Section 228 in The Calcutta Municipal Corporation Act, 1980
228. Power of the Municipal Commissioner to prosecute or serve notice of demand. -
(1)When any sum is due from any person on account of-(a)tax on professions, trades and callings, or(b)tax on advertisements other than the advertisements published in newspapers, or(c)[ any other tax, fee or charges leviable under this Act, the Municipal Commissioner may either prosecute such person, if prosecution lies under the provisions of this Act, or cause to be served on him a notice of demand in such form as may be prescribed or in any other form to the like effect.] [This clause was substituted by W.B. Act 14 of 1986.](2)The provisions of section 217 and clause (a) of section 224 shall, with all necessary modification apply to every such notice of demand.
