(1)All costs, damages, penalties, compensation, charges, fees (other than school fees), expenses, rents, contributions and other sums which under this Act or any other law or rules or bye-laws made thereunder or under any contract made in accordance with the provisions of this Act, the rules or bye-laws thereunder are due by any person to the Municipality may, in the absence of any specific provisions in this Act for their recovery, be demanded by bill as provided in the rules and be recovered in the manner provided therein.(2)Notwithstanding anything contained in this Act, any sum found legally due by any person to the Municipality under the provisions of this Act, the rules or bye-laws made thereunder, if not paid on the due date shall [x x x x ] [Omitted by Act 14 of 1999. w.e.f. 24-3-1999.] be recovered together with [penalty at the rate of one percent per mensum] [Substituted by Sixth Amendment Act 36 of 2005, w.e.f. 24-08-2005.] from the date from which it was due:Provided that any sum due and payable in a half-year is paid in the same half-year no interest shall be realised.
