Section 291 in West Bengal Municipal Corporation Act, 2006
291. Maintenance of building.
(1)The Commissioner may, for sufficient reasons, by an order, require the owner or the occupier of any building abutting on a public street or private street to keep the external parts of the building, including the roof thereof, in proper repair with lime and/or cement plaster or other material, or properly painted. to the satisfaction of the Commissioner.(2)If such owner or occupier makes persistent default in carrying out the order under sub-section (1), the Commissioner may himself carry out the work and recover the cost thereof from the owner, or, as the case may be, the occupier, of such building as an arrear of tax under this Act.(3)Notwithstanding anything contained in any other law for the time being in force, the Commissioner may apportion the costs incurred under sub-section (1) or sub-section (2) between the owner and the occupier in such manner as the Commissioner may consider just and reasonable.(4)The Corporation may create and administer a special fund for maintenance as well as improvement of buildings in any area on corporate basis in accordance with such procedure as may be prescribed.
