Section 21 in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
21.
(1)The Principles of absolute liability shall apply once the nexus with the event that precipitated the damage is established.(2)The liability will be borne by the actual perpetrators of the crime or instigate or incites giving rise to the liability to be shared, as finally determined by the Claims Tribunal.(3)Damages shall be assessed for—damages to public property;damages to private property;cost of the actions by the authorities and police to take preventive and other actions.
