Section 79 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
79. Compensation to be paid by offenders for damages caused by them.
(1)When any person is convicted of any offence under this or any rule or regulation or bye-law made thereunder, the Magistrate convicting such person may on application made in this behalf of the Board or by its officer or servant authorised by it in this behalf, call upon such person forthwith to show cause as to why he should not pay compensation to the Board for the damage caused by his act or omission in respect of which he is convicted.(2)The Magistrate shall record and consider any cause which such person may show and if the Magistrate, after making such inquiry as he may think fit, is satisfied that such person is liable to pay compensation may direct that compensation of such amount not exceeding one thousand rupees as he may determine, be paid by such person to the Board.(3)The amount of compensation directed to be paid under sub-section (2) shall, if it be not paid forthwith, be recovered as if it were a fine imposed by the Magistrate on such person.
