Section 42 in Meghalaya Interpretation and General Clauses Act, 1972
42. Recovery of fines.
- Sections 63 to 70 of the Indian Penal Code, 1860 (45 of 1860) and as far as may be the provisions of the Code of Criminal Procedure, 1898 [(5 of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 19740.] in the relation to the issue and the execution of warrants for the levy of fines, shall apply all fines imposed under any enactment or under any rule or bye-law made thereunder, unless the enactment, rule or bye-law contains an express provision to the contrary.
