7. [ Recovery of duty. [Substituted by Bihar Finance Act IX of 1966.]
- Any duty or penalty imposed under the Act, which remains unpaid shall without prejudice to any other mode of recovery be recoverable:-(a)as if it were an arrear of land revenue; or(b)on an application to any Magistrate, by such Magistrate as if it were a fine imposed by him; and(c)in the case of a Licensee also by deduction from amount payable by the State Government to the Licensee.]
