Section 23(3) in The Air (Prevention And Control Of Pollution) Act, 1981
(3)Expenses, if any, incurred by the State Board, authority or agency in respect of the remedial measures referred to in sub-section (2) together with interest (at such reasonable rate, as the State Government may, by order, fix) from the date when a demand for the expenses is made until it is paid, may be recovered by that Board, authority or agency from the person concerned, as arrears of land revenue, or of public demand.
