Section 315 in The Calcutta Municipal Corporation Act, 1980
315. Power of Municipal Commissioner to require repairs, etc., to be made. -
When the result of such inspection and examination as aforesaid is as described in sub-section (2) of section 314, the Municipal Commissioner may,-(a)by written notice, require the owner of the premises or the several owners of the respective premises in which the drain, ventilation shaft or pipe, cesspool, house-gully, water-closet, privy, latrine, urinal or bathing or washing place is situated or for the benefit of which the same has been constructed, erected or set up,-(i)to close or remove the same or any encroachment thereupon; or(ii)to renew, repair, cover, recover, trap, ventilate, pave and pitch, flush, cleanse or take such other action as the Municipal Commissioner may think fit to direct and to fill in, reinstate and made good ground, building or thing opened, broken up or removed for the purpose of such inspection and examination; and(b)without notice, close, fill up or demolish any drain by which sewage, offensive matter or polluted water is carried through, from, into or upon any premises in contravention of any of the provisions of this Act, and may also, forthwith and without notice, clear, cleanse or open out any drain which is choked, blocked or in any way obstructed; and the expenses incurred by the Municipal Commissioner in so doing shall be paid by such owners or occupiers and shall be recoverable as an arrear of tax under this Act.
