Section 5B(1) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(1)Where the erection of any building or execution of any work has been commenced, or is being carried on, or has been completed, on any public premises by any person in occupation of such public premises under an authority (whether by way of grant or any other mode of transfer), and such erection of building or execution of work is in contravention of, or not authorised by, such authority, then, the estate officer may, in addition to any other action that may be taken under this Act or in accordance with the terms of the authority aforesaid, make an order, for reasons to be recorded therein, directing that such erection or work shall be demolished by the person at whose instance the erection or work has been commenced, or is being carried on, or has been completed, within such period, as may be specified in the orderProvided that no order under this sub-section shall be made unless the person concerned has been given, by means of a notice 6of not less than seven days served in the prescribed manner, a reasonable opportunity of showing cause why such order should not be made.
