Section 25 in The Mines And Minerals (Development And Regulation) Act, 1957
25. Recovery of certain sums as arrears of land revenue. - [(1)] Any rent, royalty, tax, fee or other sum due to the Government under this Act or the rules made thereunder or under the terms and conditions of any [mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 21, for " prospecting license or mining lease" (w.e.f. 18.12.1999).] may, on a certificate of such officer as may be specified by the State Government in this behalf by general or special order, be recovered in the same manner as an arrear of land revenue.
(2)[ Any rent, royalty, tax, fee or other sum due to the Government either under this Act or any rule made thereunder or under the terms and conditions of any ] [Inserted by Act 56 of 1972, Section 14 (w.e.f. 12.9.1972). ][mineral concession, prospecting license or mining lease] [Substituted by Act 38 of 1999, Section 21, for " prospecting license or mining lease" (w.e.f. 18.12.1999). ][may, on a certificate of such officer as may be specified by the State Government in this behalf by general or special order, be recovered in the same manner as if it were an arrear of land revenue and every such sum which becomes due to the Government after the commencement of the Mines and Minerals (Regulation and Development) Amendment Act, 1972, together with the interest due thereon, shall be a first charge on the assets of the holder of the] [Inserted by Act 56 of 1972, Section 14 (w.e.f. 12.9.1972). ] [mineral concession, prospecting license or mining lease] [Substituted by Act 38 of 1999, Section 21, for " prospecting license or mining lease" (w.e.f. 18.12.1999). ][, as the case may be.] [Inserted by Act 56 of 1972, Section 14 (w.e.f. 12.9.1972). ]
