191. Recovery from a person about to leave the Municipal area.
(1)If the Chief Officer of the Municipality has reason to believe that any person from whom any sum is due or is about to b become due on account of any tax, is about to move from the municipal area of the Municipality, he may direct the immediate payment by such person of the sum so due or about to become due and to cause a notice of demand for the same to be served on such person.(2)If, on the service of such notice, such person does not forthwith pay the sum so due or about to become due, the amount shall be recoverable by distress or attachment and sale in the manner herein-before provided, and the warrant of distress or attachment and sale may be issued and executed without any delay.
