Section 44(3) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(3)If within the time so fixed such direction is not carried out, the State Government may, by order in writing, appoint an officer not below the rank of District Magistrate to carry out such direction and the expenses of carrying it out shall be paid by the Board, within such time as may be fixed by the State Government in the order, from the Mining Settlement Fund to the officer so appointed.
