Section 188 in The Rajasthan District Boards Act, 1954
188. Compensation for damage to property vested in the Board.
- If through an act, neglect or default on account whereof a person has incurred a penalty imposed by or under this Act any damage to the property of the Board has been caused, the person incurring such penalty shall be liable to make good such damage as well as to pay such penalty, and the amount of damage shall in case of dispute, be determined by the Magistrate by whom the person incurring such penalty is convicted, and on non-payment of such amount on demand the same shall be levied by distress and such Magistrate shall issue his warrant accordingly.
