Section 7 in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
7. Recovery of loss for damage caused to the public or private property.-(1) In addition to the punishment specified in section 5 or section 6, the offender shall also be liable to pay, by way of compensation, such amount, as may be determined by the court for causing hurt or grievous hurt to any public servant.
(2)Notwithstanding the composition of an offence under section 10, in case of damage to any public or private property and loss caused, the compensation payable shal1 be twice the amount of fair market value of the damaged property and the loss caused, to be determined by the Court.(3)Upon failure to pay the compensation awarded under sub-sections (l) and (2), such amount shall be recovered as an arrear of the land revenue under the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964).(4)In furtherance of such recovery the Deputy Commissioner may by notification make provisional attachment of his property available and direct seizure and forfeiture of property towards such dues subject to making it absolute by the competent Court.
