Section 92(2) in Assam Urban Water Supply and Sewerage Board Act, 1985
(2)The Magistrate shall record and consider any cause which such person may show and if the magistrate, after making such enquiry as he may think fit, is satisfied that such person is liable to pay compensation, may direct that a sum, not exceeding one thousand rupees as he may determine, be paid by such person as compensation to the Board.
