Section 122(a) in New Town, Kolkata Development Authority Act, 2007
(a)by a notice, in writing, require the owner or the occupier of any premises used-(i)as a factory or workshop or for carrying on any manufacture, or(ii)as a trade premises or shop or market or slaughter house, or(iii)as a hotel, eating-house or restaurant, or(iv)as a hospital or nursing home, or(v)as a warehouse or godown, or(vi)as a place to which large number of persons resort,or(vii)in any other way,
