10. Recovery of moneys payable under Secs. 8 and 9.
(1)All moneys payable under Section 8 and Section 9 shall be recoverable by the District Magistrate in the manner provided for the recovery of fines under the Code of Criminal Procedure, 1898.(2)All moneys paid or recovered under Section 8 and Section 9, shall be credited to the Government and shall be applied to the maintenance of the police under such orders as the Government may pass.
