Section 8 in The Rajasthan Government Electrical Undertakings (Dues Recovery) Act, 1960
8. Recovery of arrears of dues.
- All arrears of dues payable to a Government electrical undertaking and outstanding against a debtor at the commencement of the Rajasthan Government Electrical Undertakings (Dues Recovery) Ordinance, 1960 (Ordinance 5 of 1960) shall also be recoverable in the manner provided for in this Act and the rules made thereunder:Provided that no bill for such arrears shall be necessary to be issued as contemplated by section 3 and any penalty chargeable for the non-payment of such arrears on the date by which such dues were to be paid, in accordance with rules or practice as hitherto prevailing, shall be deemed to be penalty duly prescribed in the case of such arrears under sub-section (2) of section 3:Provided further that the notice of demand for such arrears of dues and such penalty as contemplated by section 4, or as the case may be, a certificate as required by sub-section (2) of section 6 may be issued after the commencement of this Act:Provided also that nothing in this Act shall affect the proceedings pending under the Rajasthan Public Demands Recovery Act, 1952 (Rajasthan Act 5 of 1952), at the commencement of the Rajasthan Government Electrical Undertakings (Dues Recovery) Ordinance, 1960 (Ordinance 5 of 1960), for the recovery of any dues and such proceedings shall be continued as if this Act, were not passed.
