Section 16(9) in The West Bengal Maintenance Of Public Order Act, 1972
(9)The State Government may, with a view to requisitioning any property under sub-section (1), by order,-(a)require any person to furnish to such authority as may be specified in the order such information in his possession relating to the property as may be so specified ;(b)direct that the owner, occupier or person in possession of the property shall not without the permission of the State Government dispose of it or where the property is a building, structurally alter it or where the property is movable, remove it from the premises in which it is kept till the expiry of such reasonable period as may be specified in the order.
