108. [ Fees, etc., to be recoverable as public demands. [Bengal Act 1 of 1895 has been repealed and re-enacted by the B.O. Public Demands Recovery Act, 1914, Section 2, and this reference should now be construed as a reference to the latter Act-see the B. & O. General Clauses Act, 1917, Section 10.]
- Except as here in otherwise expressly provided, all fees, fines, costs and other sums ordered under this Act to be paid by any person shall be deemed to be public demands, and shall be recoverable under the Public Demands Recovery Act, 1895].
