Section 94(2) in Assam Urban Water Supply and Sewerage Board Act, 1985
(2)Where the property is in the urban area, the warrant shall be addressed to an employee of the Board and where the property is outside the urban area, to the collector of the district concerned, who shall proceed to collect it as arrear of land revenue:Provided that the employee to whom the warrant is addressed may endorse such warrant to a subordinate employee.
