Section 107 in Bihar Coal Mining Area Development Authority Rules, 1988
107. Action in case of default.
- If the amount payable as taxes be not paid within the next three months of the end of the quarter for which it is due, the same shall be recoverable by means of issue of distress warrants. Distress warrants are only to be issued by the Managing Director or any other Officer authorised by the Managing Director and the dues will be recovered as public demand.
