Section 16 in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
16. Power of State Government to impose collective fine.—
The provisions of section 10A of the Protection of Civil Rights Act, 1955 (22 of 1955) shall, so far as may be, apply for the purposes of imposition and realisation of collective fine and for all other matters connected therewith under this Act.
