Section 461(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Where the Court issues a warrant to the Collector under clause (b) of sub-section (1), the Collector shall realise the amount in accordance with the law relating to recovery of arrears of land revenue, as if such warrant were a certificate issued under such law:Provided that no such warrant shall be executed by the arrest or detention in prison of the offender.[Similar to Section 421 from Old CrPC-Also Refer]
