Section 5(1) in The Bengal Public Demands Recovery Act, 1913
(1)When any public demand payable to any person other than Collector is due, such person may send to the Certificate Office a written requisition in the prescribed Form :Provided that no action shall be taken under this Act on a requisition made by a liquidator in pursuance of an order under Clause (b) or Clause (d) of sub-section (2) of Section 42 of the Co-operative Societies Act, 1912, unless the requisition be countersigned by the Registrar of Co-operative Societies, Bengal.
