Section 273(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)A court convicting any person of contravening sub-section (1) may levy,in addition to the penalty for the offence provided in this Act, such amount as thecourt deems sufficient to cover the loss and costs which the owner or driver mustincur for the purpose of disinfecting the conveyance. The amount so imposedshall be awarded by the court to the owner or driver of the conveyance: Providedthat in a case which is subject to appeal, such amount shall not be paid to theowner or driver before the period allowed for presenting the appeal has elapsed orif an appeal is presented, before the decision of the appeal.
