Section 21(1) in The Punjab Industrial Housing Act, 1956
(1)Where any person is in unauthorised occupation of any house, the competent authority may, in the prescribed manner, assess such damages not exceeding four times the rent and other charges on account of the use or occupation of the house as he may deem just and proper and may, by notice served by post or otherwise, order that person to pay damages within such time as may be specified in the notice.
