Section 5 in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000
5. Recovery of dues. -
If the amount of the dues for which a notice of demand has been served under section 3 is not deposited with the prescribed authority within the period referred to in sub-section (1) of section 4 or within such extended period as the prescribed authority may from time to time allow, the consumer shall be deemed to be a defaulter in respect of such amount, and such amount together with such penalty for being a defaulter and cost of recovery of the dues as may be prescribed, shall notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force or in any instrument or agreement having effect by virtue of any law other than this Act, be recoverable as an arrear of land revenue.
