Section 166(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)If the sum for which any bill has been presented as aforesaid is not paid into the Zilla Parishad office, or to a person authorized by any rule in that behalf to receive such payments, within fifteen days from the presentation thereof or if no appeal against any claim included in a bill is made under section 175, the Zilla Parishad may cause to be served upon the person liable for the payment of the said sum a notice of demand in the form set out in the Sixth Schedule, or to the like effect.
