112 Schedule I
(See Section 100)
Notice of Demand

To

residing at

Taking notice that the Board demands from....................................the sum of ....................due from ...................................on account of......................................(here describe the property, occupation, circumstance or thing in respect of which the sum is payable) leviable under ......................................... for the period of ........................................................ Commencing on the ...........................................day of ...............................20............, and ending on the .........................day of ........................20......................, and that if, within thirty days from the service of this notice, the said sum is not paid to the Board at.................................. or sufficient cause for non-payment is not shown to the satisfaction of the Chief Executive Officer, warrant of distress/attachment* will be issued for the recovery of the same with costs.

Dated this.......................................day of ......................20.........................

(Signed)

Chief Executive Officer,
Cantonment.

[*Strike out whichever is not applicable.]

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