Section 7 in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974
7. Assessment of damages.
- [Sections 7 and 17(2)(d)]. - In assessing damages for unauthorised use and occupation of any public premises, the Collector shall take into consideration the following matters, namely :-(a)the purpose and the period for which the public premises were in unauthorised occupation;(b)the nature, size [location] [See Punjab Legislative Supplementary Part III, dated 6.10.1976.] and standard of the accommodation available in such premises;(c)the rent that would have been realised if the premises had been let on rent for the period of unauthorised occupation to a private person;(d)any damage done to the premises during the period of unauthorised occupation;(e)any other matter relevant for the purpose of assessing the damages.
