41. Controller to exercise powers of a magistrate for recovery of fine.
- Any fine imposed by a Controller under this Act shall be paid by the person fined within such time as may be allowed+by the Controller and the Controller 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, and the Controller shall be deemed to be a magistrate under the said Code for the purposes of such recovery.
