Section 7 in Punjab Prevention of Damage to Public and Private Property Act, 2014
7. Constitution of competent authority.
(1)The State Government shall, by notification in the Official Gazette, constitute an authority, to be known as the competent authority for the purposes of this Act.(2)The competent authority shall make assessment of the loss or damage, caused by a damaging act, in such manner, as may be determined by it.(3)Any person aggrieved by the assessment of loss or damage made under sub-section (2), may, within a period of thirty days from the date on which the order of assessment is communicated to him, prefer an appeal to the State Government.
