Section 130D(2) in New Town, Kolkata Development Authority Act, 2007
(2)If, at the end of such period, the nuisance is not stopped, the Chairman or any other officer authorised by him in this behalf, may cause such use of such premises to be stopped forthwith by such means as he thinks fit and direct such owner of occupier to show cause why the licence for keeping the animal or the bird, as the case may be, shall not be cancelled.
