Section 689 in The Orissa Municipal Corporation Act, 2003
689. Imprisonment default of payment of fines, etc.
(1)In case any fine, costs, tax or other sum of money imposed, assessed or recoverable by a Magistrate under this Act or under any rule, bye-law or regulation made thereunder is not paid, the Magistrate may order the offender to be imprisoned in default of such payment, subject to all the restrictions, limitations and conditions imposed in Sections 64 to 70 of the Indian Penal Code, 1860.(2)Any fine, costs, tax or other sum imposed, assessed or recoverable by a Magistrate under this Act, or any rules, bye-laws or regulations made thereunder shall be recoverable by such Magistrates as if it were a fine imposed under the Code of Criminal Procedure, 1973 and the same shall on recovery be paid to the Corporation.
