Section 8 in Arunachal Pradesh Protection of Medical Service Personnel and Medical Service Institutions (Prevention of Violence and Damage Or Loss of Property) Act, 2019
8. Recovery of loss for the damage caused to the property.
(1)In addition to the punishment specified in section 4, the offender shall be liable,to pay compensation of twice the purchase price of property damaged and the loss caused to the property, as may be determined by the court referred to in section 5.(2)If the offender has not paid the compensation imposed under subsection (1), the same shall be recovered as if it were an arrear of land revenue.The Government should recover and pay to the aggrieved party.
