Section 19 in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
19. Assistance by the police.
For the purpose of enforcing delivery of possession of any land or structure or evicting any person in actual occupation of any land or structure as may be necessary under the Act, the Controller may send a written requisition to the officer-in-charge, of the local police-station or to any police-officer superior to such officer-in-charge, and on receipt of such written requisition, the officer-in-charge or the police officer as aforesaid shall render all necessary and lawful assistance for enforcing delivery of possession of such land or structure or for evicting any person in actual occupation of such land or structure.
