Section 52(iii) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(iii)if the amount cannot be recovered from such person in the manner provided in clause (i) or clause (ii), the Director- General or, as the case may be, the Chief Inspector may prepare a certificate signed by him specifying the amount due from such person and send it to the Collector of the district in which such person owns any property or resides or carries on his business and the said Collector, on receipt of such certificate shall proceed, to recover from such person the amount specified thereunder as if it were an arrear of land revenue.
