Section 8 in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
8. Power to recover rent and damages in respect of public buildings.
(1)Where any person is in arrears of rent payable in respect of any public building the estate officer may, by order require that person to pay such damages within such time and in such installments as may be specified in the order.(2)Where any person is liable to pay damages under section 7, the estate officer may, by order require that person to pay such damages within such time and in such installments 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 produced by him in support of the same, have been considered by the estate officer.
