Section 9(2) in The Maharashtra Entertainments Duty Act, 1923
(2)[ Where an offence against this Act or rules made thereunder is compounded by an officer authorised by the [local authority] [Sub-section (2) was deemed to have been added by Maharashtra 7 of 1987, Section 12(2).] in that behalf, the amount of composition sum fixed by him shall become payable by the proprietor within a period of 30 days from the date on which the composition sum is so fixed, and in the event of failure on the part of the person liable to pay the amount of composition sum within the aforesaid period, it shall be recoverable as an arrear of land revenue.] ] ]
