Section 683 in The Orissa Municipal Corporation Act, 2003
683. Compensation to be paid by offenders against the act for any damage caused by them.
(1)If, on account of any act or omission, any person who has been convicted of an offence under this Act or any rule or bye-law made thereunder, and by reason of the same act or omission of the said person any damage has sustained to any property of the Corporation, compensation shall be paid by the said person for the damage so done notwithstanding any punishment to which he may have been sentenced for the said offence.(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.
