Section 14 in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
14. Power of the State Government to recover certain amounts as arrears of land revenue.
(1)Where any person, liable to-(a)pay any amount in pursuance of any order made under section 5, or(b)deposit any amount to the credit of any account or fund constituted by or in pursuance of any order made under that section,makes any default in paying or depositing the whole or any part of such amount, the amount in respect of which such default has been made shall be recoverable by the State Government together with simple interest due thereon computed at the rate fifteen per cent per annum from the date of such default to the date of recovery of such amount, as an arrears of land revenue or as a public demand.(2)The amount recovered under sub-section (i) shall be dealt with in accordance with the order under which the liability to pay or deposit such amount arose.(3)If any order, in pursuance of which any amount has been recovered by the State Government as an arrear of land revenue or as a public demand under sub-section (1) is declared by a competent court, after giving to the State Government a reasonable opportunity of being heard, to be invalid, the State Government shall refund the amount so recovered by it to the person from whom it was recovered, together with simple interest due thereon, computed at the rate of fifteen per cent per annum, from the date of recovery of such amount to the date on which such refund is made.
