Section 298 in Kolkata Municipal Corporation Act, 1980
298. Power of Municipal Commissioner to require owner to carry out certain works for satisfactory drainage.
- For the purpose of efficient drainage of any premises, the Municipal Commissioner may, by notice in writing(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or owners of such buildings with such materials and in such matter as may be approved by the Municipal Commissioner, or(b)require the level of such courtyard, alley or passage to be raised, or(c)require such paving to be kept in proper repair.
