Section 416(10) in Kolkata Municipal Corporation Act, 1980
(10)Where no appeal has been preferred against an order made under sub-suction (5) or where an order under that sub-section has been confirmed on appeal, whether with or without modification, the person against whom such orders has peen made shall comply with the same within the period specified therein, or, as the case may be, within the period, if any, fixed by the Municipal Building Tribunal on appeal, and on the failure of such person to comply with such order within such period, the Municipal Commissioner may require any police officer or any employee of the Corporation to seal up such area after evicting all persons therefrom to prevent its further unauthorized use.
