Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Entire Act] Union of India - Section Section 170 in The Electricity Act, 2003 170. Recovery of penalty payable under this Act.– Any penalty payable by a person under this Act, if not paid, may be recovered as if it were an arrear of land revenue.
