Section 34 in The M.P. Accommodation Control Act, 1961
34. Rent Controlling Authority to exercise powers of Magistrate for recovery of fine.
- Any fine imposed by a Rent Controlling Authority under this Act shall be paid by the person fined, within such time as may be allowed by the Rent Controlling Authority and the Rent Controlling Authority may, for good and sufficient reason, extend the time, and in default of such payment, the amount shall be recoverable as a fine under the provisions of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now Code of Criminal Procedure. 1973 (2 of 1974)], and the Rent Controlling Authority shall be deemed to be a Magistrate under the said Code for the purposes of such recovery.
