Section 7(2) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)Where any person is, or has at any time been, in unauthorised occupation of any public premises, the Prescribed Authority may, having regard to such principles of assessment of damages as may be prescribed assess he amount of damages on account of the use and occupation of such premises and may by order, require that person to pay the amount within such time and in such installment as may be specified in the order.
