Section 72(5) in The Tripura Co-operative Societies Act, 1974
(5)Any penalty imposed under sub-section (5) of Section 71 or under sub-section (2) of this section may be recovered in the manner provided in the Code of Criminal Procedure, 1898 (5 of 1898) for the recovery of fines imposed by a magistrate as if such fine was imposed by the magistrate himself.
