(5)Any fine imposed by a Rent Authority under this Act shall be, paid by the person fined Within such time as may be allowed by the Rent Authority and the Rent Authority may, for good and sufficient reason, extend the time, and in default of such payment, the amount shall be recoverable as fine under the provisions of the Code of Criminal Procedure, 1973, (2 of 1974.) and the Rent Authority shall be deemed to be a magistrate under the said Code for the purposes of such recovery.
