Section 53 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
53. Recovery of unpaid duty of excise and penalty
.-(1) The Commissioner shall (in order to recover the unpaid amount of the duty of excise, interest and the penalty) apply to the Collector of the district in which the mine or the factory is situated, as the case may be, for the recovery of the amount remaining unpaid as arrears of land revenue under section 13.(2)The Collector of the district shall send a report to the Commissioner by the 10th day of each month showing the amount recovered by him as arrears of land revenue during the preceding month.
