120. Compensation to be paid by offenders for damage caused by them.
(1)If, on account of any act or omission any person has been convicted of an offence under this Act, and by reason of such act or omission damage has been caused to any property of the Trust, compensation shall be paid by the said person for the said damage notwithstanding any punishment to which he may have been sentenced for such offence.(2)In the event of a dispute the amount of compensation payable by a person under sub-section (1) shall be determined by the Magistrate before whom he was convicted of the said offence.(3)If the amount of any compensation due under this section be not paid, the same shall be recovered under a warrant from the said Magistrate, as if it were a fine inflicted by him on the person liable therefore.Dissolution of Trust.
