Section 30 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
30. Recovery of money due to Government.
- All money payable to the Government under this Act, or under any rule made under this Act, or on account of price of any specified forest produce, or expenses incurred in the execution of this Act in respect of such specified forest produce may if not paid when due be recovered under the law for the time being in force as if it were an arrear of land revenue.
