Section 98(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)Any person who has been convicted of an offence against this Act or any rule or regulation made there under shall, notwithstanding any punishment to which he may have been sentenced for the said offence, be liable to pay such compensation for any damage to the property of the Board resulting from the said offence as the Board may consider reasonable.
