Section 492 in The Calcutta Municipal Corporation Act, 1980
492. Power to require cleansing and lime-washing of building to be done. -
If the Municipal Commissioner considers necessary for sanitary reasons so to do, he may, by written notice, require the owner or occupier of any building , inspected under section 491, to cause the same or some portion thereof to be lime-washed or otherwise cleansed, either externally or internally or both externally and internally.
