Section 32 in The West Bengal Premises Tenancy Act, 1956.
32. Payment and recovery of fine.
- Any fine imposed or any sum ordered to be paid under this Act shall be paid by the person fined or ordered to pay the same in the prescribed manner within such time as may be allowed by the Controller and the Controller may for good and sufficient reason extend the time allowed by him. In default of such payment, the amount shall be recoverable as a fine under the provisions of the Code of Criminal Procedure, 1898, and the Controller shall be deemed to be a Magistrate under the said Code for purpose of such recovery.
