Section 14 in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
14. Recovery of rent, etc., as an arrear of land revenue.—
If any person refuses or fails to pay the expenses of demolition payable under sub-section (5) of section 5B or the arrears of rent payable under sub-section (1) of section 7 or the damages payable under sub-section (2) or the interest determined under sub-section (2A) of that section or the costs awarded to the Central Government or the statutory authority under sub-section (5) of section 9 or any portion of such rent, damages, expenses, interest or costs, within the time, if any, specified therefor in the order relating thereto, the estate officer may issue a certificate for the amount due to the Collector who shall proceed to recover the same as an arrear of land revenue.
