Section 147 in The Asansol Municipal Corporation Act, 1990.
147. Occupiers may be required to pay rent towards satisfaction of [property tax] [Words substituted by W.B. Act 17 of 1995.]. -
(1)For the purposes of recovery of any [property tax] [Words substituted by W.B. Act 17 of 1995.] from any occupier under section 118, the Chief Executive Officer shall cause to be served on such occupier a notice requiring him to pay to the Corporation any rent due or falling due from him in respect of the land or building to the extent necessary to satisfy the portion of the sum due for which he is liable under the said section.(2)Such notice shall operate as an attachment of such rent unless the portion of the sum due shall have been paid and satisfied, and the occupier shall be titled to credit in account with the person to whom such rent is due for any sum paid by him to the Corporation in pursuance of such notice:Provided that if the person to whom such rent is due is not the person primarily liable for payment of the [property tax] [Words substituted by W.B. Act 17 of 1995.], he shall be entitled to recover from the person primarily liable for the payment of such tax any amount for which credit is claimed as aforesaid.(3)If any occupier fails to pay to the Corporation any rent due or falling due which he has been required to pay in pursuance of a notice served upon him as aforesaid, the amount of such rent may be recovered from him by the Corporation as an arrear of tax under this Act.
