Section 50 in The M.P. Vidyut Sudhar Adhiniyam, 2000
50. Recovery of Fees, Fines and Charges.
- The Commission shall be entitled to recover all sums due to it under this Act, whether byway of licence, fees or fines and charges, in accordance with the provisions of the Madhya Pradesh Public Moneys (Recovery of Dues) Act, 1987 (No. 1 of 1988), as if any such sum were a public demand as defined in that Act and hand over the amount due to the person or authority concerned.
