Section 6 in The Punjab Industrial Housing Rules, 1982
6. Assessment of rent and recovery of damages for un-authorised occupation.
(1)In assessing damages for unauthorised use and occupation of any house, the competent authority shall take into consideration the following matters :-(a)the purpose and period for which the house was in unauthorised occupation;(b)the nature, size and standard of the accommodation available in such house;(c)the rent that would have been realised if the house had been let out on rent for the period of unauthorised occupation;(d)any damages done to the house during the period of unauthorised occupation; and(e)any other matter, which in the opinion of the competent authority, is relevant for the purposes of assessing the damages.(2)Before assessing damages, the competent authority shall give the person proceeded against an opportunity of being heard.
