Section 14(1) in The Orissa Housing Board Rules, 1970
(1)In assessing damages for unauthorised occupation of any premises belonging to the Board, the competent authority shall take into consideration the following matters namely :(i)the purpose and the period for which the Board premises were in unauthorised occupation;(ii)the nature, size and standard of the accommodation available on such premises;(iii)the rent that would have been realised, if the premises had been let out for the period of unauthorised occupation,(iv)any damage done to the premises during the period of unauthorised occupation;(v)any other matter which, in the opinion of the competent authority, is relevant for the purpose of assessing the damages.
