Section 560(1) in The Calcutta Municipal Corporation Act, 1980
(1)When, under this Act or the rules or the regulations made thereunder, the expenses of any measures taken or work executed or thing done by or under the order of any municipal authority or any officer of the Corporation or any Magistrate are payable by any person, the Municipal Commissioner may, if he thinks fit and with the approval of the Mayor-in-Council, notwithstanding anything to the contrary contained in this Act or the rules or the regulations made thereunder enter into an agreement with such person for payment of the same in such instalments and at such intervals as will secure the recovery of the whole amount due with interest thereon at such rate of interest as may be determined by the State Government from time to time within such period, not exceeding six years, as the Corporation may determine.
