Section 78(4) in The Bihar State Housing Board Act, 1982
(4)Where such building or construction work is not discontinued even after enforcement of sub-section (3) of this Section, the Managing Director may require any Police officer to remove the person by whom the construction is being done, and all his assistants and workmen from place of building or construction work, and such Police officer shall comply with the requisition, within the time specified in the requisition.
