Section 2(2) in The Payment of Wages (Rajasthan Amendment) Act, 1970
(2)Where the applicant succeeds in such proceedings, the authority hearing the application shall calculate the amount of court fees which would have been payable by the applicant, but for sub-section (1), and direct the employer or other person responsible for the payment of wages under Section 3, to pay such amount to the State Government. Such amount shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue."
