Section 26(2) in The Bengal State Aid To Industries Act, 1931
(2)When an order has been made under sub-section (1), then not-withstanding anything contained elsewhere in this Act or in any other enactment, the State Government may proceed to recover from the owner as a public demand -(a)the whole amount of any loan outstanding together with such interest as may be due thereon, or(b)in cases where the aid is given otherwise than by loan, the money value of the grant as fixed at the time when it was made, together with interest at a rate not exceeding twelve and a half percent, from the date of the grant till the date of realisation, and(c)in the cases mentioned in clause (a) or clause (b) the cost of recovery, and, if the State Government so directs, the cost of any inquiry made in connection therewith.
