Section 7 in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
7. Power to recover rent or damages in respect of public premises as arrears of land revenue.-
(1)Where any person is in arrears of rentpayable to the State Government or a local authority or a corporate authorityin respect of any public premises, the competent officer may, by order,require that person to pay the same within such time and in suchinstalments as may be specified in the order.(2)Where any person is, or has at any time been, in unauthorised occupation of any public premises, the competent officer may, having regard to such principles of assessment of damages as may be prescribed, assess the damages on account of the use and occupation of such premises and may, by order, require that person to pay the damages within such time and in such instalments as may be specified in the order.(3)No order under sub-section (1) or sub-section (2) shall be made against any person until after the issue of a notice in writing to the person calling upon him to show cause within such time as may be specified in the notice why such order should not be made, and until his objections, if any, and any evidence he may produce in support of the same, have been considered by the competent officer.
