Section 7(1) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
(1)When imposing a sentence of fine for an offence under this Act, the court may when passing judgment, order the whole or any part of the fine recovered to be applied-(a)in defraying expenses properly incurred in the prosecution;(b)in the payment, to any person, of compensation for any loss or injury caused by the offence;(c)in replacing or as the case may be, restoring to the previous state, the [property including any road] [Substituted by Tamil Nadu Act 46 of 1996], bridge, navigable channel, natural or artificial.
