Section 683(2) in The Orissa Municipal Corporation Act, 2003
(2)In the event of any dispute, as to the amount of compensation referred to in Sub-section (1) payable by the said person shall be determined by the Magistrate by whom he was convicted of the raid offence, and nonpayment of the amount of compensation so determined 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 therefore.
