Section 5(1) in The Jammu and Kashmir Probation of Offenders Act, 1966
(1)The Court directing the release of an offender under section 3 or section 4 may, if it thinks fit, make at the same time a further order directing him to pay-(a)such compensation as the Court thinks reasonable for loss or injury caused to any person by the commission of the offence; and(b)such cost of the proceedings as the Court thinks reasonable.
