Section 5 in The U.P. Government Electrical Undertakings (Dues Recovery) Act, 1958
5. Recovery of dues.
- If the dues for which notice of demand has been served are not deposited with the prescribed authority within thirty days from the date of service, or such extended period as' the prescribed authority may allow, the same together with cost of recovery as may be prescribed shall be recoverable as arrears of land revenue, anything contained in any other law or instrument or agreement to the contrary notwithstanding.
