- The compensation, fines and expenses mentioned in section 22 may be recovered as if they were fines imposed by the [Magistrate.] [See Sections 63 to 70 of the Indian Penal Code (45 of 1860), and Section 421 of the Code of the Criminal Procedure, 1973 (2 of 1974); Cf. also, Section 25 of the General Clauses Act, 1897 (10 of 1897).]
