(4)[ The provisions of sub-sections (4) to (7) of section 50 of the Bombay Police Act, 1951 (Bombay XXII of 1951), shall apply mutatis mutandis to the recovery of such tax or rate.] [This sub-section was substituted for sub-sections (4) and (5) by Bombay 64 of 1954, Section 3.]
