Section 9 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Cess Act, 1976
9. Recovery of amounts due under the Act
.-Any amount due under this Act (including the interest or penalty, if any, payable under section 7 or section 8, as the case may be,) from any occupier of a metallurgical factory or any owner of an iron ore mine or a manganese ore mine [or a chrome ore mine] [ Inserted by Act 44 of 1982, Section 10 (w.e.f. 1.7.1983).] may be recovered by the Central Government in the same manner as an arrear of land revenue.
