Section 60 in Punjab Water Supply and Sewerage Board Act, 1976
60. Compensation to be paid by offenders for damage caused by them.
(1)When any person is convicted of any offence under this Act, the judicial magistrate convicting such person may, on application made in this behalf by the Board or by its officer or employee authorised by it in this behalf, 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 or omission in respect of which he is convicted.(2)The Magistrate shall record and consider any cause which such person may show and if the magistrate, after making such inquiries as he may think fit, is satisfied that such person is liable to pay compensation, may direct that such compensation not exceeding one thousand rupees as he may determine, be paid by such person to the Board.(3)The amount of compensation directed to be paid under sub-section (2), shall if it be not paid forthwith, be recovered as if it were a fine imposed by the Magistrate on such person.
