- A fine under sections 51, 52 and 53 may be levied, as far as may be practicable, in the manner provided in [sections 386, 387 and 389 of the Code of Criminal Procedure, 1898] [Words and figures within brackets substituted by Bengal Act 1 of 1939.]; but if no moveable property belonging to the person from whom the fine is due is found in the district within which the order was passed, then such fine may be levied as if it were an arrear of revenue.
