Section 6A in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
6A. [ Eviction of unauthorised occupants and penalty for such occupation. [Sections 6A to 6D inserted by W.B. Act 30 of 1985.]
- Where any person, not being a tenant, occupies, or remains in occupation of, any Government premises without the written order of the prescribed authority,-(a)the prescribed authority, or any officer authorised by it is this behalf, may take such steps and use such force as may be necessary to take possession of the premises and may also enter into the premises for the said purpose; and(b)such person shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
