Section 366 in Kolkata Municipal Corporation Act, 1980
366. Alteration or demolition of street made in breach of section ,365.
(1)If any person lays out or makes any street otherwise than in conformity with the provisions of section 365, the Municipal Commissioner may, whether or not such perSon is prosecuted under this Act, by a written notice,(a)require him to show cause, by a written statement signed by him and sent to the Municipal Commissioner on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Municipal Commissioner of if such alteration is impracticable, why such street should not be demolished; or(b)require him to appear before the Municipal Commissioner either personally or by a duly authorized agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.(2)If any person on whom a notice is served under sub-section (1) fails to show cause to the satisfaction of the Municipal Commissioner why such street should not be so altered or demolished, the Municipal Commissioner may pass an order directing the alteration or demolition of such street.
