Section 81C(2) in The Maharashtra Municipal Corporations Act, 1949
(2)Where any person is in unauthorised occupation of any Corporation premises, the Commissioner may, in the manner and having regard to the principles of assessment of damages provided for by the regulations assess such damages on account of the use and occupation of the premises as he may deem fit, and may, by notice, served in the manner referred to in sub-section (1), order that person to pay the damages within such time as may be specified in the notice.
