(4)The [District Magistrate], as the case may be, may require,-(a)in any disturbance area which is within the limits of a Corporation, the Municipal Commissioner, [or any other authority authorized by the Collector];(b)in any disturbance area which is within the limits of Municipality, the municipality, the [or any other authority authorized by the Collector]; and(c)in any disturbance area which is outside the area specified in clauses (a) and (b) [any authority authorized by the Collector],to recover the amount (hereinafter called "the compensation amount") as determined under sub-section (3) either in whole or in part and where the Municipal Commissioner or the Municipality is required to recover such amount, an additional sum not exceeding three per cent of the compensation amount (hereinafter referred to as "the Municipal recovery costs"), generally from all persons who were inhabitants to the disturbance area [or the members of the unlawful assembly as specified in sub-section (1) or specially from any particular section or sections or class or classes of such persons and in such proportion as] the District Magistrate may direct.[(4A) If the District Magistrate observes that the amount of compensation as determined under sub-section (3), either in whole or in part is to be recovered from persons or section or sections or class or classes of such persons are inhabitants of the area, which is beyond the area of his jurisdiction, the District Magistrate, shall send the information along with his report, to the District Magistrate of the district in whose jurisdiction such persons or section or sections or class or classes of such persons are residing to recover the amount from them. On receiving such information the District Magistrate of such area shall recover the amount of compensation in the manner as provided under this section.]
