Section 3A in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
3A. [ Stopping construction, or demolition, of unauthorised building.(1) The authorised officer, if he is satisfied that a building is being constructed in violation of any provision of this Act, may direct the concerned local body or the District Magistrate or the Commissioner of Police or the Chief Engineer, Housing Directorate or any other authority as may be prescribed, without prejudice to any other law for the time being in force, to stop construction of such building or to demolish such building after giving the promoter a notice and an opportunity of being heard in the manner as may be prescribed.
(2)The cost of demolition of such building shall be realised from the concerned promoter under the provisions of the Bengal Public Demands Recovery Act, 1913 (Bengal Act 3 of 1913)] [Inserted by Act 35 of 2002, w.e.f. 01.09,2003.]
