Section 386 in The Calcutta Municipal Corporation Act, 1980
386. Municipal Commissioner to take steps for repairing or enclosing dangerous places. -
(1)If any place is , in the opinion of the Municipal Commissioner, for want of sufficient repair or protection or enclosure or owing to some work being carried out thereupon, dangerous or causing inconvenience to passengers along a street or to other persons including the owner or the occupier of such place who have legal access thereto or to the neighbour thereof, the Municipal Commissioner may, by a notice in writing, require the owner or the occupier of such place to repair, protect or enclose the same or to take such other step as may appear to the Municipal Commissioner to be necessary in order to prevent the danger or inconvenience arising therefrom within such period as may be specified in the notice.(2)The Municipal Commissioner may, before giving such owner or occupier any such notice or before the expiry of the period specified in any such notice, take such temporary measures as he thinks fit to prevent the danger or inconvenience arising there form; and any expenses incurred by the Municipal Commissioner in taking such temporary measures shall be recoverable from such owner or occupier as an arrear of tax under this Act.H. Lighting of streets
