Section 5(5) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(5)If any person served with the notice under sub-section (4) fails within the period stated in the notice to take action as ordered by the Competent Authority under that sub-section, the Competent Authority may take necessary steps so as to ensure a compliance of his order; and any cost incurred in doing so shall be recoverable from such person as if it were an arrear of land revenue.
