Section 37 — Magistrate to enforce the terms of the Act.
The Works of Defence Act, 1903
If the Collector or officer authorised under section 6 is opposed or impeded in doing anything directed or permitted by this Act, he shall, if a Magistrate, enforce compliance, and, if not a Magistrate, he shall apply to a Magistrate 1 [or (within any area for which a Commissioner of Police] has been appointed) to the Commissioner of Police and such Magistrate or Commissioner (as the case may be) shall enforce compliance.Open in Lexace · Ask the AI about this section