Section 83A(3) in The Bihar State Housing Board Act, 1982
(3)Any person who takes possession of any land or building of the Board without any right or written permission of the Board and/or continues with such possession shall be liable to pay damages at the rate of rupees twenty per day for each one hundred square metre of land area, in case of land and at the rate of rupees fifty per day for each hundred square metres of built up area of each floor of the building, in case of building.
