Section 10A(3) in The Bengal Criminal Law Amendment Act, 1930
(3)In default of payment of such penalty, the District Magistrate may issue a warrant for the attachment and sale of the movable property belonging to the defaulter or his estate if he be dead. On the issue of such warrant the provisions of sub-sections (3) and (4) of section 514 of the Code of Criminal Procedure, 1898, shall apply to such recovery.Explanation.--In this section the word "guardian" has the same meaning as in section 2A.
