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State of Rajasthan - Section

Section 10 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

10. Recovery of dues.

- The amount of penalty imposed under the provisions of this Act, if not paid by the person liable to pay within sixty days from the date of final order imposing penalty, shall be recoverable as arrears of land revenue.Chapter - IV Facilitation and Regulation of Film Shootings.