Section 21(3) in The West Bengal Security Act, 1950
(3)If any person is in any area or place in contravention of an order made under the provision of this section, or fails to leave any area or place in accordance with the requirements of such an order then, without prejudice to the provisions of subsection (4), he may be removed from such area or place by any police officer or by any person acting on behalf of the State Government.
