Section 7(2) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)Where any person is, or has at any time been, in unauthorised occupation of any public premises, the competent office may, having regard to such principles of assessment of damages as may be prescribed assess the damages on account of the use and occupation of such premises and may by order require that person to pay the damages within such time and in such instalments as may be specified in the order.
