Section 2(4) in The Court-fees (Orissa Amendment) Act, 1957
(4)If such person fails to pay the fee in accordance with the notice issued under Sub-section (3), it shall, on the certificate of such Presiding Officer or Revenue Officer, be recoverable as an arrear of land revenue.Note. - This section provides for the recovery of deficient or unpaid Court-fees, even after disposal of the suit.
