Section 27(1) in The West Bengal Comprehensive Area Development Act, 1974
(1)If any cultivator defaults in following any of the directions referred to in sub-section (1) of section 18 or in submitting any of the returns referred to in sub-section (2) of that section or in depositing the required quantity of agricultural production referred to in clause (1) of section 22, the Project Director shall bring to the notice of the cultivator the nature of default made by him and shall also direct him to fulfil his obligations within such period as may be prescribed.
