Section 7 in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
7. Liability of unauthorised occupant to pay damages.
- Any person who is, or has at any time been, in unauthorised occupation of any public building shall be liable to pay for the whole period of such occupation, such damages on account of the use and occupation of such building as may be assessed by the estate officer having regard to such principles of assessment of damages as may be prescribed.
