Section 104 in The Rajasthan Urban Improvement Act, 1959
104. Compensation to be paid by offenders for damages caused by them.
(1)If, on account of any act or omission, any person has been convicted of an offence under this Act, and by reason of such act or omission, damage has occurred to any property of the Trust., 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.(2)In the event of dispute, the amount of compensation payable by the said person shall be determined by the Magistrate before whom he was convicted of the said offence.(3)If the amount of any compensation due under this section be not paid, the same shall be recovered under a warrant from the said Magistrate as if it were a fine inflicted by him on the person liable therefor.
