Section 5(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(2)On the failure of an owner to comply with the notice referred to in sub-section (1) within the time specified therein, the prescribed authority may cause the new hut, other structure, addition or alteration specified in the said notice to be demolished and recover the expenses of such demolition from such owner as if such expenses were a public demand.
