Section 170 — Recovery of penalty payable under this Act.
The Electricity Act, 2003
Any penalty payable by a person under this Act, if not paid, may be recovered as if it were an arrear of land revenue.Open in Lexace · Ask the AI about this section
Any penalty payable by a person under this Act, if not paid, may be recovered as if it were an arrear of land revenue.Open in Lexace · Ask the AI about this section