Section 574(1) in The Calcutta Municipal Corporation Act, 1980
(1)Any owner of any land or building may, if he is prevented by the occupier thereof from complying with any provision of this Act or the rules or the regulations made thereunder or any requirement under any such provision in respect of such land or building, apply to the Court of Small Causes having jurisdiction within the time fixed for compliance with such provision or requirement, and thereupon such owner shall not be liable for his failure to comply with such provision or requirement within the time fixed for such compliance.
