Section 7(2) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973
(2)Where any person is, or has at any time been in unauthorised occupation of any public premises, the Collector 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 premises and may, by order require that person to pay the damages within such time and in such instalments as may be specified in the order.
