Section 66 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
66. Cost of repair of privy payable out of the fund of the Authority in certain cases. -
When a notice has been issued under section 65 in respect of any privy, urinal or group of privies or urinals and the General Manager is satisfied that the owner of the land or building on or in which any such privy or urinal is situated is unable to pay the whole or part of the expenses of carrying out the work required by the notice, he may, with the previous approval of the Board, direct that such expenses or such portion thereof be paid out of the fund of the Authority.
