Section 122 in The National Security Guard Act, 1986
122. Execution of sentence of fine.—
When a sentence of fine is imposed by a Security Guard Court under section 45, a copy of such sentence signed and certified, by the confirming officer, or where no confirmation is required, by the officer holding the trial may be sent to any Magistrate in India, and such Magistrate shall thereupon cause the fine to be recovered in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) as if it were a sentence of fine imposed by such Magistrate.
