Section 15(1) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(1)Where any person has occupied any Government premises in( violation of any of the provisions of this Act, he shall be liable to pay as compensation such amount, not exceeding the market rental value of the premises assessed in the prescribed manner, as the Competent Authority may, by order, determine after giving such person an opportunity of being heard.
