Section 54(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)If such notice is not complied with forthwith, the Planning Authority or the Development Authority, or such officer of the concerned authority, who may be authorised in this behalf, may require any police officer to remove such person and all assistants and workmen from the land at any time after the service of such notice and such police officer shall comply with.the requisition accordingly.
