(2)If through any act, neglect, or default on his part, a person has incurred a penalty imposed by sub-section (1) and has caused any damage to the property of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] the person incurring such penalty, shall be liable to make good such damage as well as to pay such penalty and the damages may be recovered from the offender in the prescribed manner.
