Section 5(1) in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957
(1)(a)the purpose and the period for which the Government premises were in unauthorised occupation;(b)the nature and quality of accommodation available in such premises;(c)the rent that would have been realised if the premises had been let out on rent to any person other than a Government servant for the period of unauthorised occupation;(d)any injury done to the premises during unauthorised occupation;(e)any other matter which, in the opinion of the competent authority is relevant for the purpose of assessing damages.
