Section 487(2) in Kolkata Municipal Corporation Act, 1980
(2)The occupier of any building in which a person is suffering from a dangerous disease shall, if required by the Municipal Commissioner, furnish to him the address of any washerman to whom or any laundry or other place to which clothes and other articles from the building have been, raised by such owner or occupier within such period as aforesaid or if any objection raised by such owner or occupier within such period appears to the Municipal Commissioner invalid or insufficient, he may, with the previous approval of the Mayor-in-Council and by an order in writing, prohibit further use of such building or room as a dwelling or will be, sent during the continuance of the disease for the purpose of being washed or cleansed.
