(2)[ The amount directed to be recovered under sub-rule (1) may, on application by the Chief Inspector or an Inspector to the concerned authority, be recovered from the owner in the same manner as an arrear of land revenue.] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][ Explanation .-For the purposes of this sub-rule, the term "management" means the owner, agent or manager of the mine and includes all officials superior to the manager.] [ Inserted by G.S.R. 18, dated 24.12.1973 (w.e.f. 5.1.1974).]
