Section 561 in Kolkata Municipal Corporation Act, 1980
561. Power of Corporation to declare certain expenses to be improvement expenses.
(1)If any expenses are to be recovered or are incurred on account of any work mentioned(a)in section 292, section 294 and section 295, or(b)in the rules or the regulations made under this Act. the Corporation may, if it thinks fit, declare such expenses to be improvement expenses.(2)A register shall be\maintained by the Municipal Commissioner showing all expenses declared to be improvement expenses under this section, and such register shall be open to inspection by any person upon payment of such fee as may, from time to time, be determined by the Corporation.
