Section 20(10) in Chhattisgarh Rent Control Adaptation Rules, 2016
(10)Possession. - That immediately, on the expiration or termination or cancellation of this agreement, the Lessee shall vacate the said premises without delay with all his goods and belonging. In the case of the Lessee failing and/or neglecting to remove himself and/or his articles from the said premises on expiry or as per the Agreement, the Lessor shall be entitled to compensation at the double rate of the daily amount of compensation per day and/or alternatively the Lessor shall be entitled to remove the Lessee and his belongings from the Licensed premises, without recourse to the Court of Law.
