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Union of India - Section

Section 5 in The Immigration (Carriers' Liability) Act, 2000 Act

5. Recovery of penalty due to Government.

-Where any penalty imposed under this Act is not paid, the competent authority may recover the penalty so payable by seizing, detaining or selling-
(a)the aircraft or the ship; or
(b)any goods on the ship or aircraft, belonging to the carrier.