Section 17(iv) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
(iv)If any body fails to deposit the fine or compensation charged either by the competent authority or by the officer nominated/appointed for the purpose of the act by the competent authority within the stipulated time, it shall be recovered by the competent authority under the provision incorporated for recovering in Bihar and Orissa Public demand recovery Act 1914.
