Section 376(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)In the event of a dispute regarding the amount of compensation, payable under sub-section (1) such amount shall, on application made to him, be determined by the Magistrate before whom the said person was convicted of the said offence ; and on non payment 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 imposed by him on the person liable therefore.
