Section 289 in West Bengal Municipal Corporation Act, 2006
289. Power to stop unauthorised construction.
(1)In any case in which the erection of a building, or any other work connected therewith, has been commenced, or is being carried on, unlawfully, having regard to the provisions of this chapter, the Commissioner may, by a notice in writing, require the person carrying on such erection of building or other work to discontinue such erection of building or other work forthwith, pending further proceedings in respect thereof.(2)If any notice issued under sub-section (1) is not duly complied with, the Commissioner may, with the assistance of the police, if necessary, take such steps as he may consider necessary to stop the continuance of such erection of building or other work, as the case may be.(3)Wit appears to the Commissioner that it is necessary so to do in order to prevent the continuance of such erection of building or other work, he may depute any police officer or any officer of the Corporation to watch such erection of building or other work, and the cost of deputing such police officer or officer of the Corporation, as the case may be, shall be borne by the person to whom the notice was issued under sub-section (1).
