Section 445 in The Calcutta Municipal Corporation Act, 1980
445. Improvement schemes. -
(1)Notwithstanding anything contained in any other law in force for the time being, the Corporation may, with the approval of the State Government, prepare such improvement scheme for the purpose of effecting environmental or general improvement of bustees as it may consider necessary, and publish a copy of such scheme in such manner as may be prescribed.(2)The improvement scheme may provide for all or any of the following matters: -(a)water-supply including sinking of tubewells, laying of water pipelines, installation of overhead reservoirs, flushing arrangements for privies and the like,(b)drainage and sewerage including connections with any existing channel or sewer main or laying or diverting of drains,(c)conversion of service privies into septic tank privies or waterborne privies connected with sewer mains,(d)sewage and garbage removal,(e)raising, lowering or levelling of land and improvement of pathways and passages,(f)lighting including laying of cables or overhead lines,(g)improvement of huts or other structures, and(h)such other matters as may be considered necessary for carrying out the objects of this Chapter.(3)While approving any improvement scheme, the State Government shall take into account the activities of other agency or authority affecting all or any of the matters referred to in sub-section (2).
