Section 5 in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957
5. Assessment of damages.
- In assessing damages under Section 5 of the Act, the competent authority shall take into consideration the following matters, namely-(1)(a)the purpose and the period for which the Government premises were in unauthorised occupation;(b)the nature and quality of accommodation available in such premises;(c)the rent that would have been realised if the premises had been let out on rent to any person other than a Government servant for the period of unauthorised occupation;(d)any injury done to the premises during unauthorised occupation;(e)any other matter which, in the opinion of the competent authority is relevant for the purpose of assessing damages.(2)For the purpose of assessing damages doe to any injury done to the premises, the competent authority or any other person authorised by him in writing in this behalf may enter and inspect such premises except after sunset and before sunrise.
