Section 77(1) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965
(1)When any person is convicted of any offence under this Act the Court convicting such person may, on application made in this behalf by the Board, call upon such person forthwith to show cause as to why he should not pay compensation to the Board for the damage caused by his act in respect of which he is convicted.
