Section 14 in The Orissa Industrial Housing Rules, 1969
14. Assessment of damages for unauthorised occupation.
- In assessing damages for unauthorised use and occupation of any [house] [Substituted vide Orissa Gazette Part-III/24-11-1972.] the Housing Commissioner shall take into consideration the following matters :(a)the purpose and the period for which the house were in unauthorised occupation;(b)the nature, size and standard of accommodation available in such house;(c)the rent that would have been realised if the house had been let out on [economic] [Substituted vide Orissa Gazette Part-III/24-11-1972.] rent for the period of unauthorised occupation;(d)any damage done to the house during the period of unauthorised occupation; and(e)any other matter which in the opinion of the Housing Commissioner is relevant for the purpose of assessing the damages.
