Section 46(2) in The Orissa Housing Board Act, 1968
(2)Where any person is in unauthorised occupation of any Board premises, the competent authority may, in the prescribed manner, assess such damages on account of the use and occupation of the premises as he 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, not being less than thirty days from the date of service of the notice, as may be specified therein.
