Section 27 in Prevention of Money-Laundering (Amendment) Act, 2012
27. Substitution of new section for Section 69.-For Section 69 of the principal Act, the following section shall be substituted, namely-
"69. Recovery of fine or penalty.-Where any fine or penalty imposed on any person under Section 13 or Section 63 is not paid within six months from the day of imposition of fine or penalty, the Director or any other officer authorised by him in this behalf may proceed to recover the amount from the said person in the same manner as prescribed in Schedule II of the Income Tax Act, 1961 (43 of 1961) for the recovery of arrears and he or any officer authorised by him in this behalf shall have all the powers of the Tax Recovery Officer mentioned in the said Schedule for the said purpose.".
