Section 5(2) in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
(2)Where any person in occupation of any Government premises commits such acts of waste as are likely to affects materially the value or utility of the premises, the competent authority may, by notice served by registered post or otherwise, order that person to pay such damages as may be assessed by such authority within such time as may be specified in the notice.
