Section 3(2) in New Town Kolkata Planning Area (Building) Rules, 2014
(2)The Sanctioning Authority shall give notice, in writing, if erection of any building is taken place in contravention of the provision of the Act and these rules and to stop such erection of building, and to remove unauthorized building or development:Provided that the cost to be incurred on such removal shall be recovered in accordance with the provisions of the Bengal Public Demand Recovery Act, 1913 (Bengal Act III of 1913)
