Section 4(2) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(2)The court while convicting the offender under sub-section (1) may, by order also, direct the offender to pay by way of compensation to the owner or occupier or person in management of the building or premises, of such amount not exceeding five hundred rupees on the whole as may be reasonably incurred by him in erasing and colour-washing the portions of the building or premises which have been disfigured .by the act of the offender.
