Section 4(1A) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(1A)If the estate officer knows or has reasons to believe that any person is in unauthorised occupation of the public premises, then, without prejudice to the provisions of sub-section (1), he shall forthwith issue a notice in writing calling upon the person concerned to show cause why an order of eviction should not be made.
