40. Compensation for injury caused by unlawful assembly how recoverable.
(1)When any loss or damage is caused to any property or when death results or grievous hurt is caused to any person or persons, by anything done in the prosecution of the common object of an unlawful assembly in any area of a Commissionerate, the Government may, by notification, specify the area (hereafter in this Section called the "disturbed area") in which, and the date on which or the period during which, such unlawful assembly, in its opinion, took place.(2)On the issue of a notification under Sub-section (1), the Government or any authority nominated by the Government may, after such inquiry as it deems necessary, determine the amount of compensation, which in its opinion should be paid to any person or persons in respect of the loss or damage or death or grievous hurt aforesaid.(3)The amount of compensation shall be deemed to be a fine imposed under this section and shall be payable by the inhabitants of the disturbed area.(4)It shall be lawful for the Government or any authority nominated by the Government to exempt, by order in writing and for sufficient reasons, any person or persons from liability to pay any portion of the compensation amount.
