Section 14(2) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(2)On submission of such application the Court of District Magistrate shall, after such enquiry as it may deem necessary, whether an additional police force has or has not been posted in such area, have the power to-(a)determine the persons who have suffered injury on account of such misconduct;(b)determine the amount which shall be paid to such persons as damages and also the manner in which the amount shall be distributed among those persons;(c)determine the proportionate share according to which the amount of compensation shall be paid by the inhabitants of such area other than the applicant who have not been exempted from the liability of its payment under sub-section (3):Provided that the Court of the District Magistrate shall make no order under this sub-section unless it is of opinion that the injury caused had been on account of a riot or unlawful assembly in such area, and the person injured was in no way guilty in respect of the riot or unlawful assembly.
