Section 20 in Telangana General Clauses Act, 1308 F
20. Recovery of fines.
- The provisions of the Indian Penal Code, 1860 (Central Act 45 of 1860) and the Code of Criminal Procedure, 1898 (Central Act 5 of 1898) relating to fines shall apply to all fines imposed under any Act or rule, unless the Act or rule contains an express provision to the contrary.
