Section 38 in The Maharashtra Habitual Offenders Rules, 1960
38.
The Superintendent shall have power to recover any fine imposed under rule 36 and the amount due from a surety either in a lump sum or I by instalments; and where there is a wilful default in the payment of the fine or the amount of surety bond, he shall have power to attach and sell the moveable property of the person fined and of the surety, if such surety be a settler.
