Section 46 in Telangana Electricity Reform Act, 1998
46. Recovery of fees, fines and charges.
- The Commission shall be entitled to recover all sums due to it under this Act, whether by way of licence, fees or fines and charges, in accordance with the provisions of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Revenue Recovery Act, 1864 (Act II of 1864) as if any such sum were a public demand as defined in that Act and hand over the amount due to the person or authority concerned.
