Section 8 in Delhi Medicare Service Personnel And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
8. Recovery of loss for the damage caused to the property
(1)In addition to the punishment specified in section 4, the offender shall be liable to a penalty of twice the amount of purchase price of medical equipment damaged and loss caused to the property as determined by the Court trying the offender.(2)If the offender has not paid the penal amount under sub section (1), the said sum shall be recovered as if it were arrears of land revenue due from him.
