- Sections 63 to 70 of the Indian Penal Code (Act XLV of 1860), and the provisions of the Code of Criminal Procedure, 1898 (Act V of 1898), in relation to the issue and the execution of warrants for the levy of fines, shall apply to all fines imposed under any enactment, rule or bye-law, unless the enactment, rule or bye-law contains express provisions to the contrary.
