Section 399(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)All compensation awarded under this section may be recovered as if it were a fine, and, if it cannot be so recovered, the person by whom it is payable shall be sentenced to simple imprisonment for such term not exceeding thirty days as the Magistrate directs, unless such sum is sooner paid.[Similar to Section 358 from Old CrPC-Also Refer]
