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State of Madhya Pradesh - Section

Section 5 in The M.P. Electricity Duty Act, 1949

5. Recovery of duty and interest.

(1)The amount of duty due and remaining unpaid shall carry interest at such rate and in such circumstances as may be prescribed.
(2)Without prejudice to any other mode of recovery available to the State Government, any duty falling due for payment and the interest accruing thereon, if any, may be recovered in the same manner as an arrear of land revenue.