Section 523(3) in Kolkata Municipal Corporation Act, 1980
(3)If, such owner or occupier does not deposit the cost as aforesaid within such time as may be specified by the Municipal Commissioner or the officer authorised by him in this behalf or if the nuisance is not abated, the nuisance shall be stopped by the Municipal Commissioner or by the officer authorised by him in this behalf and the cost may be realised by seizure and auction of the articles or properties found in the premises.
