Section 307 in The Calcutta Municipal Corporation Act, 1980
307. Power of Municipal Commissioner to charge for drainage and sewerage service is certain cases. -
(1)The Municipal Commissioner may, subject to such terms and conditions as to payment, quantity or period as may be fixed under this Act or the rules or the regulations made thereunder, levy a charge for drainage and sewerage service in any case which is governed by the provisions of section 239 or section 248 or section 249.(2)Any unpaid sum under this section shall be recoverable from the person concerned as an arrear of tax under this Act.E. Position of Cesspools and other filth receptacles
