Section 300 in The Calcutta Municipal Corporation Act, 1980
300. Drains for huts. -
(1)The Municipal Commissioner may construct and maintain such drains for the drainage of huts as he may consider necessary.(2)Notwithstanding the provisions of sub-section (1), if the Municipal Commissioner considers that a new drain should be constructed for the benefit of occupants of any hut, he may, by a written notice require the owner of the land on which such hut stands to construct such drain; and such owner shall construct such drain and shall maintain and, from time to time, cleanse and repair such drain to the satisfaction of the Municipal Commissioner.(3)Notwithstanding the provisions of sub-section (1) or sub-section (2), any statutory authority may, subject to the provisions of the West Bengal Slum Areas (Improvement and Clearance) Act, 1972, construct or maintain drains and sewers and connect such drains or sewers with a municipal drain.
