Section 3(3) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
(3)On recovery of any amount under sub-section (2) the same shall be paid over to the State Government, Corporation, Government Company or as the case may be, bank after deducting except in the case of amount to be paid to the State Government such portion of the amount realised as cost of collection; as the Collector may deem to be reasonable.
