Section 158 in New Town, Kolkata Development Authority Act, 2007
158. Prohibition against unauthorized inter meddling with property of the Development Authority.
(1)No person shall, without any authority in that behalf, remove earth, sand or other material form or deposit any matter in, or make any encroachment on, any land vested in the Development Authority or in any way obstruct such land.(2)No person shall interfere with, or encroach upon, or otherwise damage, any property belonging to, or vested in the Development Authority.Chapter-XVII Rules and Regulations
