Section 11 in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
11. Who may initiate the action for claiming compensation
Wherever a destruction, or loss or damage to public and private property takes place due to hartal, bundh, riots, public commotion, protests or thereof, the primary action for responsibility for -initiating before the Claims claiming Tribunal, constituted under this Act, of competent jurisdiction, preferably within three compensation months of occurrence of the incident; however Claim Tribunal may condone the delay of for public and 30 days if applicant shows the reasonable cause.(1)For the public property, would vest with the Head of the Office exercising time lirnit control over the property damaged during and as a result of the bundhs, strikes, riots, public commotion and protests etc. In the case of public sector undertakings, the Head of the Office or the Chief Executives ot any person authorized by the Head of Department or Chief Executive shall take necessary steps to file Claim petition for compensation.(2)For the private property, would vest with the owner of the private property authorized representative or trustee having exclusive and absolute legal rights and who is not trespasser of the propehy damaged, may file claim petition for payment of compensation.
