Section 15 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
15. Recovery of monies due to Board.
(1)On an application made by a Board to the Collector for the recovery of arrears of any amount payable to it under this Act or any scheme, accompanied by a statement of accounts in respect of such arrears, the Collector may, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount due to the Board as arrears.(2)A certificate by the Collector shall be final and conclusive as to the arrears due and the amount shall be recoverable as arrears of land revenue.
