Section 8 in The M.P. Lok Parisar (Bedakhali) Niyam, 1975
8. Assessment of damages.
- In assessing damages for unauthorised use and occupation of any public premises the competent authority shall take into consideration the following matters, namely :-(a)the purpose and the period for which the public premises were in unauthorised occupation;(b)the nature, size and standard of the accommodation available in such premises;(c)the rent that would have been realised if the premises had been let on rent for the period of unauthorised occupation to a private person;(d)any damage done to the premises during the period of unauthorised occupation;(e)any other matter relevant for the purpose of assessing the damages.
