12. Recovery of surcharges and charges how made. - (1) Every sum certified by the Commissioner to be due from any person under sub-section (1) of section 11 shall be paid by such person into the treasury or bank in which the funds of the local authority concerned are lodged, within one month from the receipt by him of the decision of the Commissioner, unless within that time such person has applied to the Court or to [the [State] Government] as provided in section 13.
(2)The said sum if not duly paid, or if an application has been made to the Court or to [the [State] Government] against the decision of the Commissioner as provided in sub-section (1) of section 13 such sum as the Court or [the [State] Government] shall declare to be recoverable [as an arrear of land revenue].
