Section 51(1) in New Town, Kolkata Development Authority Act, 2007
(1)The Development Authority may itself or by an Officer authorized by it in writing, in this behalf, without notice-(a)remove alter or otherwise deal with any structure, wall, hoarding, scaffolding, fence, rail, post, platform or other projection, obstruction or encroachment which, without first obtaining its permission, in writing, has been erected or set up in, over, above of upon any public street/house-gully, sewer, drain; aqueducts, water-course, or ghat,(b)remove any materials or goods or any movable property which has, without its permission, been deposited in a public street or in, over, above or upon any house-gully or any public sewer, drain, aqueduct, water-course or ghat, or which remains so deposited; when the period covered by any permission given in this behalf has expired, whether or not the offender-is prosecuted under this Act or the rules or the regulations made thereunder.
