Section 98(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)In the event of a dispute regarding the amount of compensation payable under sub-section (1) such amount shall, on application made to him be determine by the Magistrate before whom the said person was convicted of the offence; and on non-payment of the amount of compensation so determine the same shall be recovered under a warrant from the said Magistrate as if it were a fine imposed by him on the person liable there for.
