Section 102(2) in The Orissa Grama Panchayats Act, 1964
(2)If the person to whom a bill has been presented as aforesaid does not, within fifteen days from the presentation thereof, either-(a)pay the sum claimed as due on the bill ; or(b)show cause to the satisfaction of the Grama Panchayat why he should not pay the same ; or(c)prefer an appeal in accordance with Sub-section (3) against the claim;the Grama Panchayat may cause to be served upon such person a writ of demand in the prescribed form.
