Section 185 in The Howrah Municipal Corporation Act, 1980
185. Power of Corporation to prepare and execute improvement schemes of bustee.
(1)The Corporation may, with the approval of the State Government, prepare and execute improvement scheme for the purpose of effecting environmental or general improvement of bustees. Such scheme may provide for water-supply, sanitation, pathways, lighting and the like.(2)Notwithstanding anything contained hereinbefore the Commissioner may, for reasons of environmental sanitation, cause the following works to be executed in any bustee :-(a)Sinking of tubewells inside a bustee including laying of water-pipe lines, installation of overhead reservoirs and other appurtenances necessary to maintain flushing for privies and sewers.(b)Laying of drains and diversion of existing drains.(c)Conversion of service privies into connected privies or septic tank privies.(d)Removal of solid or liquid wastes from the bustees including removal of silt from sewers, sludge from septic tanks or cleansing of squaring platforms.(e)Repair work relating to any of the above activities.
