Section 289A(1) in West Bengal Municipal Corporation Act, 2006
(1)The Commissioner may, by order in writing, direct that any building, which in his opinion is in a dangerous condition or is not provided with sufficient means of egress in case of fire or is occupied in contravention of section 263 or section 282 be vacated forthwith or within such period as may be specified in the order:Provided that at the time of making such order, the Commissioner shall record a brief statement of the reasons therefor.
