- If the Collector or officer authorised under section 6 is opposed or impeded in doing anything directed or permitted by this Act, he shall, if a Magistrate, enforce compliance, and, if not a Magistrate, he shall apply to a Magistrate [or (within any area for which a Commissioner of Police has been appointed) to the Commissioner of Police] [Substituted by Act 50 of 1974, section 3, for certain words.] and such Magistrate or Commissioner (as the case may be) shall enforce compliance.
