Section 143(2) in New Town, Kolkata Development Authority Act, 2007
(2)If any such requisition or order or any part thereof is not complied with within the period specified under sub-section (1), the Development Authority may, subject to such regulations as may be made by the Development Authority in this behalf, take such measure or cause such work to be executed or such thing to be done as may, in its opinion, be necessary for causing due compliance with such-requisition or order; and, except as otherwise expressly provided in this Act or the rules or the regulations made thereunder, the expenses, if any, incurred by such authority or officer in causing such compliance with such requisition or order, shall be paid by the person or persons to whom such notice is issued,
