Section 24 in Himachal Pradesh General Clauses Act, 1968
24. Recovery of fines.
- Sections 63 to 70 of the Indian Penal Code (45 of 1860) and the provisions of the Code of [****] [The word 'the' omitted vide H.P. Act No. 18 of 1971.] Criminal Procedure for the time being in force in relation to the issue and the execution of warrants for the levy of fines shall apply to all fines imposed under any Act, rule or bye-law, unless the Act, rule or bye-law contains an express provision to the contrary.
