Section 183(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)If any sum recoverable under the provisions of this chapter is due or is about to become due from any person, and if the Commissioner shall have reason to believe that such person is about to leave the limits of the City, the Commissioner may after recording such reasons, direct the immediate payment by such person of such sum and cause a bill for the same to be presented to him.
