Section 18 in The (Bihar State) Aid to Industries Act, 1956
18. Recovery of moneys due under this Chapter.
(1)All moneys recoverable under this Chapter, including any interest chargeable thereon and costs, if any, incurred, if not paid when they are due, may be recovered by the person aided and his surety, if any, as if they were public demands.(2)When any sum of due as aforesaid is paid to the Director by the surety or is recovered from him or out of his property by the Director, the Director shall on the application of the surety, so far as possible, recover the sum from the person aided and pay it to the surety.
