270. Recovery of amount payable of damage to cantonment property.-
Where any person has incurred a penalty by reason of having caused any damage to the property of a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], he shall be liable to make good such damage, and the amount payable in respect of the damage shall, in case of dispute, be determined by the Magistrate by whom the person incurring such penalty is convicted, and, on nonpayment of such amount on demand, the same shall be covered by distress and sale of the movable property of such person, and the Magistrate shall issue a warrant for its recovery accordingly.Limitation
