Section 5 in The Uttar Pradesh Medicare Service Persons and Medicare Service Institutions (Prevention of Violence And Damage to Property) Act, 2013
5. Recovery of loss for damage to the property
(1)In addition to the punishment provided under section 3, the court shall, when passing judgment, order that the accused person shall be liable to a penalty of twice the amount of purchase price of medical equipment damaged and loss caused to the property of the Medicare Service Institution.(2)Where the order of compensation made under sub-section(1)is not paid, the same shall be recovered under the provisions of the U.P. Land Revenue Act, 1950 from the accused person as if it were an arrear of land revenue.
