14F. Arrear of fees and additional fees to be recovered from the occupier as arrears of land revenue.
- If the occupier of any factory fails to pay the fees or additional fees, or both, prescribed under Rules 14-A, 14-B and 14-D to any Certifying Surgeon, the same shall, on an application received from the Certifying Surgeon by the Chief Inspector, be recoverable as an arrear of land revenue from the occupier of the factory concerned and paid to the Certifying Surgeon concerned.
