Section 314(2) in The Calcutta Municipal Corporation Act, 1980
(2)Any ground or any portion of any house-drain or other work exterior to a building or any portion of a building opened under clause (b) of subsection (1) shall be filled in, reinstated and made good by -(a)the owner of the premises at his own cost, where the works or things mentioned in clause (a) of sub-section (1) are found on inspection and examination to be not in good order or condition or constructed in contravention of any of the provisions of this Act or any rules or regulations made thereunder or of any other law for the time being in force, and(b)the Municipal Commissioner, in other cases.
