187. What moneys leviable under the provisions of this Chapter.
- [A11 sums due on account of land revenue, conversion tax,] [These words were substituted for the words 'All sums due on account of Land Revenue' by the President's Act No. 26 of 1976, section 8.] all quitrents, nazranas, succession duties, transfer duties and forfeitures, and all cesses, profits from land, emoluments, fees, charges, penalties, fines and costs payable or leviable under this Act or under any Act or Regulation hereby repealed, or under any Act for the time being in force relating to land revenue;and all moneys due by any contractor for the farm of customs-duties, or of any other duty, or tax, or of any other item of revenue whatsoever, and all specific pecuniary penalties to which any such contractor renders himself liable under the terms of his agreement;and also all sums declared by this or by any other Act or Regulation at the time being in force [or by any contract with the [Government] [The words 'or by any contract with the Secretary of State for India in Council' were inserted by section 2 (1) of the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).] to be leviable as an assessment, or as a revenue demand, or as an arrear of land revenue;shall be levied under the foregoing provisions of this Chapter [and all the foregoing provisions of this Chapter shall, so far as may be, be applicable thereto] [These words were added by Bombay 4 of 1913, section 73 (1).].[And any money ordered by a liquidator appointed under [section 108 (Gujarat X of 1962), of the Gujarat Co-operative Societies Act, 1961] [This paragraph and the proviso were inserted by (Bombay 1 of 1920) section 2.] to be recovered as a contribution to the assests of a society or as the costs of liquidation may, notwithstanding anything contained in [section 103 of the said Act] [These words and figures were substituted for the words brackets and figures 'sub-section (5) of section 42 of the said Act', by Gujarat 35 of 1965, Section 12 (ii).] be levied under the foregoing provisions of this Chapter and all the foregoing provisions of this Chapter shall, so far as may be, be applicable thereto:Provided that every application for recovery in such manner of any such sum shall be accompanied by a certificate signed by the Registrar appointed under [section 3 of the said Act] [These words and figures were substituted for the words and figures 'section 3 of the Co-operative Societies Act, 1912', by Gujarat 35 of 1965, section 12 (iii).], that the amount may be recovered as an arrear of land revenue.]Sureties liable as revenue defaulters. - And all persons 'who may have become sureties under any of the provisions of this Act or of any Act or Regulation hereby repealed, or for any such contractor as aforesaid for any sum of money shall, on failure to pay the amount or any portion thereof for which they may have become liable under the terms of t heir security-bond, be liable to be proceeded against under the provisions of this Chapter as revenue-defaulters [and all the foregoing provisions of this Chapter shall, as far as may be, be applicable to such persons.] [These words were added by Bombay 4 of 1913, section 73 (2).]On resumption of a farm, no payments made to contractor in advance to be admitted.-And in the event of the resumption of any such farm as is aforesaid, no person shall be entitled to credit for any payments which he may have made to the contractor in anticipation.The recovery of free grants as arrears of revenue in case of misuse. - [And any person who has received from [the [State] [This paragraph was added, by Bombay 4 of 1913, section 73 (3).] Government] a free grant of money for any agricultural purpose, subject to the proviso that he shall refund the same on failure to observe any of the conditions of the grant, shall, on failure to observe any such condition and to repay the said sum to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], be liable to be proceeded against under the provisions of this Chapter as a revenue-defaulter, and all the foregoing provisions of this Chapter shall, so far as may be, be applicable to such person.]
