Section 307 in Kolkata Municipal Corporation Act, 1980
307. [Power of the Municipal Commissioner to levy fees for drainage and sewerage services] [Substituted by section 12(i) of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001). w.e.f. 23.3.2001.]
.- [(1) The Municipal Commissioner may at any time, levy an annual fee, for drainage and sewerage, at such rate, as may be fixed under the regulations made, thereunder or as stated in the budget estimate referred to in sub-section (3) of section 131 in this behalf, on the owner or the occupier or the person responsible to pay property tax on any house or land] [Substituted by section 12(h), ibid, w.e.f. 23.3.2001.].(2)Any unpaid sum under this section shall be recoverable from the person concerned as an arrear of tax under this Act.E. Position of Cesspools and other filth receptacles
