Section 77 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
77. Power to Authority and General Manager to enforce requisition or order. -
(1)When any requisition or order is made under any of the provisions of this Act or any regulation made thereunder by a written notice issued by the Authority or the General Manager, a reasonable period shall, unless otherwise provided for under such provision, be specified in such notice for carrying such requisition, or order into effect, and a reasonable period shall also be specified therein within which any written objection thereto shall be received by the General Manager.(2)Such written objection, if any, shall be heard and disposed of by the General Manager after giving notice to the objector and the order of the General Manager thereon shall be final.(3)If the requisition or the order is not complied with within the period specified in the notice or, if an objection has been preferred and disallowed, within such extended time as may be specified in the order of disposal of the objection, the General Manager may take such measures or cause such works to be executed or such things to be done as may, in his opinion, be necessary for giving due effect to the requisition or the order so made, and unless it is otherwise expressly provided in this Act or in any regulation made thereunder, the expenses thereof shall requisition or order was addressed and shall be recoverable as arrest of water-charge.(4)The General Manager may take any measures under sub-section (3), whether or not the person who has failed to comply with the requisition or order is liable to punishment or has been prosecuted or sentenced to any punishment under this Act or any regulation made thereunder for such failure.
