Section 7(4) in The West Bengal Religious Buildings And Places Act, 1985
(4)Where any, direction under sub-section (3) of this section or any, decision, on appeal, under section 8, is not complied with within a period of forty-five days from the date of such direction or decision, the Collector in the district or the Commissioner of Police in Calcutta, shall cause such compliance to be made through a police officer not below the rank of Sub-Inspector, at the cost of the defaulter in the prescribed manner.
