Section 98(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(2)In the event of a dispute regarding the amount of compensation payable under sub-section (1) such amount shall, an application made to him be determined by the Magistrate before whom the said person was convicted of the offence; and on non-payment of the amount of compensations so determined the same shall be recovered under a warrant from the said Magistrate as if it were a fine imposed by him on the person liable therefor.
