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5[37. Recovery of penalties and fines imposed by Magistrates. The provisions of sections 64 to 70, both inclusive, of the Indian Penal Code (45 of 1860), and of sections 386 to 389, both inclusive, of the 1Code of Criminal Procedure, 1882 (10 of 1882), with respect to fines, shall apply to penalties and fines imposed under this Act .on conviction before Magistrate: Provided that, notwithstanding anything contained in section 65 of the first-mentioned Code, any person sentenced to fine under section 34 of this Act may be imprisoned in default of payment of such fine for any period not exceeding eight days.] 1. Subs. by Act 8 of 1895, s. 13, for "residents and passengers". 2. Ins. by Act 1 of 1903, s. 3 and the Second Schedule. 3. Certain words rep. by Act 10 of 1882, s. 2 and the Schedule I(b). 4. I.e., by a Magistrate of the first class. See s. 3 (1) of the Code of Criminal Procedure, 1973 (Act 2 of 1974). 5. Subs. by Act 8 of 1895, s. 14, for sections 37, 38, 39 and 40.    |
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