Section 30(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(2)If the tenant fails to vacate the building on the termination of lease or as the case may be, on the expiry of the period renewed under sub-section (1) , the Controller shall on an application by the landlord pass an order for eviction, which shall be executed as such and may further order that the tenant shall pay to the landlord such amount as may be determined by it as daily compensation.CHAPTER - VII Controller, Appellate Authority and Commissioner
