Section 289A in West Bengal Municipal Corporation Act, 2006
289A. [ Power to order building to be vacated in certain circumstances. [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
(1)The Commissioner may, by order in writing, direct that any building, which in his opinion is in a dangerous condition or is not provided with sufficient means of egress in case of fire or is occupied in contravention of section 263 or section 282 be vacated forthwith or within such period as may be specified in the order:Provided that at the time of making such order, the Commissioner shall record a brief statement of the reasons therefor.(2)If any person fails to vacate the building in pursuance of such order, the Commissioner may direct any police officer to remove such person from the building and the police officer shall comply with such direction.(3)The Commissioner shall, on the application of any person who has vacated or has been removed from any building in pursuance of any order or any direction, as the case may be under this section, reinstate such person in the building as soon as the circumstances permit.
