Section 7 in The West Bengal Restriction on Construction in Unsafe Areas Act, 1979
7. Power to demolish construction.
- Where any construction has been commenced or is being continued in contravention of the provisions of section 5, the District Magistrate having jurisdiction may, after giving the owner of such construction and also to the occupier (if the owner is not the occupier) an opportunity of being heard, make an order directing the demolition of the construction commenced or continued within such period as may be specified in the order and, in default, the District Magistrate may himself or through a person authorised by him in this behalf cause demolition of such construction and the cost thereof shall be recoverable by the District Magistrate from the owner of the construction as a public demand.
