Section 4 in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
4. Restoration of possession.
(1)Upon termination of a tenancy under any of the provisions of section 3 [or upon a tenancy being void under section 3A] [Words, figure and letter inserted by W.B. Act 46 of 1980.], the tenant shall forthwith restore vacant possession of the premises occupied by him in favour of the prescribed authority.(2)If the tenant fails to restore possession of the premises under sub-section (1), the prescribed authority or any officer authorised by him in this behalf may take such steps or use force as may be necessary to take possession of the premises and may also enter into such premises for the aforesaid purpose.
