Section 412(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner may, by order in writing, direct that any building, which in his opinion is in a dangerous condition or is not provided with sufficient means of egress in case of fire or is occupied in contravention of section 396 or section 403, be vacated forthwith or within such period as may be specified in the order:Provided that at the time of making such order, the Municipal Commissioner shall record a brief statement of reasons therefor.
