(4)The District Magistrate may require,—(a)in any disturbance area which is within the limits of a Corporation, the Municipal Commissioner, or any other authority authorised by the collector;(b)in any disturbance area which is within the limits of a municipality, the municipality, or any other authority authorised by the collector, and(c)in any disturbance area which is outside the area specified in clauses (a) and (b), or any other authority authorised by the collector;to recover the amount (hereinafter called “the compensation amount ”) as determined under sub-section (3) either in whole or in part and where the Municipal Commissioner or the Municipality is required to recover such amount, an additional sum not exceeding three percent. of the compensation amount (hereinafter referred to as “the Municipal recovery costs ”), generally from all persons who were inhabitants of the disturbance area or the members of the unlawful assembly as specified in sub-section (1), or specially from any particular section or sections, or class or classes of such persons and in such proportion as the District Magistrate may direct.
