Section 4(7) in The Kerala Buildings (Lease and Rent control) Act, 1965
(7)(a)any officer empowered by the Government in this behalf may summarily dispossessi. any landlord, tenant or other person occupying any building in contravention of the provisions of this section or any landlord who fails to deliver possession of any building under sub-section (5),ii. any officer, person, local authority, or public institution continuing to occupy; or failing to deliver possession of any building after the termination of his or its licence to occupy such building and take possession of the building including any portion thereof which may have been sub let:Provided that in any cases where any landlord has been refused permission for the occupation of a building under CL (c) of CL (b) of sub-section (6), not less than one week's notice to show cause to the contrary shall be given before action is taken under this sub-section.(b)If free access to the building is not afforded to the officer empowered under CL (a) he may, between 6 a. m. and 6 p. m. after giving reasonable warning and facility to withdraw to any woman not appearing in public according to the customs of the country remove or open any lock or bolt or break open any door or do any other act necessary for effecting such dispossession.(c)Any landlord, tenant or other person or any officer, local authority or public institution, liable to be summarily dispossessed under CL (a) shall pay to the Government-(i)The fair rent payable for the building under the provisions of the Act for the period of his or its occupation or possession thereof as described in that CL; and(ii)The expenses, if any, incurred by the Government in effecting such summary dispossession, as determined by them, which determination shall be final.
