Section 343(2B) in The Gujarat Provincial Municipal Corporations Act, 1949
(2B)The Transport manager or any officer or other servant duly authorised under sub-section (2) may apply to the Magistrate having jurisdiction, for the recovery of the excess charge as determined under sub-section (2) as if it were a fine and the Magistrate, if satisfied that the same is payable, shall order it to be so recovered and on recovery to be paid to the Transport Manager.] [Sub-section (2), (2A) and (2B) were substituted for sub-section (2) bv Gujarat 1 of 1979, s,17(i) (w.r.e.f. 26-09-1978).]
