Section 7(3) in The West Bengal Religious Buildings And Places Act, 1985
(3)If the Collector in the district, or the Commissioner of Police in Calcutta, arrives at the finding that the construction, or conversion has been made in contravention of the provisions of this Act or of any permission thereunder, he shall, by order, give directions for the removal of such construction or conversion, and restoration of the building or place, as nearly as may be, to its original condition.
