Section 350 in West Bengal Municipal Corporation Act, 2006
350. Reconstruction, repair, etc. of private drain, roof-gutter, etc.
(1)The Commissioner may, by a notice, in writing, require the owner of any land or building-(a)to reconstruct, enlarge, extend, alter, repair, make efficient, stop up, or remove any drain belonging to such land or building, or(b)to alter the inclination, or the direction, of such drain, or(c)to provide for such drain or such movable cover or grating as may be specified in the notice, or(d)to carry such drain to such point of outlet, or to such junction with some other drain, as may be specified in the notice.(2)The Commissioner may, by a notice, in writing, require the owner, or the occupier, of any building-(a)to provide, and to maintain, a sufficient number of suitable roof-gutters and downpipes or masonry platforms for carrying water from the roof of the building into such drains as may be specified in the notice, or(b)to renew, alter, repair, or remove any roof-gutters, pipes, or platforms already provided for the building.(3)The roof-gutters as aforesaid shall be of such dimensions, and shall have such slope, and the downpipes as aforesaid shall be of such dimensions, and the bends in such downpipes shall he made at such angles, as may be prescribed.
