Section 265 in The City of Panaji Corporation Act, 2002
265. Power of Commissioner to direct removal of person from buildings in which works are being unlawfully carried on or which are unlawfully occupied.
(1)If any person contravenes any provision of section 263 or disobeys any direction of the Commissioner made under that section, the Commissioner after giving twenty-four hours notice shall direct all persons engaged in any capacity in the work of erecting or re-erecting the building in question or part thereof or constructing or re-constructing any projecting portion thereof or occupying or using such building or part thereof to remove themselves and shall take measures as will prevent any one of such persons from again entering into or remaining upon such building or part thereof except with his permission:Provided that any person occupying or using such building or part thereof either as tenant or as owner in contravention of sub-section (4) of section 263 shall not be so directed to remove himself unless he has been served by the Commissioner with one week's notice in writing requiring him to vacate:Provided further that if in the opinion of the Commissioner there is imminent danger to human life, the Commissioner may require such building or part thereof to be vacated immediately.(2)All expenditure incurred in the enforcement of the provisions of this section may be recovered from the person offending.
