Section 11 in The Gujarat Mineral Rights Tax Act, 1985
11. Recovery of tax, etc.
(1)Where any tax or penalty or both are due under the provisions of this Act, the Taxation Officer shall serve upon the holder a notice of demand in the prescribed form specifying the sum so payable to the State Government.(2)Where any sum specified as payable in the notice of demand is not paid within one month from the date on which the notice was served on the holder, such sum shall be recoverable as areas of revenue.
