Section 183A in The Howrah Municipal Corporation Act, 1980
183A. [ Owner to maintain, preserve and conserve heritage building. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
- Every owner or occupier of any heritage building declared as such by the Corporation shall maintain, preserve and conserve it and shall not change its use in contravention of the provisions of this Act or the rules or the regulations made thereunder for its maintenance, preservation or conservation.Explanation I. - The word "maintain", with its grammatical variations and cognate expressions, shall include fencing, covering, repairing, restoring or cleansing, or doing of any act which may be necessary for the purpose of preserving or conserving, of, or securing convenient access to, a heritage building.Explanation II. - "Owner" shall, notwithstanding anything contained elsewhere in this Act, include, for the purposes of this chapter, -(a)a joint owner of a heritage building vested with the power of management thereof on behalf of himself and any other joint owner, or successor-in-title of any such joint owner, or(b)a manager, or trustee, vested with the power of management of a heritage building, or successor-in-office of such manager or trustee.]
