Section 6 in The Rajasthan Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
6. Recovery of loss for the damage caused to the property.
(1)In addition to the punishment specified in Section 4, the offender shall be liable to a penalty of twice the amount of purchase price of medical equipments damaged and loss caused to the property as determined by the Court trying the offender(2)if the offender has not paid the penal amount under sub-section (1), the said shall be recovered under the provisions of the Rajasthan Land Revenue Act, 1956 No. 15 of 1956) as if it were an arrear of land revenue due from him.
