Section 168(3) in West Bengal Municipal (Building) Rules, 2007
(3)Every building erected or re-erected must have such structural and architectural features as to prevent the building being in the opinion of the Board of Councillors, unsightly or unsuitable to its surrounding. If the roof or walls of any building are, in the opinion of the Board of Councillors, in an unsightly condition they may by written order direct the owner to repair, paint or colour-wash such part of the building as they may direct within the period specified in the order.
