Section 359 in West Bengal Municipal Corporation Act, 2006
359. Prohibition of occupation of unsafe or insanitary building.
(1)If it appears to the Commissioner that any building or the site thereof is, in consequence of its condition or situation with reference to any hillside or bank, unsafe, he may, by a notice, in writing, prohibit the owner of such building or site thereof or any other person from occupying or continuing to occupy such building or from permitting it to be occupied until the building or the site, as the case may be, is rendered safe to the satisfaction of the Commissioner.(2)If it appears to the Commissioner that the drainage of, or the latrine accommodation provided for, any masonry or framed building is defective, it may, by a notice, in writing, prohibit the owner of such building from letting the building for occupation until the defect has been remedied to its satisfaction.F. Regulation
