Section 122(b) in New Town, Kolkata Development Authority Act, 2007
(b)after giving the owner or the occupier of any premises notice of its intention so to do, cause all rubbish, including building rubbish, offensive matter, trade refuse, special wastes, hazardous wastes, or excrementitious and polluted matters accumulated in such premises to be removed, and charge the said owner or the occupier, as the case may be, for such removal such fee as may be determined by the Development Authority and specified in the notice.
