Section 15(2) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(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.
