256. Recovery of miscellaneous revenue and other money.
- The following money may be recovered under this Act in the same manner as an arrear of revenue : -(a)all sums of money declared by this Act or by any law for the time being in force, other than the Rajasthan Public Demands Recovery Act, 1952 (Rajasthan Act 5 of 1952) : -(i)to be recoverable or realizable as an arrear of revenue or land revenue or rent; or(ii)to be a demand or a public demand or to be recoverable or realizable as a demand or a public demand or as an arrear of a demand or a public demand;(b)all sums of money payable to the State Government or to a department or an officer of the State Government or to a local authority on account of rates, duties, taxes, charges or other dues under any law or rule having the force of law, notwithstanding that such law or rule does not declare the same to be recoverable or realizable as an arrear of revenue or land revenue or rent or to be a demand or a public demand or to be recoverable or realizable as an arrear of a demand or a public demand;(c)all sums of money payable to the State Government or to a department or an officer of the State Government or to a local authority,(i)by way of fees, fines, penalties, compensation or costs imposed or awarded by any authority, not being a civil or criminal Court, under this Act or under any other law for the time being in force, or(ii)on account of pasturage, forests rights, fisheries mills, natural products of land, water-rates, irrigation charges. maintenance and management of irrigation works and the like;(d)all rents, premia, cesses, rates, fee and royalties due to the State Government on account of the use of occupation of land or water or other immovable property, whether belonging to the State Government or not, or on account of any products thereof or proceeds therefrom or on any other account;(e)all sums of money due to the State Government under any grant, lease or contract which provides that they shall be recoverable as arrears of revenue or land revenue.
