Section 3(1) in The Punjab Public Moneys (Recovery of Dues) Act, 1983
(1)Where any person is a party-(a)to any agreement, relating to a loan, advance or grant given, or relating to credit in respect of, or relating to hire-purchase of goods sold by the State Government, a banking company, a Corporation or a Government company, as the case may be, under a State sponsored scheme; or(b)to any agreement relating to a guarantee given by the State Government, a banking company, a Corporation or a Government company 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 an arrear 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 the refund of such grant or any portion 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 that behalf by the State Government by notification, and in the case of a banking company, a Corporation or a Government Company, the Managing Director thereof, by whatever name called, may 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.
