Section 3 in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
3. Claim petition for public or private property
On receipt of the report of concern circle officer of police which is based on First Information Report of the incident and other information gathered in themeanwhile, the District Magistrate or Commissioner of Police or the Head of Office shall take immediate steps to file claim petition before the Claims Tribunal for compensation, preferably within three months of the date of causing of the damage to the public property.
