(1)A Magistrate trying any offence mentioned in this Act may also determine the compensation for damage caused by an offender to the Government ferry and may in addition to the fine imposed on him under this Act, also order for the payment of the amount of compensation, which shall be recovered as fine and which, in case of an offence mentioned in section 27, shall be realised by the sale of the boat causing the damage or of anything belonging to the offender and found on the boat.
