Section 4 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
4. Power to evict certain persons from Government premises.
- Notwithstanding anything to the contrary contained in any law for the time being in force, if the competent authority is satisfied-(a)that the person authorised to occupy any Government premises has, whether before or after the commencement of this Act,-(i)sub-let, without the permission of the State Government or of the competent authority, the whole or any part of such premises, or(ii)committed or is committing such acts of waste as are likely to affect materially the value or utility of the premises, or(iii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or(b)that any persons is in unauthorised occupation of any Government premises,the competent authority may order that person as well as any other person who may be in occupation of the whole or any part of the premises, shall vacate the premises within fifteen days of the date of the service of the notice; and if any person refuses or fails to comply with such order, the competent authority may evict that person from, and take possession of, the premises, and may for that purpose use such force as may be necessary :Provided that before passing an order under the Section, the competent authority shall communicate to the person concerned the grounds on which it is proposed to pass the order and require him to show-cause within seven days why the order should not be passed.
