Section 13 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
13. Consequence of violation of the provisions of the Act.
- Where any person occupies, or remains in occupation of, any Government premises in violation of any of the provisions of this Act, the Competent Authority may take such steps and use such force as may be necessary to take possession of the premises :Provided that, except in respect of a room or a seat in a room allotted separately, no such steps shall be taken -(a)before the expiry of a period of thirty days -(i)from the appointed day in a case where there has been a violation of the provisions of section 8, or(ii)from the date of termination of a license under sub-section (1) of section 11 or from the date of communication to the licensee of an order under sub-section (2) of section 11 terminating a license in any other case (not being a case where no license has been granted), or(b)during the pendency of any appeal under sub-section (3) of section 11 and for a period of thirty days following the disposal of such appeal:Provided further that upon an application from any person in occupation of any Government premises on grounds of extreme hardship, the Competent Authority may extend the said period of thirty days by such further period, not exceeding ninety days, as the Competent Authority may deem fit.
