Section 237(3) in West Bengal Municipal Corporation Act, 2006
(3)The owner or the occupier of the premises, as the case may be, shall, on receipt of the notice under sub-section (2), either convert the service privy into a sanitary toilet or connect the service privy with the sewerage system. as the case may be, within 90 days from the date of receipt of the notice under sub-section (2).
