Section 3 in Tripura Public Demand Recovery Act, 2000
3. Arrear of public demand, defaulter and Public Demand Recovery Officer.
(1)Any public demand which is not paid on the due date shall become an arrear of public demand and the person responsible for the payment shall become a defaulter.Explanation. - "Defaulter" in this sub-section shall not include the Central or the State Government.(2)The State Government shall authorize one or more officer in the respective department to deal with all matters relating to public demand payable to that department. Similarly, a Corporation, a Government Company or a Bank shall authorize one or more officer to deal with all matters relating to public demand payable to them. Such officer may be known as Public Demand Recovery Officer (PDRO).
