Section 276(4) in Karnataka Municipalities Act, 1964
(4)Any fine, costs, tax or sum imposed, assessed or recoverable by a magistrate under this Act, or any rule or bye-law made thereunder shall be recoverable by such magistrate, as if it were a fine imposed under the Code of Criminal Procedure, 1898 (Central Act V of 1898), and the same shall on recovery be paid to the municipal council.
