Section 28(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(2)Where such development is not discontinued in pursuance of the order under sub-section (1) the Authority, or such officer may require any police officer to remove the person by whom the development has been commenced and all the assistants and workmen from the place development within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.
