Section 5 in The Orissa Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008
5. Recovery of loss for damage to the property.
(1)In addition to the punishment provided in Section 3, the Court shall, when passing judgement, order the accused person to pay, by way of compensation, such amount as may be specified in the order for the damage or loss caused to the property of the Medicare Service Institution :Provided that in case of damage or loss caused to the medical equipment, the quantum of compensation shall not be less than the amount of purchase price of such equipment,(2)Where the order of compensation made under Sub-section (1) is not paid, the same shall be recovered under the provisions of the Orissa Public Demands Recovery Act, 1962 from the accused person as if it were an arrear of land revenue.
