Section 558 in The Calcutta Municipal Corporation Act, 1980
558. Time for complying with requisition or order, and power of Municipal Commissioner to enforce requisition or order in default. -
(1)When, under this Act or the rules or the regulations made thereunder, any requisition or order is made by a written notice issued by any municipal authority or any officer of the Corporation, such authority or officer shall specify in such notice such period, within which-(a)such requisition or order shall be complied with, and(b)any written objection thereto shall be received by such authority or officer,as it or he may consider reasonable.(2)If any such requisition or order or any portion complied thereof is not completed with within the period specified under sub-section (1), the Municipal Commissioner may, subject to the provisions of section 559 and such regulations as may be made by the Corporation in this behalf, take such measures or cause such work to be executed or such thing to be done as may, in his opinion, be necessary for causing due compliance with such requisition or order; and, except where otherwise expressly provided in this Act or the rules or the regulations made thereunder, the expenses, if any, incurred by such authority or officer in causing such compliance shall be paid by the person or persons to whom such notice is issued.(3)The Municipal Commissioner may take any measure, execute any work or cause anything to be done under this section, notwithstanding any prosecution or punishment or liability to punishment of any person under this Act or the rules or the regulations thereunder for his failure to comply with such requisition or order.
