Section 12 in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
12. Who may be joined as respondents
In a Claim Petition for damages to property the Head of office or owner of the private property as the case may be will include as respondents, the persons whowithin his knowledge had exhorted, instigated or committed such Acts, the persons who are so named in the report of the police. The names and designation of the person who exhorted or perpetrated the acts leading in the destruction or damages, who sponsored, called for or exhorted the agitation.
