Section 128(1) in Haryana Municipal Corporation Act, 1994
(1)When any tax or fee has become due, the Commissioner shall cause to be presented to the person liable for the payment thereof, a bill for the amount due :Provided that no such bill shall be necessary in the case of -(a)tax on vehicles and animals;(b)show-tax.(c)[ property tax.] [Added by Haryana Act No. 21 of 2012.]
