Section 13(a) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(a)before the expiry of a period of thirty days -(i)from the appointed day in a case where there has been a violation of the provisions of section 8, or(ii)from the date of termination of a license under sub-section (1) of section 11 or from the date of communication to the licensee of an order under sub-section (2) of section 11 terminating a license in any other case (not being a case where no license has been granted), or
