- [(1)] [Renumbered by Act 20 of 2000 w.e.f. 4.10.2000.] All money payable to the State Government under this Act, or under any rule made under this Act, or on account of the price of any forest produce, or of expenses incurred in the execution of this Act in respect of such produce, may, if not paid when due, be recovered as if it were an arrear of land revenue.(2)[ Notwithstanding any thing contained in sub-section (1) or in any other law for the time being in force, on an application made by a Forest Officer, for the recovery of arrears of any sum due by any person towards lease, rent, forest development tax, royalty, price of any forest produce or any other sum due under this Act, or any rule, order or notification made or issued thereunder, the Conservator of Forest may after making an enquiry and giving a reasonable opportunity of being heard to such person, decide the sum due, and issue a certificate for recovery of the said sum.(3)An order made under sub-section (2), shall be binding on the person against whom it is made and shall, if not carried out, on a certificate signed by the Conservator of Forest, be deemed to be a decree of Civil Court, and shall be executed in the same manner as a decree of such Court.] [Inserted by Act 20 of 2000 w.e.f. 4.10.2000.]
