Section 150(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)If a person to whom such bill is presented pays, within fifteen days from the presentation thereof, the whole sum claimed as due, then a discount equal to one per cent of such sum shall be paid by the Council to him in such manner and within such period as may be prescribed.[150A . Levy of penalty on unpaid amount of Bill. [Section 150A and 150B was inserted by by Maharashtra 10 of 2010, Section 96, (w.e.f. 1-6-2010).]
