Section 315 in The Chhattisgarh Municipalities Act, 1961
315. Damage to Municipal property how made good.
- If through any act, neglect or default, on account whereof any person shall have incurred penalty imposed by or under this Act any damage to the property of a Municipality shall have been caused by such person, he 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 on the application, in writing, of the Chief Municipal Officer, be determined by the Court 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 Council shall issue the warrant accordingly.
