Section 5(2) in Bombay Government Premises (Eviction) Act, 1955
(2)Where any person is in unauthorised occupation of any Government premises, the competent authority may, [in the manner and having regard to the principles of assessment of damages, prescribed], assess such damages on account of the use and occupation of the premises as it may deem fit, and may, by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that person to pay the damages within such time as may be specified in the notice. If such person refuses or fails to pay the damages within the time specified in the notice, the damages may be recovered from him as arrears of land revenue.
