- All money, other than fines, payable to the Government under this Act, or any rules made thereunder, or on account of timber or forest-produce or of expenses incurred in the execution of this Act in respect of timber or forest-produce [or under any contract relating to timber or forest-produce, including any sum recoverable thereunder for the breach thereof or in consequence of its cancellation, or under the terms of a notice relating to the sale of timber or forest-produce by auction or by See [invitation of tenders] [Inserted by section 2 of the Tamil Nadu Forest (Amend.) Act 1933 (Tamil Nadu Act I of 1934).], issued by or under the authority of a District Forest Officer] and all compensation awarded to Government under this Act, may, if not paid when due, be recovered, under the law for the time being in force, as if it were in arrear of land revenue.
