Section 6(1) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970
(1)If the aggregate amount of various dues, penalty and costs mentioned in the notice of demand served under section 4, is not deposited with the prescribed authority within sixty days of the date of such service or such extended period as the prescribed authority may from time to time allow, the debtor shall be deemed to be in default in respect of such amount and the same shall be recoverable as an arrear of land revenue, notwithstanding anything contained in any other law or instrument or agreement to the contrary.
