Section 523 in The Calcutta Municipal Corporation Act, 1980
523. Power to stop nuisances from animals. -
(1)Whenever the Municipal Commissioner is of the opinion that the user of any premises for keeping any animal or bird thereon is causing a nuisance and that such nuisance should immediately be stopped, the Municipal Commissioner may, by order, require the owner or the occupier of such premises to stop such nuisance within such period as may be specified in the order.(2)If, at the end of such period, the nuisance is not stopped, the Municipal Commissioner or any other officer authorised by him in this behalf may cause such use of such premises stopped forthwith by posting police pickets or by such other means as he thinks fit at the cost of such owner or occupier.(3)If such owner or occupier does not deposit the cost as aforesaid within such time as may be specified by the Municipal Commissioner or the officer authorised by him in this behalf or if the nuisance is not abated, the nuisance shall be stopped by the Municipal Commissioner or by the officer authorised by him in this behalf and the cost may be realised by seizure and auction of the articles or properties found in the premises.
