Section 26 in The Gujarat General Clauses Act, 1904
26. Recovery of fines.
- Sections 63 to 70 of the [Indian Penal Code] [Central Acts.], and the provisions of the Code of Criminal Procedure (XLV of 1860), for the time being in force in relation to the issue and the execution of warrants for the levy of fines, shall apply to all fines imposed under any Bombay Act, or any rule or by-law made under any Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] unless the Act, rule or by-law contains an express provision to the contrary.
