Section 54 in West Bengal Town and Country (Planning and Development) Act, 1979
54. Power to stop unauthorised development.
(1)Where any development of land as mentioned in section 52 is being carried out but has not been completed, the Planning Authority or the Development Authority may serve on the owner and the person carrying out the development a notice requiring the development of land to be discontinued from the time of the service of such notice.(2)Where such notice has been served, the provisions of clause (b) of sub-section (4) and sub-section (5) of section 53 shall apply with such modifications as may be necessary :Provided that the provisions of clause (a) of sub-section (4) of section 53 shall not apply and in spite of the filing of application under clause (a) or (b) of sub-section (3) of section 53 the notice shall continue to have full effect.(3)If such notice is not complied with forthwith, the Planning Authority or the Development Authority, or such officer of the concerned authority, who may be authorised in this behalf, may require any police officer to remove such person and all assistants and workmen from the land at any time after the service of such notice and such police officer shall comply with.the requisition accordingly.(4)After the requisition under sub-section (3) has been complied with, the Planning Authority or the Development Authority, or such officer of the concerned authority who may be authorised in this behalf, may, if it or he thinks fit, depute, by a written order, a police officer or any officer or employee of the Planning Authority or the Development Authority to watch the land in order to ensure that the development is not continued.(5)Where a police officer or an officer or employee of the Planning Authority or Development Authority has been deputed under sub-section (4) to watch the land, the cost of such deputation shall be paid by the person at whose instance such development is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as arrears of land revenue.
