Section 8(2) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(2)Where the order issued under sub-section (1) is not complied with within the required period, the Collector thereupon cause the harmful establishment to be removed or regulated, as the case may be, or take such action as may be necessary for the compliance of the said order and may for that purpose use or cause to be used such force, as may be necessary.
