Section 19(f) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(f)the recovery of -(i)costs of removal of any building, structure or fixture or goods, cattle or other animal under section 6, or(ii)expenses of demolition under section 7; or(iii)costs awarded to the Government or statutory authority under sub-section (5) of section 12, or(iv)any portion of such rent, damage, costs of removal, expenses of demolition or costs awarded to the Government or the statutory authority.
