Section 7(1) in The Bengal Tanks Improvement Act, 1939
(1)[If any authorised person other than the Collector -] [Words and clause (a) substituted by W.B. Act 24 of 1948.](a)[ fails to carry out the improvements to the satisfaction of the Collector in accordance with the conditions referred to in sub-section (3) of section 6, [or] [Words and clause (a) substituted by W.B. Act 24 of 1948.]](b)fails, in the opinion of the Collector, to proceed with the improvements with due diligence or to maintain the tank in proper condition, or(c)with or without the permission of the Collector gives up possession of the tank or abandons the work of improvement, or(d)is in the opinion of the Collector, guilty of any serious negligence or misconduct in relation to the tank or to persons having any right or interest in the tank or in the use of water thereof, or(e)fails to comply with any order passed under section 26 or section 27,the Collector may cancel the order made under section 6, [as well as any order made under clause (b) of sub-section (1) of section 6A] [Words, figures, letters and brackets inserted by W.B. Act 24 of 1948.] and thereupon all rights and powers of the said authorised person in respect of the tank [and in respect of any land of which possession is taken as a result of an order made under clause (b) of sub-section (1) of section 6A] [Words, figures, letters and brackets inserted by W.B. Act 24 of 1948.] shall cease and determine, and the Collector shall take possession of the tank [and such land] [Words, figures, letters and brackets inserted by W.B. Act 24 of 1948.],
