Section 7 in The Durgapur (Development And Control Of Building Operations) Act, 1958
7. Power to demolish building. -
Where any building is being or has been erected in contravention of the provisions of section 5, the Authority may, after giving the owner of such building an opportunity of being heard, make an order directing the demolition of the building by the owner within such period as may be specified in the order and, in default, the Authority may itself effect the demolition and the cost thereof shall be recoverable by the Authority from the owner of the building as a public demand.
