Section 39(15) in The West Bengal Premises Tenancy Act, 1997
(15)The Controller may, [for causing delivery of possession of any premises to a landlord or tenant,] [Words substituted for the words 'for causing delivery of possession of any premises to a landlord of tenant, as tho case may be, and for causing eviction of any person in occupation of such promises,' by W.B. Act 6 of 2005.] send a requisition, in writing, to the officer-in-charge of the police station within the jurisdiction of which the premises is situate or to any police officer superior to such officer-in-charge in rank and, on receipt of such requisition, the officer-in-charge or the police officer, as the case may be, shall render all necessary and lawful assistance to the Controller for effecting the delivery of possession of such premises.
