Section 48 in The Calcutta Suburban Police Act, 1866
48. Recovery and appropriation of fines.—
All fines imposed under the authority of this Act shall be recoverable in the manner prescribed by section 61 of the Code of Criminal Procedure (Act XXV of 1861), and the amount so levied shall be appropriated to any fund applicable to Police purposes:Provided that it shall be lawful for the Magistrate, when it shall appear to him that the fine cannot be realised by recourse to the provisions above mentioned, to sentence the offender to imprisonment in lieu of any fine to which such offender is liable under this Act, and the term of such imprisonment shall be fixed in accordance with the scale laid down in section 67 of the Indian Penal Code (Act XLV of 1860).
