Section 21(5) in The Delhi Shops and Establishments Act, 1954
(5)Any amount directed to be paid under this section may be recovered,-(a)if the authority is a Magistrate, by the authority as if it was a fine imposed by the authority as a Magistrate, or(b)if the authority is not Magistrate, by any Magistrate to whom the authority makes application in this behalf, as if it were a fine imposed by such Magistrate.
