Section 494 in The Calcutta Municipal Corporation Act, 1980
494. Power to require cleansing of untenanted premises. -
If any land or building, by reason of its being abandoned or unoccupied, becomes a resort of disorderly persons or is in a filthy or unwholesome state or, in the opinion of the Municipal Commissioner, has become a nuisance, the Municipal Commissioner, after due enquiry, may give written notice to the owner or to any person who is known or believed to claim to be the owner and shall affix a copy of such notice on the door of the building or on some other conspicuous part of the land, as the case may be, requiring such owner or person to secure, enclose, cleanse or clear or otherwise abate the nuisance.
