316. Compensation for damage to municipal property.
- If through an act, neglect or default on account whereof a person shall have incurred a penalty imposed by or render this Act any damage to the property of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall have been caused, the person incurring such penalty shall be liable to make good such damage as well as to pay such penalty; and the amount of damage shall, in case of dispute, be determined by the Magistrate by whom the person incurring such penalty is convicted, and on non-payment of such amount on demand the same shall be levied by distress, and such Magistrate shall issue his warrant accordingly.
