Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 32 in The Boilers Act, 2025 32. Recovery of penalties. (1)All penalties, fines and costs levied under this Act shall be recoverable as arrears of land-revenue.(2)The penalties, fines and costs levied under this Act shall be utilised in such manner as may be prescribed by the State Government.
