Section 19(5) in The Immigration and Foreigners Act, 2025
(5)Where any penalty imposed under this section is not paid, the civil authority or Immigration Officer may recover the penalty so payable by—(a)seizing or detaining the aircraft or the ship or any other mode of transport of the carrier;(b)seizing, detaining or selling any goods or properties belonging to the carrier; or(c)such other means as may be notified
