Section 273(2) in Kolkata Municipal Corporation Act, 1980
(2)If any water-fitting which any person is liable to maintain is in such condition or is so constructed or adapted as aforesaid, the Municipal Commissioner, without prejudice to his right to proceed against the person under any other provision of this Act, may require that person to carry out any necessary repairs or alterations and, if he fails to do so within forty-eight hours, [may cause to be carried out] [Substituted by section 31 of the Calcutta Municipal Corporation (Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.i. 15.5.1984, for the words may himself carry out.] the work and recover from him the expenses reasonably incurred by him in so doing as an arrear of tax.
