Section 442 in The Calcutta Municipal Corporation Act, 1980
442. Power to call for returns on lands or buildings. -
(1)The Municipal Commissioner may, by a written notice, require the owner of any building to submit, within fifteen days from the date of service of the notice, a signed statement with returns giving the following particulars with respect to such building or part thereof:-(a)total plot area on which the building stands and the abutting open area;(b)total covered area of the building;(c)details of sub-division of the building into dwelling units flats or apartments;(d)floor area under different occupancies and nature of such occupancies in terms of the use of occupancy groups defined in this Act;(e)any other information that many be specified.(2)The Municipal Commissioner may, by a separate notice require the occupier of a building or any portion thereof to submit within fifteen days from the date of service of the notice a signed statement containing such information as may be required in the notice for the portion occupied by him.(3)The Municipal Commissioner may, if the owner fails to submit the return under sub-section (1), engage a Licenced Building Architect to collect such information, and the expenses incurred in this behalf shall be recovered from the owner as an arrear of tax under this Act.
