Section 45 in The Maharashtra Maritime Board Act, 1996
45. Notice of payment of charges short levied or erroneously refunded
(1)When the Board is satisfied that any charge levy-able under this Chapter has been short levied or erroneously refunded, it may issue a notice to the person who is liable to pay such charge or to whom the refund has erroneously been made, requiring him to show cause why he should hot pay the amount specified in the notice :Provided that, no such notice shall be issued after the expiry of three years,.-(a)when the charge is short levied, from the date of payment of the charge,(b)where a charge has been erroneously refunded, from the date of the refund.(2)The Board may, after considering the representation, if any, made by the person to whom notice has been issued under sub-section (1), determine the amount due from such person and thereupon such person shall pay the amount determined.
