Section 5(2) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)If any person refuses or fails to comply with the order of eviction within thirty days of the date for its publication under Sub-section (1), the Prescribed Authority or any other officer duly authorised by the Prescribed Authority in this behalf may evict that person from, and take possession of, the public premises and may, for that purpose, use such force, as may be necessary.
