Section 15(e) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(e)the recovery of—(i)costs of removal of any building, structure or fixture or goods, cattle or other animal under section 5A, or(ii)expenses of demolition under section 5B, or(iii)costs awarded to the Central Government or statutory authority under sub-section (5) of section 9, or(iv)any portion of such rent, damages, costs of removal, expenses of demolition or costs awarded to the Central Government or the statutory authority.
