Section 180(3) in Uttarakhand Panchayati Raj Act, 2016
(3)the time within which an appeal, if any, may be preferred as provided in section 98.(D)If the sum for which a bill has been presented as aforesaid is not paid, into the office of the Zila Panchayat, or to a person empowered by a regulation to receive such payments, within fifteen days from the presentation thereof, the Zila Panchayat may cause to be served upon the person liable for the payment of the above said sum, a notice of demand in such form as the Zila Panchayat may by regulation prescribe(E)(1) If the person liable for the payment of the said sum does not, within thirty days from the service of such notice of demand either-(a)pay the sum demanded in the notice, or(b)show cause to the satisfaction of the Zila Panchayat or of such officer as the Zila Panchayat by regulation may appoint in this behalf why he should not pay the same, such sum with all costs of the recovery may be recovered, under a warrant caused to be issued by the Zila Panchayat in such form as the Zila Panchayat may by regulation, prescribe, by distress and sale of the movable property of the defaulter.
