Section 7A in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998
7A. Order to pay compensation.—
The court may, when awarding a sentence under Section 4, 4-A or 4-B, order the accused to pay, by way of compensation, such amount as may be specified in the order, to the person who has suffered any loss or injury or disability or mental agony by reason of the act which the accused person has been so sentenced or to her legal heir.
