Section 171A in The Calcutta Improvement Act, 1911
171A. [ Penalty for failure to remove wall or building in respect of which agreement has been executed] [Section 171A inserted by Ben. Act 3 of 1915.]. - If the owner for the time being of any wall or building in respect of which an agreement has been executed as provided in section 63, sub-section (9), fails -
(a)to remove such wall or building, or any specified portion thereof, when so required by notice issued under that sub-section, or(b)within fifteen days from the receipt of such notice, to authorize the Chairman, by permission in writing, to remove the said wall, building or portion,he shall be punishable -(i)with fine which may extend, in the case of a masonry wall or building, to one hundred rupees, and, in the case of a hut, to twenty rupees; and(ii)with further fine which may extend, in the case of a masonry wall or building, to ten rupees, and, in the case of a hut, to five rupees, for each day after the first during which the failure continues.
