Section 451(1) in The Delhi Municipal Corporation Act, 1957
(1)Any person who has been convicted of an offence against this Act or any bye-law made thereunder shall, notwithstanding any punishment to which he may have been sentenced for the said offence, be liable to pay such compensation for any damage to the property of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] resulting from the said offence as the appropriate municipal authority may consider reasonable.
