Section 6(2) in The Rajasthan Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
(2)if the offender has not paid the penal amount under sub-section (1), the said shall be recovered under the provisions of the Rajasthan Land Revenue Act, 1956 No. 15 of 1956) as if it were an arrear of land revenue due from him.
