Section 425L in The Calcutta Municipal Corporation Act, 1980
425L. [ Agreement with owner of heritage building pending acquisition. - [Chapter XXIILA consisting of sections 425A to 425P inserted by W.B. Act 26 of 1997.]
(1)The Municipal Commissioner may, pending acquisition of a heritage building by the Corporation under this Act and with the approval of the Mayor-in-Council, propose to the owner of such heritage building to enter into an agreement with the Corporation for a specified period for the maintenance of such heritage building.](2)The agreement as aforesaid may provide for all or any of the following matters :- .(a)maintenance of the heritage building by the owner or by any other person willing to maintain the said heritage building;(b)custody of the heritage building and the duties of the person who may be employed to watch it;(c)the restrictions on the owners right -(i)to use the heritage building for any other purpose detrimental to its conservation,(ii)to charge any fee for entry into, or inspection of , the heritage building, and(iii)to build on or near the site of the heritage building.
