Section 13 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
13. Recovery of excess amount.
(1)If any amount recoverable from the company by the State Government under this Act exceeds the amount payable by the State Government to the company under this Act, such excess amount shall be recoverable by the State Government from the company as arrears of land revenue.(2)If at any time after the appointed day it appears to the State Government that any amount which could not be assessed by the Commission or has remained undeducted for any reason, whatsoever, but becomes payable by the State Government or the Board, as the case may be, beyond the appointed day, such amount, shall be recoverable from the company as arrears of land revenue.
