Section 84(3) in New Town, Kolkata Development Authority Act, 2007
(3)If it appears to the Chairman that with a view to preventing the continuance of such erection or other work, it is necessary to depute any police or any employee of the Development Authority to watch such erection or other work, he may give necessary direction accordingly, and the cost of deputing the police or the employee of the Development Authority shall be borne by the owner or the person to whom the notice under sub-section (1) was issued.
