Section 6(7) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(7)The fine payable by any person (including a Hindu undivided family) may be recovered?(a)in the manner provided by the Code for the recovery of fines imposed by a Court, as if such fine were a fine imposed by a Court:Provided that the Provincial Government may, in lieu of the rules referred to in sub-section (2) of section 386 of the Code, make rules under this Act regulating the manner in which warrants, under clause (a) of sub-section (1) of the said section 386 are to be executed for recovering the fine imposed Under this section, and for the summary determination of any claims made by any person other than the person liable to pay the fine in respect of any property attached in execution of the warrant; or(b)as arrears of land revenue.[9][(8) The Provincial Government or the officer empowered under subsection (2) or if there is no such officer, the Commissioner of Police, the District Magistrate or the Additional District Magistrate, as the case may be may after making such enquiry as may be deemed necessary, refund either wholly or in part any fine paid by, or recovered from, any person under this section.]
