Section 40(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)Where the erection of any building in an industrial estate has been commenced or is being carried on, or has been completed, or any existing building is altered, in contravention of the terms and conditions settled by the Corporation, any officer of the Corporation empowered by it in this behalf may, in addition to any prosecution that may be instituted under this Act, make an order directing the owner to demolish such erection or to so alter the same as to conform to the said terms and conditions within a period of three months from the date of the order:Provided that no such order shall be made unless the owner has been given a reasonable opportunity to show cause why the order should not be made.
