Section 14 in The Emergency Risks (Goods) Insurance Scheme
14. Failure to pay premium and evasion.
(1)Where any person has failed to pay the premium due from him, or to insure as, or to the full amount required by the Act and has thereby evaded the payment of any money which he would have had to pay but for such failure, the amount evaded shall be determined in accordance with the Third Schedule.(2)Every person against whom a determination has been made in pursuance of sub-paragraph (1) may, within the period laid down in the Third Schedule appeal to the Central Government, whose decision shall be final.(3)Where any penalty is recovered from any person under sub-section (1) of Section 8 during any quarter in respect of a part or the whole of that quarter, such person shall pay, in addition to the penalty, the premium for the unexpired portion of that quarter and on payment of such premium and on respect of a completed application from such person, a policy shall be issued to him for the unexpired portion of that quarter:Provided that the policy shall take effect from the date on which the premium is paid.
