86. Compensation to be paid by offenders for damage caused by them.
(1)Any person who has been convicted of any offence against this Act, shall, withstanding any punishment to which he may have been sentenced for the said offence, be liable to pay such compensation for any damage to the property of the Board resulting from the said offence as the Board may consider reasonable.(2)In the event of a dispute regarding the amount of the compensation payable under sub-section (1) such amount shall, on application made to it, be determined by the court before which the said person was convicted of the said offence and on non-payment of the amount compensations determined, the same shall be recovered under a warrant from the said court as if it were a fine imposed by it on the person liable therefor.
