Section 11(8) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(8)Where any person liable under this section to pay or deliver any moneys, securities or other assets upon the order of the Government, refuses, or fails to comply with any direction of the Government in this behalf, the Government may recover from such person, as arrears of land revenue or as a fine, the amount of such moneys or other financial assets or the market value of such securities.
