148. Summary proceeding may be taken against persons about to leave the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.].
(1)If the municipal council has reason to believe that any person from whom any sum recoverable under the provisions of this chapter is due or is about to become due, is about to leave the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], the municipal council may cause a bill for the sum due or about to become due to be presented to such person and demand immediate payment thereof.(2)If, on presentation of such bill, the said person does not forthwith pay the sum due or about to become due by him, the amount shall be leviable by distress and sale of the movable property or attachment and sale of immovable property of the defaulter in the manner hereinbefore prescribed, except that it shall not be necessary to serve upon the defaulter any notice of demand and the municipal council's warrant for distress or attachment and sale may be issued and executed without any delay.
