Section 13 in The Limestone And Dolomite Mines Labour Welfare Fund Act, 1972
13. Recovery of amounts due under the Act.—
Any amount due under this Act (including the interest or penalty, if any, payable under section 11 or section 12, as the case may be) from any occupier of a factory or any owner of a limestone or dolomite mine may be recovered by the Central Government in the same manner as an arrears of land revenue.
