Section 574(3) in The Calcutta Municipal Corporation Act, 1980
(3)The occupier shall, within eight days form the date of any order under sub-section (2), afford all reasonable facilities to the owner compliance with such order. In the event of any continued refusal by the occupier to do so, the owner shall be discharged, during the continuance of such refusal, from any liability which he would otherwise have incurred by reason of his failure to comply with the provision or the requirement as aforesaid.L. Proceedings before the Court of Small Causes
