Section 46 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
46. Recovery of fine.
- Whosoever fails to pay any fine, the Punjab State Council may prepare a certificate signed by an officer duly authorised by it specifying the amount of the fine due from such person and send it to the Collector of the District in which such person owns any property or resides or carries on his business and the said Collector, upon receipt of such certificate, shall proceed to recover from such person the amount specified thereunder, as if it were an arrear of land revenue.
