Section 314 in The Calcutta Municipal Corporation Act, 1980
314. Power of inspection and examination. -
(1)The Municipal Commissioner or any officer authorised by him in this behalf may -(a)inspect and examine any house-drain, ventilation shaft or pipe, cesspool, house-gully, privy, urinal, or bathing or washing place existing in, or any pipe, tap fitting or meter for supply of water to, any premises; and(b)if necessary for the purpose of such inspection and examination, cause the ground or any portion of any house-drain or other work exterior to a building or any portion of a building to be opened, broken up or removed :Provided that in the prosecution of any such inspection and examination as little damage as possible shall be done.(2)Any ground or any portion of any house-drain or other work exterior to a building or any portion of a building opened under clause (b) of subsection (1) shall be filled in, reinstated and made good by -(a)the owner of the premises at his own cost, where the works or things mentioned in clause (a) of sub-section (1) are found on inspection and examination to be not in good order or condition or constructed in contravention of any of the provisions of this Act or any rules or regulations made thereunder or of any other law for the time being in force, and(b)the Municipal Commissioner, in other cases.(3)Where the owner of any premises raises any dispute as to the existence of any of the circumstances referred to in clause (a) of sub-section (2), he may, within thirty days from the date of inspection and examination, make a written representation to-(a)the Municipal Commissioner, in cases where the inspection and examination is done by any officer of the Corporation other than the Municipal Commissioner,(b)the Mayor, in other cases, and the decision of the Municipal Commissioner or the Mayor as the case may be, shall be final.
