Section 486(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Any fine costs, tax or other sum imposed, assessed or recoverable by a Magistrate under this Act, or any rule, by-law or regulation made thereunder shall be recoverable by such Magistrate, as if it were a fine imposed under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), and the same shall except in the case of a fine on recovery be paid to the corporation to be applied to the purposes of this Act.
