Section 5A(13) in West Bengal Land Reforms Rules, 1965.
(13)If the District Land and Land Reforms Officer on inquiry finds that the direction for restoration of the water body in question has not been complied with he shall take action for such restoration and realise the cost for restoration from the applicant concerned. In case of failure to pay the cost of restoration, the District Land and Land Reforms Officer may realise the cost as a public demand in accordance with the provisions of the Bengal Public Demands Recovery Act, 1913 (Bengal Act No. 3 of 1913).
