84. Recovery of penalties and fine imposed by the Magistrate.
- On conviction by any Magistrate, the provisions of sections 64 to 70 of the Indian Penal Code, 1860 and sections 386 to 389 of the Code of Criminal Procedure, 1973, shall apply in recovery of penalties and fine imposed under this Act.Provided that any thing being mentioned in section 65 of the Indian Penal Code, 1860, if a person does not pay the fine imposed under section 73, 78 & 79 of this chapter, he may be punished with imprisonment of any period which shall not extend for more than eight days.
