Section 8 in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
8. Power to remove harmful establishment and to stop execution of housing scheme.
(1)Notwithstanding anything contained in Section 6 and Section 7 the Collector may, on being satisfied that there has been contravention of the provisions of Section 5 by any person, direct him by order-(a)to remove the harmful establishment or to regulate its running in such manner as may be necessary for the protection of the fruit belt;(b)to discontinue or stop installation or stop construction of harmful establishment or execution of any housing scheme in contravention of the provisions of Section 5 ;Provided that no order under this sub-section shall be made unless the person referred to therein has been given an opportunity of being heard.(2)Where the order issued under sub-section (1) is not complied with within the required period, the Collector thereupon cause the harmful establishment to be removed or regulated, as the case may be, or take such action as may be necessary for the compliance of the said order and may for that purpose use or cause to be used such force, as may be necessary.(3)The Collector shall recover the expenses incurred in execution of the order under sub-section (2) from the occupier as arrears of land revenue.
