Section 3(1) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000
(1)Where any person either as principal or as surety or as guarantor is a party -(a)(i)to any agreement or bond, relating to a loan, advance grant, subsidy, financial assistance, stipend or scholarship given under that agreement or relating to credit in respect of, or relating to hire purchase of goods sold by the State Government, Government Company, Banking Company, or Corporation by way of financial assistance; or(ii)to any agreement relating to loan, advance, grant or subsidy given under that agreement or relating to credit in respect of, or relating to hire purchase of, goods sold by the State Government, a Banking Company, a Corporation or a Government Company as the case may be, under a sponsored scheme; or(b)to any agreement relating to a guarantee given by the State Government, Government Company, Banking Company or a corporation in respect of a loan raised by an industrial undertaking; or(c)to any agreement providing that any money payable thereunder to the State Government shall be recoverable as arrears of land revenue; or(d)to any agreement to sell or distribute goods or any other article supplied by/or through the State Government and such person-(i)makes any default in the repayment of the loan, advance, stipend or scholarship or any instalment or interest thereof; or(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in repayment of such grant or portion or instalment thereof; or(iii)having become liable to pay the price of the goods or any other article or interest thereof, fails to pay the same or part thereof; or(iv)otherwise fails to comply with the terms of the agreement;then, in case of the State Government, such officers as may be authorised in this behalf by the State Government, by notification in the Official Gazette, and in the case of Banking Company, Corporation or the Government Company, the Managing Director or any other officer not below the rank of Divisional Manager specifically authorised in this behalf, thereof, by whatever name called, may without prejudice to any other mode of recovery under any other law for the time being in force, send a certificate to the Collector, mentioning the sum due from such person and requesting that such sum together with the costs of the proceedings or any other sum be recovered as if it were an arrear of land revenue.
