Section 5(7) in Telangana Public Security Measures Act, 1951
(7)The fine payable by any person (including a joint or undivided family) may be recovered-(a)in the manner provided in the Code of Criminal Procedure, 1898, hereinafter referred to as the Code, for the recovery of fines imposed by a court, as if such fine were a fine imposed by a court:Provided that the State Government may make rules under this Act regulating the manner in which warrants under section 386 of the Code are to be executed for recovering the fine imposed under this section, and for the summary determination of any claims made by any person other than the person liable to pay the fine in respect of any property attached in execution of the warrant; or(b)as arrears of land revenue.
