Section 76 in The Calcutta Hackney-Carriage Act, 1919
76. Damage to property to be paid for. -
(1)If, through any act, neglect or default on account whereof any person is fined under this Act, any damage to any property has been committed by such person, he shall be liable to make good such damage to the owner of such property as well as to pay such fine.(2)The amount of such damage shall be determined by the Magistrate by whom such person has been fined; and in default of payment of the amount of such damage on demand, the same may be levied in the same manner as a fine.
