Section 27 in The Orissa General Clauses Act, 1937
27. Recovery of fines.
- Sections 63 to 70 of the Indian Penal Code (XLV of 1860) and the provisions of the Code of Criminal Procedure (V of 898) 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 Orissa Act, or any rule or by-law made under any Orissa Act, unless the Act, rule or by-law contains an express provision to the contrary.
