Section 40(4) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(4)On the failure of the owner-(a)to comply with the order made under sub-section (1) within the period specified therein, or(b)where an appeal has been preferred against such order under sub-section (2) and the order has not been set aside on such appeal, to comply with the order of the Committee on appeal, confirming or modifying the order appealed against, within such longer period, if any, as may be allowed by the Committee on appeal,the officer empowered under sub-section (1) may himself cause the erection to be demolished and the expenses of such demolition shall be recoverable by the Corporation from the owner.
