Section 46 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
46. Amount due and the penalty recoverable as arrears of land revenue.
- In case, the Central Record Keeping Agency refuses to pay the amount due to the Government and the penalty imposed by the Appointing Authority under rules 43 or 45 then it shall be liable to be recovered as arrears of land revenue.
