Section 5 in Punjab Package Deal Properties (Disposal) Act, 1976
5. Power to recover damages
- Where a Tehsildar (Sale) or Naib-Tehsildar (Sales) is satisfied that any person is or has at time been in unauthorised occupation of any package deal property. Then without prejudice to any other action which may be taken against that person, the Tehsildar (Sales) or Naib- Tehsildar (Sales) may, having regard to such principles of assessment of damages as may be prescribed, assess the damages on account of the use and occupation of such package deal property and may, by order, require that person to pay the damages within such period and in such instalments as may be specified in the order :Provided that no order shall be made against any person under this section until after the issue of a notice in writing to the person calling upon him 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, and any evidence he may produce in support of the same, have been considered by the Tehsildar (Sales) or Naib-Tehsildar (Sales), as the case may be.
