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State of Karnataka - Section

Section 57 in The Karnataka Prohibition Act, 1961

57. Recovery of duties, etc.

All duties, taxes, fines (except fines imposed by a Court) and fees leviable under any of the foregoing provisions of this Act or of any licence, permit, pass or authorisation granted under it, may be recovered from any person liable to pay the same or from his surety, if any, as if they were arrears of land revenue.