Section 24(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)The Court of a Magistrate may award such term of imprisonment in default of payment of fine as is authorised by law:Provided that the term-(a) is not in excess of the powers of the Magistrate under section 23;(b) shall not, where imprisonment has been awarded as part of the substantive sentence, exceed one-fourth of the term of imprisonment which the Magistrate is competent to inflict as punishment for the offence otherwise than as imprisonment in default of payment of the fine.
