Central Government Act
Section 65 in The Indian Penal Code, 1860
65. Limit to imprisonment for non- payment of fine, when imprisonment and fine awardable.-- The term for which the Court directs the offender to be imprisoned in default of payment of a fine shall not exceed one- fourth of the term of imprisonment which is the maximum fixed for the offence, if the offence be punishable with imprisonment as well as fine.