Section 333(d) in Kolkata Municipal Corporation Act, 1980
(d)[ by public notice require any person carrying on any trade or business in a manner that accumulates rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters, to pay such costs for removal of the same as the Corporation may incur in this regard and as determined by the Mayor-in-Council from time to time.] [Inserted by Section 13 of the Calcutta Municipal corporation (Amendment) Act =, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.]
