Section 183L in The Howrah Municipal Corporation Act, 1980
183L. [ Agreement with owner of heritage building pending acquisition. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
(1)The Commissioner may, pending acquisition of a heritage building by the Corporation under this Act and with the approval of the Mayor-in-Council, propose to the owner of such heritage building to enter into an agreement with the Corporation for a specified period for the maintenance of such heritage building.(2)The agreement as aforesaid may provide for all or any of the following matters :-(a)maintenance of the heritage building by the owner or by any other person willing to maintain the said heritage building;(b)custody of the heritage building and the duties of the person who may be employed to watch it;(c)the restrictions on the owner's right -(i)to use the heritage building for any other purpose detrimental to its conservation,(ii)to charge any fee for entry into, or inspection of, the heritage building, and(iii)to build on or near the site or the heritage building.]
