Section 333(c) in Kolkata Municipal Corporation Act, 1980
(c)by written notice; require the owner or the occupier of any premises referred to in clause (a) to provide receptacles or trailers or other means on such premises constructed from such materials and of the type and in the manner specified by the Municipal Commissioner for the collection therein of all rubbish including building rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters accumulating in the premises.
