Section 7 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
7. Power to require payment of rent or damages in respect of public premises.
(1)Where any person is in arrears of rent for four months payable in respect of any public premises, the Prescribed Authority may, by order, require that person to pay the same within such time and in such installments as may be specified in the order, and on the failure of such person to pay the same or any installments thereof, he shall be deemed to be in unauthorised occupation of The public premises.(2)Where any person is, or has at any time been, in unauthorised occupation of any public premises, the Prescribed Authority may, having regard to such principles of assessment of damages as may be prescribed assess he amount of damages on account of the use and occupation of such premises and may by order, require that person to pay the amount within such time and in such installment as may be specified in the order.(3)No order under Sub-section (1) or Sub-section (2) shall be made against any person until after the issue of a notice in writing to the person calling upon whom to show cause within such time as may be specified in the notice, why such order should not be made, and until his objections, if any, the evidence he may produce in support of the same have been considered by the Prescribed Authority.
