Section 14(1) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(1)Where any person, liable to-(a)pay any amount in pursuance of any order made under section 5, or(b)deposit any amount to the credit of any account or fund constituted by or in pursuance of any order made under that section,makes any default in paying or depositing the whole or any part of such amount, the amount in respect of which such default has been made shall be recoverable by the State Government together with simple interest due thereon computed at the rate fifteen per cent per annum from the date of such default to the date of recovery of such amount, as an arrears of land revenue or as a public demand.
