The Food Safety and Standards Act, 2006
96. Recovery of penalty. –
A penalty imposed under this Act, if it is not paid, shall be recovered as an arrear of land revenue and the defaulters licence shall be suspended till the penalty is paid.
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The Food Safety and Standards Act, 2006 96. Recovery of penalty. – A penalty imposed under this Act, if it is not paid, shall be recovered as an arrear of land revenue and the defaulters licence shall be suspended till the penalty is paid. |
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