Section 9 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
9. Non-compliance with orders.
- If any person fails to comply with an order made under [clause (a) of sub-section (1) of section 4] [Words, figures, letter and brackets substituted for the words, figure, letter and brackets 'clause (a) of section 4' by W.B. Act 7 of 1954.] or under section 7, the Collector or any person authorised by him in writing in this behalf, shall execute the order in such manner as he considers expedient [and may, -(a)if he is a Magistrate, enforce the [(delivery of possession)] of the premises in respect of which the order has been made to himself, or(b)if he is not a Magistrate, apply to a Magistrate, or, in Calcutta, to the Commissioner of Police, and such Magistrate or Commissioner, as the case may be, shall enforce the [(delivery of possession)] [Words substituted for the word 'surrender' by W.B. Act 4 of 1949.] of such premises to him.]
