Section 15(1) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(1)All sums payable under Sections 11, 12, 13, 14 may be recovered by the District Magistrate in the manner prescribed in the Code of Criminal Procedure, 1898 for the recovery of fine. But if any sum cannot be recovered in this manner such sum maybe recovered in the manner prescribed in the Andhra Pradesh (Telangana Area) Land Revenue Act for the recovery of arrears of land revenue.
