Section 14(3) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(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.
