Section 47(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(2)If an order made under sub-section(1) is not complied with, the Chief Executive Officer or any other officer authorized by him may require any police officer to remove such person and all his assistants and workmen from the premises within such time, as may be specified in the requisition, and such police officer shall comply with the requisition accordingly.
