- The Collector may proceed from time to time to levy any amount which has become due in respect of any such fine, notwithstanding that an appeal against the order imposing such fine may be pending:Provided that whenever the amount levied under any such order shall have exceeded five hundred rupees, the Collector shall report the case especially to the Commissioner of the Division and no further levy in respect of such fine shall be made otherwise than by authority of the said Commissioner.
