Section 9B(3) in The Bengal Tanks Improvement Act, 1939
(3)If the person referred to in sub-section (2) fails, in the opinion of the Collector,to comply with the provisions of that sub-section, the Collector may, -(a)again empower the authorised person by an order in writing to take possession of such land whereupon the authorised person shall forthwith take possession thereof, or(b)if he is the authorised person, himself again take possession of such land by order in writing, and the authorised person so taking possession of such land again shall retain such possession as long as he remains in possession of the tank.
