Section 6 in The Punjab Protection Of Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
6. Recovery of loss for the damage caused to the property.-
(1)In addition to the punishment as specified in section 4, the offender shall also be liable to pay a penalty of twice the amount of purchase price of medical equipment damaged or loss caused to the property, as may be determined by the Court referred to in section 5.(2)If the offender has not paid the penalty, imposed under sub-section (1), the same shall be recoverable as arrears of land revenue.
