Section 85 in New Town, Kolkata Development Authority Act, 2007
85. Maintenance of buildings.
(1)The Development Authority may, for sufficient reasons, by an order require the owner or the occupier of the building abutting on a public or a private street keep the external parts of the building, including the roof thereof, in proper repair with lime plaster or other material or properly painted to the satisfaction of the Development Authority.(2)If such owner or occupier makes persistent default in carrying out an order made in this behalf, the Development Authority may itself carry out the work and recover the cost thereof from the owner or the occupier of the building, as the case may be.(3)Notwithstanding anything contained in any other law for the time being in force, the Development Authority may apportion the cost incurred under, sub-section (1) or sub-section (2) between the owner end the occupier in such manner as it may consider just and reasonable.(4)The Development Authority may create and administer a special fund for maintenance as well as improvement of buildings,in any area on corporate basis in accordance with such procedure as may, prescribed.
