(1)When an order under this Act for the payment of any wages or other sums of money is made by a [Court or Judicial Magistrate of the first class or Metropolitan Magistrate] or other officer or authority, and the money is not paid at the time or in the manner directed, the sum mentioned in the order with such further sum as may be thereby awarded for costs, may be levied by distress and sale of the moveable property of the person directed to pay the same under a warrant to be issued for that purpose by [such a Magistrate.] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " a Magistrate" (w.e.f. 18.5.1983).]
