Section 11(8) in Telangana Public Security Act, 1992
(8)Where any person liable under this section to pay or deliver any monies, securities or other assets to the order of the Government refuses or fails to comply with any direction of the Government in this behalf, the Government may recover from such person, as arrears of land revenue or as a fine, the amount of such monies or other financial assets or the market value of such securities.
