Section 9(2) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(2)When any place is notified under sub-section (1), the District Magistrate or any officer authorized in this behalf in writing by him may take possession of the notified place and evict therefrom any person found therein, and the District Magistrate shall forthwith make a report of the taking of possession to the Government :Provided that where such place contains any apartment occupied by women or children, reasonable time and facilities shall be provided for their withdrawal with least possible inconvenience.
