Section 20(2) in U.P. Industrial Housing Act, 1955
(2)If the employer fails to pay to the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] the amount deducted under sub-section (1) within 30 days from the date of service of a notice in that behalf, or pays any amount to the employee in contravention of the requisition under the said sub-section, the amount deducted or which he so pays with all costs of recovery shall be recoverable as arrears of land revenue.
