Section 249 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
249. Compensation for damage to property vested in the Zila Panchayat.
- If through an act, neglect or default on account where of a person has incurred a penalty imposed by or under this Act any damage to the property of the Zila Panchayat or any Kshettra Panchayat has been caused, the person incurring such penalty shall be liable to make good such damage as well as to pay such penalty and the amount of damage shall, in case of dispute, be determined by the Magistrate by whom the person incurring such penalty is convicted, and on non-payment of such amount on demand the same shall be levied by distress, and such Magistrate shall issue his warrant accordingly.
