Section 369(1) in The City of Nagpur Corporation Act, 1948
(1)Any person who has been convicted of an offence punishable under this Act or under any rule or by-law made thereunder shall, notwithstanding any punishment for which he may have been sentenced for the said offence, be liable to pay such compensation for any damage to any property of the Corporation resulting from the said offence as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may consider reasonable.
