Section 101 in The Maharashtra Irrigation Act, 1976
101. Compensation to private persons injured.
Whenever any person is fined for an offence under this Act, the court which imposes such fine, or which confirms in appeal or revision a sentence of such fine, or a sentence of which such fine forms part, may direct that the whole or any part of such fine may be paid by way of compensation to any person injured by such offence.
