Section 15 in The East Punjab Damaged Areas Act, 1949
15. Power to impose fines and award compensation in respect of frivolous claims.
- Where any claim to any salved property or any proceeds thereof, whether made under section 12 or in the course of any proceeding before him, is dismissed or rejected, the Claims Commissioner may if he is of opinion that the claim was false, frivolous or vexations, impose a fine not exceeding one thousand rupees on the person making it, and may while doing so direct that the whole or a portion of it, if recovered shall be paid by way of compensation to any person who has opposed the claim.
