Section 41 in Sikkim Interpretation and General Clauses Act, 1977
41. Recovery of fines.
- The provisions of Sections 63 to 70 of the Indian Penal Code, 1860, (45 of 1860) and the provisions of the Code of Criminal Procedure for the time being in force, in relation to the issue and execution of warrants for the levy of fines shall apply to all fines imposed under any Sikkim law or any rule, regulation or by-law made under any Sikkim law, unless such law, rule, regulation or by-law contains an express provision to the contrary.
