Section 54(3) in Sikkim Co-Operative Societies Act, 1978
(3)If after the receipt of II requisition made under subsection (2), the employer at any time fails to deduct the amount specified in the requisition from the salary or wages payable to the member concerned or makes default in remitting to the society the amount so deducted, the society shall be entitled to recover any such amount from the employer as arrears of land revenue.
