Section 46 in The Haryana Electricity Reform Act, 1997
46. Recovery of Fees, Fines and Charges.
- The Commission shall be entitled to recover all sums due to it under this Act, whether by way of licence, fees or fines and charges, in accordance with the provisions of the Haryana Government Electrical Undertaking (Dues Recovery) Act, 1970, as if any such sum were a public demand as defined in that Act and hand over the amount due to the person or authority concerned.
