Section 21(6) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(6)If the tax under this section together with the interest, if any, due thereon, is not paid by the occupier of a factory [or owner of a khandasari unit] [Inserted by Act No.4 of 1967.] within the prescribed time, it shall be recoverable from him as an arrear of land revenue.[provided that the total amount due as tax under this section together with interest, if any, due thereon shall be communicated under the signature of the Cane Commissioner to the Collector for its recovery as an arrear of land revenue.] [Added by Act No.25 of 1976.]
