Section 411(1) in The Calcutta Municipal Corporation Act, 1980
(1)If any wall or building, or anything affixed thereto, be deemed by the Municipal Commissioner to be in a ruinous state, or likely to fall, or to be in any way dangerous, he shall forthwith cause a written notice to be served on the owner and to be put on some conspicuous part of the wall or building or served on the occupier, if any, of the building, requiring such owner or occupier forthwith to demolish, repair or secure such wall, building or thing, as the case may require :[provided that in the case of a heritage building, the Municipal, Commissioner may refer the state or the condition thereof to the Heritage Conservation Committee for its consideration and decision.] [Proviso added by W.B. Act 26 of 1997.]
