Section 498 in The Calcutta Municipal Corporation Act, 1980
498. Power to require trees, hedges, etc., to be trimmed. -
(1)The Municipal Commissioner may, if he thinks fit, by written notice require the owner or occupier of any land on which trees, shrubs or hedges are growing to keep the same in a trim condition, and remove any such tree [shrub] [Word substitutedby W.B. Act 13 of 1984.] or hedge, if it poses a danger to public safety or overhangs or obstructs any street causing inconvenience or danger to the passers-by.(2)If it appears to the Municipal Commissioner that immediate action is necessary for public safety, he may, without notice, cause such tree, shrub or hedge to be removed from the land as aforesaid and the expenses thereof shall be paid by the owner or occupier of such land.B. Regulation of Public Bathing, Washing, etc.
