Section 29 in The Bihar and Orissa General Clauses Act, 1917
29. Recovery of fines.
- Sections 63 to 70 of the Indian Penal Code and the provisions of the Code of Criminal Procedure for the time being in force in relation to the issue and the execution of warrants for the levy of fines shall apply to all fines imposed under any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], or any rule or bye-law made under any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], unless the Act, rule or bye-law contains an express provision to the contrary.
