Section 300(2) in The Calcutta Municipal Corporation Act, 1980
(2)Notwithstanding the provisions of sub-section (1), if the Municipal Commissioner considers that a new drain should be constructed for the benefit of occupants of any hut, he may, by a written notice require the owner of the land on which such hut stands to construct such drain; and such owner shall construct such drain and shall maintain and, from time to time, cleanse and repair such drain to the satisfaction of the Municipal Commissioner.
