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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(4) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019

(4)If the Fines and/or Charges ordered by the Commission are not paid within the prescribed time, they shall be recoverable as arrears of land revenue.Chapter - IV Miscellaneous