Section 559 in The Calcutta Municipal Corporation Act, 1980
559. Submission of objections to comply with notice. -
(1)Any person who has been served with a written notice in which a period for receiving objections has been specified under sub-section (1) of section 558 may, within such period, deliver to the municipal authority or the officer of the Corporation, as the case may be, a written objection setting forth the reasons which he may desire to urge for the withdrawal or modification of such notice.(2)Every such objection shall be placed before the Municipal Commissioner for determination and, pending such determination, compliance with any requisition or order in accordance with such notice shall be stayed.(3)The Municipal Commissioner or, if he so directs, any other officer of the Corporation of the rank of a Joint Municipal Commissioner, other than an officer who has issued such notice, shall, after hearing the person concerned or his agent duly authorised by him in writing in this behalf and after considering the circumstances of the case, made such order, either confirming or modifying or cancelling the notice as he thinks fit.(4)(a)Where the Municipal Commissioner or the other officer of the Corporation referred to in sub-section (3) makes an order under that subsection, either confirming or modifying the notice, he may, if he thinks fit,-(i)direct that a portion of the expenses, if any, to be incurred in complying with the notice as confirmed or modified shall be borne by the Corporation ; and(ii)fix a time within which the notice so confirmed or modified shall be complied with.(b)If the notice as confirmed or modified is not complied with by the person concerned within the time fixed under sub-clause (ii) of clause (a), the Municipal Commissioner shall take such measures or cause such work to be executed or such thing to be done as may, in his opinion, be necessary for causing due compliance with such notice, and the expenses, if any, incurred by the Municipal Commissioner in this behalf shall be payable to the Municipal Commissioner on demand and if not paid within ten days after such demand, shall be recoverable as an arrear of tax under this Act.G. Recovery of expenses
