Section 17 in The Press And Registration Of Books Act, 1867
17. Recovery of forfeitures and disposal thereof and of fines
.Any sum forfeited to the Government under [section 16] [Substituted by Act 11 of 1923, Section 2 and Sch.I, for "the last foregoing section" .] may be recovered, under the warrant of the Magistrate determining the sum, or of his successor in office, in the manner authorised by the [Code of Criminal Procedure (10 of 1882)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).] for the time being in force, and within the period prescribed by the Indian Penal Code (45 of 1860) for the levy of a fine.[* * *] [The second paragraph repealed by A.O.1937.]
