Section 683(1) in The Orissa Municipal Corporation Act, 2003
(1)If, on account of any act or omission, any person who has been convicted of an offence under this Act or any rule or bye-law made thereunder, and by reason of the same act or omission of the said person any damage has sustained to any property of the Corporation, compensation shall be paid by the said person for the damage so done notwithstanding any punishment to which he may have been sentenced for the said offence.
