Section 6(5) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(5)The officer empowered under sub-section (2), or if there is no such officer, the Commissioner of Police, or the District Magistrate, or the Additional District Magistrate, as the case may be, shall, after such enquiry as he may deem necessary, apportion such fine in such manner as is deemed proper among the inhabitants who are liable collectively to pay it.
