Section 13(2) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(2)If at any time after the appointed day it appears to the State Government that any amount which could not be assessed by the Commission or has remained undeducted for any reason, whatsoever, but becomes payable by the State Government or the Board, as the case may be, beyond the appointed day, such amount, shall be recoverable from the company as arrears of land revenue.
