Section 92(1) in Assam Urban Water Supply and Sewerage Board Act, 1985
(1)When any person is convicted of any offence under this Act or any rule or bye-law or scheme made thereunder, the magistrate convicting such person may, on application made in this behalf by the Board or by its officer or employee authorised by it in this behalf, call upon such person forthwith to show cause as to why he should not pay compensation to the Board for damage caused by the commission or omission in respect of which he is convicted.
