- When any amount is due to a grantee, farmer, lessee or assignee of an exclusive privilege, under this Act,such grantee, farmer, lessee or assignee may make an application to the [Collector] [Substituted for the word 'peishkar' by Section 19 of Act 10 of 1967.] for recovery of such amount on his behalf and on receiving such application, the [Collector] [Substituted for the word 'peishkar' by Section 19 of Act 10 of 1967.] may, at his discretion, recover such amount as if it were an arrear of Land Revenue, and shall pay any amount so recovered to the applicant:Provided that execution of any process issued by the [Collector] [Substituted for the word 'peishkar' by Section 19 of Act 10 of 1967.] for the recovery of such amount shall be stayed if the person against whom the process is issued institute a suit in the Civil Court to contest the demand of such grantee, farmer, lessee or assignee and furnishes security to the satisfaction of the [Collector] [Substituted for the word 'peishkar' by Section 19 of Act 10 of 1967.] for the payment of the amount which such court may adjust to be due from him;Provided also that nothing contained in this section or done thereunder shall affect the right of any grantee, farmer, lessee or assignee to recover by suit in the Civil Court or otherwise any amount due to him from such person.VI. - Licenses, Etc.
