Section 6 in Prevention of Destruction and Damage to Property Ordinance, 2015
6. Directions to be adopted to assess damages.
- (i) Wherever a mass destruction to property takes place due to protests or thereof, the High Court may issue suo motu action and set up machinery to investigate the damage caused and to award compensation related there to.(ii)Where there is more than one State involved, such action may be taken by the Supreme Court.(iii)In each case, the High Court or the Supreme Court, as the case may be, appoint a sitting or retired High Court Judge or a sitting or retired District Judge as a Claims commissioner to estimate the damages and investigate liability.(iv)An assessor may be appointed to assist the Claims Commissioner.(v)The Claims Commissioner and the assessor may seek instructions from the High Court or the Supreme Court as the case may be, to summon the existing video or other recordings from private and public sources to pinpoint the damage and establish nexus with the perpetrators of the damage.(vi)The principles of absolute liability shall apply once the nexus of the perpetrator with the event that precipitated the damage is established.(vii)The liability will be borne by the actual perpetrators of the crime as well as the organizers of the event giving rise to the liability to be shared, as finally determined by the High Court or the Supreme Court as the case may be.(viii)Exemplary damages may be awarded to an extent not greater than twice the amount of the damages liable to be paid.(ix)Damages shall be assessed for:(a)damages to public property;(b)damages to private property;(c)damages causing injury or death to a person or persons; and(d)cost of the actions by the authorities and police to take preventive and other actions.(x)The Claims Commissioner will make a report to the High Court or the Supreme Court which will determine the liability after hearing the parties. The amount of claims shall be recovered by the process as provided in the code for recovery of fine.
