Section 377(3) in The Calcutta Municipal Corporation Act, 1980
(3)The Municipal Commissioner may, without notice, cause to be removed anything, referred to in clause (b) or clause (c) of sub-section (1), which has been deposited or set up in any street without any permission under that sub-section or which having been deposited or set up with such permission has not been removed before the expiry of the period of notice issued under sub-section (2) :Provided that nothing in this sub-section shall apply to any case under clause (b) or clause (c) of sub-section (1), if, in such case, an application for permission has been made with such fee as specified by the Municipal Commissioner in this behalf but no reply has been sent to the applicant within seven days from the date of the application.
