Section 445(2) in The Calcutta Municipal Corporation Act, 1980
(2)The improvement scheme may provide for all or any of the following matters: -(a)water-supply including sinking of tubewells, laying of water pipelines, installation of overhead reservoirs, flushing arrangements for privies and the like,(b)drainage and sewerage including connections with any existing channel or sewer main or laying or diverting of drains,(c)conversion of service privies into septic tank privies or waterborne privies connected with sewer mains,(d)sewage and garbage removal,(e)raising, lowering or levelling of land and improvement of pathways and passages,(f)lighting including laying of cables or overhead lines,(g)improvement of huts or other structures, and(h)such other matters as may be considered necessary for carrying out the objects of this Chapter.
