Section 3(1) in Public Moneys (Recovery of Dues) Act, 1965
(1)Where any person is party -(a)to any agreement relating to a loan, advance or grant given to him by the State Government or the Corporation by way of financial assistance, or(b)to any agreement relating to a guarantee given by the State Government or the Corporation in respect of a loan raised by an industrial concern, or(c)to any agreement providing that any money payable thereunder to the State Government shall be recoverable as arrears of land revenue, and such person -(i)makes any default in repayment of the loan or advance or any instalment thereof, or(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in repayment of such grant or portion or instalment thereof, or(iii)otherwise fails to comply with the terms of the agreement, -then in the case of the State Government, such officer as may be authorised in this Behalf by the State Government by notification in the official Gazette, and in the case of the Corporation, the Managing Director thereof, may, without prejudice to any other mode of recovery under any other law for the time being in force, send a certificate to the Collector, mentioning the sum due from such person and requesting that such sum together with costs of the proceedings be recovered as if it were an arrear of land revenue.
