Section 164(3) in The M.P. Municipalities Act, 1961
(3)If the person to whom a bill has been presented as aforesaid does not, within 15 days from the presentation thereof cither-(a)pay the sum claimed as due in the bill: or(b)show-cause to the satisfaction of the Chief Municipal Officer or of such officer as the Council may appoint in this behalf, why he should not pay the same; or(c)prefer an appeal in accordance with the provisions of Section 172 against the claims, the Chief Municipal Officer may cause to be served upon the person liable for the payment of the said sum a notice of demand in the form prescribed by rules.
