Section 83 in Bihar Regional Development Authority Act, 1974
83. Damage payable by a trespasser.
- Any person who takes possession of any land of building of the Authority without any right of written permission of the Authority shall be liable to pay damage at the rate of Rs. 20 per one hundred square metre per day in the case of land and Rs. 30 per one hundred square, meter per floor per day in the case of a building.
