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[Cites 0, Cited by 0] [Section 332] [Entire Act]

State of West Bengal - Subsection

Section 332(10) in West Bengal Municipal Act, 1993

(10)[ In addition to the penalty be imposed under sub-section (9), if any person on whom the notice under sub-section (1) is served on fails or refuses to take the measures, or adopt the method of treatment, specified in such notice within the time specified therein, the Chairman himself or any officer duly authorized by him may take such measures or adopt such treatment, specified in such notice within the time specified therein, and recover the cost of doing so from the owner or the occupier of the premises, as the case may be, by way of levying charges under section 95 or special conservancy charges under section 95B in the manner specified therein.] [Inserted by West Bengal Act No. 9 of 2018, dated 17.4.2018.]
Prior to substitution the Section 333 read as;333. Filling in of pools, etc., which are a nuisance.- (1) If in the opinion of the Chairman-in-Council, -(a) any pool, ditch, tank, well, pond, swamp, quarry, hole, drain, cesspool, water-course or any collection of water, or(b) any land on which water may, at any time, accumulate, is or is likely to become a breeding place of mosquitoes or, in any other respect, becomes a nuisance, the Chairman-in-Council may by notice require the owner or the person having control thereof, to fill up, cover over, weed or stock with larvicidal fish, drain, or drain off the same in such manner and with such materials, or to take such steps for removing or abating the nuisance. as the Chairman-in-Council direct, within such period as may be specified in the notice.(2) If a person to whom a notice is issued under sub-section (1) to fill up, cover over, or drain off a well, delivers to the Chairman within the period specified in the notice for compliance therewith. written objections to such notice, the Chairman shall make further inquiry into the case, and shall not institute any prosecution for failure to comply with such notice. The Chairman may, nevertheless, if he deems the execution of the work called for by such notice to be of urgent importance, cause such well to be securely covered over to prevent breeding of mosquitoes and, in every such case, the Chairman shall determine whether the expenses of any work already done as aforesaid shall be paid by such owner or shall be met out of the Municipal Fund or shall be shared and, if so, in what proportions.