Section 6(2) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(2)Where any person is, or has at any time been, in unauthorised occupation of any religious premises the Collector may, having regard to reasonable principles of assessment of damages, 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 instalments as may be specified in the order.
