Section 53 in The Chhattisgarh Municipalities Act, 1961
53. Procedure in case of non-payment of Municipal dues by Councillors and Office-bearers of Council.
(1)Within fifteen days from the expiration of each calendar quarter, the Chief Municipal Officer shall-(a)draw up a list of all Councillors who have failed to pay any tax due by them to the Council within six months from the date on which such tax became due;(b)issue to every person on the said list a notice of demand requiring him to pay the arrears within three months from the date of service of such notice; and(c)submit a copy of the list to the prescribed authority.(2)If on the receipt of the notice referred to in sub-section (1), the Councillor fails to pay within the time specified in clause (b) of sub-section (1) the arrears of any tax specified in the notice, he shall, subject to the provisions of Section 35, cease to be a Councillor and his office shall become vacant and shall be disqualified for further election, [or nomination] [Substituted by M.P. Act No. 17 of 1994.] to such office until the arrears due by him are paid.(3)The State Government may make rules under this Act, providing for all matters connected with the administration of this section.
