Section 16 in The West Bengal Heritage Commission Act, 2001
16. State Government and local authority to accept, and to take action in accordance with the advice of the Commission.
(1)Subject to the other provisions of this Act, the State Government and every local authority shall accept every advice of the Commission to that Government or the local authority, as the case may be, and shall take action for prompt and effective implementation of such advice.(2)The State Government may, for the purposes of sub-section (1), give such directions to a local authority as it may deem fit and, thereupon, such local authority shall act according to the directions as aforesaid.
