Section 54(4) in West Bengal Town and Country (Planning and Development) Act, 1979
(4)After the requisition under sub-section (3) has been complied with, the Planning Authority or the Development Authority, or such officer of the concerned authority who may be authorised in this behalf, may, if it or he thinks fit, depute, by a written order, a police officer or any officer or employee of the Planning Authority or the Development Authority to watch the land in order to ensure that the development is not continued.
