Section 10(4) in The Punjab Security of State Act, 1953
(4)(a)Any person aggrieved by the imposition of the fine under sub- section (1) or by the order of apportionment under sub-section (3) may, within the period prescribed by the State Government, file a petition before the District Magistrate for being exempted from such fine or for modification of the order of apportionment :Provided that no fee shall be charged for filing such petition.(b)The District Magistrate may at any time transfer the petition for disposal to any officer subordinate to him not below the rank of a Sub- Divisional Magistrate.(c)After giving the petitioner a reasonable opportunity of being heard, the District Magistrate or the officer to whom the proceedings is transferred under clause (b) may pass such order as he considers fit :Provided that the amount of fine exempted or reduced under this sub-section shall not be realisable from any person and the total fine imposed on the inhabitants of the area under sub-section (1) shall be deemed to have been reduced to that extent.
