Section 5 in Telangana Public Security Measures Act, 1951
5. Imposition of collective fine.
(1)If it appears to the State Government that the inhabitants or any class or section of inhabitants of any area are concerned in or are abetting the commission of offences resulting or likely to result in death or grievous hurt or loss of or damage to property, or are harbouring persons concerned in the commission of such offences, or are suppressing material evidence of the commission of such offences, or have contravened a general order made under sub-section (1) of section 9, the State Government may by notification in the Official Gazette impose a collective fine on such inhabitants or class or section of inhabitants of that area.(2)The Commissioner of Police in the City of Hyderabad and the Collector elsewhere may exercise the power conferred by sub-section (1) on the State Government.(3)The State Government may make rules prescribing the manner in which an order made by the Commissioner of Police or the Collector shall be published.(4)The State Government or the Commissioner of Police or the Collector, as the case may be, may by general or special order exempt any person or any class or section of such inhabitants from liability to pay any portion of any fine imposed under this section.(5)The Commissioner of Police or the Collector, as the case may be, shall after such enquiry as he may deem necessary, apportion such fine in such manner as is deemed proper among the inhabitants who are liable collectively to pay it.(6)In any such apportionment the Commissioner of Police or the Collector, as the case may be, may fix the fine to be paid by a joint or undivided family.(7)The fine payable by any person (including a joint or undivided family) may be recovered-(a)in the manner provided in the Code of Criminal Procedure, 1898, hereinafter referred to as the Code, for the recovery of fines imposed by a court, as if such fine were a fine imposed by a court:Provided that the State Government may make rules under this Act regulating the manner in which warrants under section 386 of the Code are to be executed for recovering the fine imposed under this section, and for the summary determination of any claims made by any person other than the person liable to pay the fine in respect of any property attached in execution of the warrant; or(b)as arrears of land revenue.(8)The State Government or the Commissioner of Police or the Collector, as the case may be, may, after making such inquiry as may be deemed necessary, refund either wholly or in part any fine paid by, or recovered from, any person under this section.(9)The State Government may award compensation out of the proceeds of a fine realised under this section to any person to whom, in its opinion, damage in person or property has been caused by the unlawful acts of the inhabitants of the area.
