Section 79(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(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.
