Section 16 — Recovery of penalties, etc.

The Stage-Carriages Act, 1861
All penalties imposed under this Act, or any balance of any fine, costs, or charges as mentioned in section 11 of this Act, may in case of non-payment or non-recovery thereof be levied by distress and sale of the movable property of the offender by warrant under the hand of the Magistrate who imposed the same.

Official Hindi (PDF) ↗

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