(8)If, within thirty days from the date of the original order or from the date of the order passed on appeal by the District Collector, as the case may be, granting remission, the landholder fails either to refund to the applicant or applicants or to adjust towards any rent due in respect of the holding or holdings covered by the application from the applicant or applicants, the whole or any portion of the rent remitted, the applicant or applicants concerned may apply to the Collector for the recovery of the amount or balance due together with interest six per cent per annum from the date of the order granting remission. On such application, the Collector may, after satisfying himself that the amount or balance is still due, proceed to recover the same as an arrear of land revenue.
