Section 31(2) in The Delhi Development Authority Act, 1957
(2)Where such development is not discontinued in pursuance of the order under sub-section (1), the Authority or tl1e officer of the Authority or the competent authority, as the case may be, may require any police officer to remove the person by whom the development has been commenced and all his assistants and workmen from the place of development 2[or to seize any construction material, tool, machinery, scaffolding or other things used in such development] within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.
