Section 24 in C. P. and Berar General Clauses Act, 1914
24. Recovery of fines.
- Sections 63 to 70 of the Indian Penal Code (XLV of 1860), and the provisions of the Code of Criminal Procedure, 1898 (V of 1898), for the time being in force in relation to the issue and the execution of warrants for the levy of fines, shall apply to all fines imposed under any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.] or any rule or by-law made under any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.], unless the Act, rule or by-law contains an express provision to the contrary.
