Section 343(5) in The Maharashtra Municipal Corporations Act, 1949
(5)If a passenger liable to pay the excess charge determined under the last preceding sub-section fails or refuses to pay the same on demand being made therefor, the Transport Manager or any officer or other servant duly authorised under that subsection may apply to a Judicial Magistrate for the recovery of the sum payable as if it were a fine, and that Magistrate, if satisfied that the sum is payable, shall order it to be so recovered and, on recovery, to be paid to the Transport Manager.
