Section 386(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Any person who has been convicted of an offence punishable under this Act or under any rule or bye-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 may consider reasonable.
