Section 14 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
14. Manner of eviction or otherwise penalisation of a thika tenant in default of payment of rent to the State Government under subsection (4) of section 8.
If a thika tenant has defaulted in paying rent, the Controller may, after giving such thika tenant an opportunity of being heard, order him to pay the rent with interest and with or without penalty, within such time as the Controller may decide and in default, a proceeding may be drawn in this respect against such thika tenant and after giving him an opportunity of being heard and, if necessary, after an inquiry, the structure shall be vested in the State and the thika tenant may be declared as trespasser and be evicted accordingly by issuing a notice for such eviction directing compliance within a specified date. After expiry of such date, the Controller may evict the thika tenant from such premises and if necessary, may require the help of the police authority for the purpose.
