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State of Punjab - Section

Section 16 in The Stage Carriages Act, 1861

16. Recovery of penalties, etc.

- All penalties imposed under this Act, or any balance of any fine, costs, or charges as mentioned in section 11 of this Act, may in case of non-payment or non-recovery thereof be levied by distress and sale of the moveable property of the offender by warrant under the hand of the Magistrate who imposed the same.