Section 15 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
15. Recovery of sums payable under Sections 11, 12, 13, 14 and utilisation of same when recovered
(1)All sums payable under Sections 11, 12, 13, 14 may be recovered by the District Magistrate in the manner prescribed in the Code of Criminal Procedure, 1898 for the recovery of fine. But if any sum cannot be recovered in this manner such sum maybe recovered in the manner prescribed in the Andhra Pradesh (Telangana Area) Land Revenue Act for the recovery of arrears of land revenue.(2)All amounts paid or received under Sections 11, 12, 13 shall be credited to a fund to be called "The Police Force General Fund" and shall be applied to the maintenance of the Police force in accordance with the orders as the Government shall pass.(3)All amounts paid or received under Section 14 shall be paid by the District Magistrate to the persons and in the proportion specified under the said section.
