Section 39(2) in The West Bengal Maritime Board Act, 2000
(2)If any person makes, erects or fixes any wharf, dock, quay, stage, jetty, pier, place of anchorage, erection or mooring or undertakes any reclamation of foreshore in contravention of the provisions of sub-section (2), the Board may, by notice require such person to remove it within such time as may be specified in the notice, and if such person fails so to remove it, the Board may cause it to be removed at the expense of such person.
