Section 11(1) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
(1)For the public property, would vest with the Head of the Office exercising time lirnit control over the property damaged during and as a result of the bundhs, strikes, riots, public commotion and protests etc. In the case of public sector undertakings, the Head of the Office or the Chief Executives ot any person authorized by the Head of Department or Chief Executive shall take necessary steps to file Claim petition for compensation.
