Section 7-A
[ 53 7-A POWER OF CENTRAL GOVERNMENT TO RECOVER CERTAIN
AMOUNTS AS ARREARS OF LAND REVENUE.

(1) Where any person, liable to, -

(a) pay any amount in pursuance of any order made under Sec.
3, or

(b) deposit any amount to the credit of any account or fund
constituted by or in pursuance of any order made under that
section.

makes any default in paying or depositing the whole or any
part of such amount, the amount in respect of which such
default has been made shall whether such order was made
before or after the commencement of the Essential
Commodities (Amendment) Act, 1984, and whether the liability
of such person to pay or deposit such amount arose before or
after such commencement be recoverable by Government
together with simple interest due thereon computed at the
rate [ 54 fifteen per cent. 54 ] per annum from the date of such
default to the date of recovery of such amount, as an
arrears of land revenue [ 55 or as a public demand 55 ].

(2) The amount recovered under sub-section (1) shall be
dealt with in accordance with the order under which the
liability to pay or deposit such amount arose.

(3) Notwithstanding anything contained in any other law for
the time being in force or any contract to the contrary, no
Court, Tribunal or other authority shall grant any
injunction or make any order prohibiting or restraining any
Government from recovering any amount as an arrear of land
revenue [ 56 or as a public demand 56 ] in pursuance of the
provisions of sub-section (1).

(4) If any order, in pursuance of which any amount has been
recovered by Government as an arrear of land revenue [ 57 or
as a public demand 57 ] under sub-section (1) is declared by a
competent Court, after giving to the Government a reasonable
opportunity of being heard, to be invalid, the Government
shall refund the amount so recovered by it to the person
from whom it was recovered, together with simple interest
due thereon, computed at the rate of [ 58 fifteen per cent. 58 ]
per annum, from the date of recovery of such amount to the
date on which such refund is made.


Explanation :

For the purposes of this section, "Government" means the
Government by which the concerned order under Sec. 3 was
made or where such order was made by an officer or authority
subordinate to any Government, that Government. 53 ]