Section 7(1) in The West Bengal Religious Buildings And Places Act, 1985
(1)Subject to the provisions of section 12, where the Collector in the district, or the Commissioner of Police in Calcutta, on receipt of any information or report or suo motu, has reasons to believe that a construction of any building or conversion of any building or place has been made in contravention of the provisions of this Act or of any permission thereunder, he shall, on such inquiry as he may consider necessary, cause to be notified in the locality by beat of drum and by affixing on a conspicuous part of such building or place and on the notice board of his office a notice, and shall also cause such notice to be served on the person or persons (if ascertainable) responsible for such construction or conversion, calling for objections, if any, within a period of fifteen days from the date of the notice as to why such construction or conversion should not be removed.
