Section 369 in The City of Nagpur Corporation Act, 1948
369. Compensation to be paid by offenders against this Act for any damage caused by them.
(1)Any person who has been convicted of an offence punishable under this Act or under any rule or by-law made thereunder shall, notwithstanding any punishment for which he may have been sentenced for the said offence, be liable to pay such compensation for any damage to any property of the Corporation resulting from the said offence as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may consider reasonable.(2)In the event of dispute regarding the amount of compensation payable under sub-section (1), such amount shall, on application made to him, be determined by the Magistrate, before whom the said person was convicted of the said offence and on his failure to pay the amount of compensation so determined the same shall be recovered under a warrant issued by the said Magistrate as if it were a fine inflicted by him on the person liable to pay the compensation.Recovery of Expenses or Compensation in case of Disputes
