Section 30(3) in The Payment And Settlement Systems Act, 2007
(3)Any penalty imposed by the Reserve Bank under this section shall be payable within a period of thirty days from the date on which notice issued by the Reserve Bank demanding payment of the sum is served on the defaulter and, in the event of failure of the person to pay the sum within such period, may be recovered on a direction made by the principal Civil Court having jurisdiction in the area where the registered office of the defaulter company or the official business of the person is situated:Provided that no such direction shall be made, except on an application made by an officer of the Reserve Bank authorised by it in this behalf.
