Section 6(3) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
(3)If any person fails or refuses to comply with the order under subsection (2), the Collector may take or cause to be taken such steps and use or cause to be used such force as he thinks necessary to enforce the delivery of possession to him of the fishery and lands in respect of which the order was made.
