(5)Any fine imposed by a Rent Authority under this Act shall be paid by the person fined within such time as may be allowed by the Rent Authority and the Rent Authority, for good and sufficient reason, may extend the time, and in default of such payment, the amount shall be recoverable as a fine under the provisions of the Code of Criminal procedure, 1973, and the Rent Authority shall be deemed to be a magistrate under the said Code for the purposes of such recovery.[[(6) An order made by a Rent Authority under this Act, or an order passed in appeal, shall be executable by a Rent Authority designated by the Appellate Authority in this behalf and for this purpose the Rent Authority so designated shall have all the powers of a Civil Court.] [Substituted by Punjab Act No. 33 of 2013, dated 16.4.2013]]
