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[Cites 0, Cited by 0] [Section 68] [Entire Act]

NCT Delhi - Subsection

Section 68(1) in The Delhi Water Board Act, 1998

(1)If any charge has become due, and a bill therefor has been duly presented by the Board, and such charges have not been paid to the Board within fifteen days of presentation, the Board may issue a notice of demand in such form and in such manner as may be fixed by regulations made in this behalf to the person liable to pay such charges.