Section 210B in The Calcutta Municipal Corporation Act, 1980
210B. [ Levy of special conservancy charge. -] [section 210B Inserted by W.B. Act 26 of 1997.]
(1)The Corporation may levy a special conservancy charge on the commercial and industrial establishments for providing municipal services in connection with removal of solid wastes.(2)The special conservancy charge for the purpose of sub-section (1) shall be such as may be determined by the Corporation from time to time.(3)The Corporation may make regulations specifying the occasions on which such special conservancy charge may be imposed as well as the rate of special conservancy charge, the mode of collection and other matters incidental thereto.
