Section 37(1) in Hyderabad City Police Act, 1348 F
(1)The Chief City Magistrate may, with the sanction and subject to the orders of the Government which may have been issued in this behalf, and after such enquiry as he thinks necessary,-(a)determine the amount of compensation which, in his opinion, becomes payable to any person or persons in respect of any loss or damage caused to any property by any act connected with the common object of the unlawful assembly or in respect of death or grievous hurt caused to any person or persons by such act; and(b)require the Municipal Commissioner to recover such amounts by an addition to the general tax which shall be imposed and levied in those municipal wards or sub-wards or sections.
