Section 7 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
7. Order to Pay Compensation.
(1)When imposing a sentence of fine for an offence under this Act, the court may when passing judgment, order the whole or any part of the fine recovered to be applied-(a)in defraying expenses properly incurred in the prosecution;(b)in the payment, to any person, of compensation for any loss or injury caused by the offence;(c)in replacing or as the case may be, restoring to the previous state, the [property including any road] [Substituted by Tamil Nadu Act 46 of 1996], bridge, navigable channel, natural or artificial.(2)If the fine is imposed in a case which is subject to appeal, no such payment shall be made before the period allowed for presenting the appeal has elapsed, or, if an appeal be presented, before the decision of the appeal.(3)An order under this section may also be made by an Appellate Court or by the High Court when exercising its powers of revision.(4)At the time of awarding compensation in any subsequent civil suit relating to the same matter, the Court shall take into account any sum paid or recovered as compensation under this section.(5)Save as otherwise provided, when a court imposes a sentence, of which fine does not form a part, the court may, when passing judgment order the accused person to pay, by way of compensation, such amount as may be specified in the order to the person who has suffered any loss or injury by reason of the act for which the accused person has been so sentenced.
