Section 82(1) in The Bihar State Housing Board Act, 1982
(1)When any person is convicted of any offences under this Act or any Rule or Regulation made thereunder the magistrate convicting such person may, on application, made in this behalf, by the Board or by its officer or employee authorised by it in this behalf call upon 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.
