Section 11(1A) in The West Bengal Lifts And Escalators Act, 1955
(1A)[ Any fee leviable under sub-section (1), may, without prejudice to any other mode of recovery, be recovered on application to a Magistrate having jurisdiction where the person liable to pay the sum is for the time being resident, by the distress and sale of any movable property belonging to such persons.] [Sub-Section (1A) inserted by West Bengal Act 23 of 1961.]
