Section 6(2) in The Rajasthan Government Electrical Undertakings (Dues Recovery) Act, 1960
(2)For the purpose of such recovery, the prescribed authority may forward to the Collector a certificate under his signature in the prescribed form stating the amount and details of the demand and the name and description of the debtor in default and the Collector shall, on receipt of such certificate, proceed to recover from the debtor the amount of the demand as if it were an arrear of land revenue.
