Section 21(5) in The M.P. Rajya Suraksha Adhiniyam, 1990
(5)The portion of such fine made payable by any inhabitant or joint or undivided family may be recovered-(a)in the manner provided by the Code of Criminal Procedure, 1973 (No. 2 of 1974) for the recovery of fines imposed by a Court, as if such portion were a fine imposed by a Court :Provided that the State Government may, in lieu of the rules referred to in sub-section (2) of Section 42 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) make rules under this Act regulating the manner in which warrant under clause (a) of sub-section (1) of the said section of the said Code are to be executed, and for the summary determination of any claims made by any person other than the person liable to pay the fine in respect of any property attached in execution of the warrant, or(b)as arrears of land revenue.
