Section 649(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)If, on account of any act or ommission any person has been convicted of an offence against any rule or byelaw made thereunder, and, by reason of the same act or ommission of the said person, damage has occurred to any property of the Corporation, compensation shall be paid by the said person for the said damage notwithstanding any punishment to which he may have been sentenced for the said offence.
