Section 16(6) in New Town Kolkata Planning Area (Building) Rules, 2014
(6)notwithstanding anything contained in the foregoing provisions of this rule or elsewhere in this Chapter, if the Sanctioning Authority is of opinion that immediate action is necessary in respect of any building being constructed or any work being carried on, in contravention of the provisions of this rule, it may for reasons to be recorded in writing cause such building or work to be demolished forthwith.
