Section 15 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
15. Compensation payable for unlawful occupation.
(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.(2)Where any damage beyond normal wear and tear has been caused to any Government premises while in the occupation of any person, such person shall be liable to pay for the repair of such damage such compensation, not exceeding the cost of repair, as may be determined, by order, by the Competent Authority, after giving him an opportunity of being heard.(3)An appeal shall lie to the Appellate Authority against every order of the Competent Authority made under sub-section (1) or sub-section (2) within fifteen days from the date of communication of the order to the appellant.(4)The decision of the Appellate Authority on such order shall, subject to the provision of section 23, be final.
