Section 558(1) in The Calcutta Municipal Corporation Act, 1980
(1)When, under this Act or the rules or the regulations made thereunder, any requisition or order is made by a written notice issued by any municipal authority or any officer of the Corporation, such authority or officer shall specify in such notice such period, within which-(a)such requisition or order shall be complied with, and(b)any written objection thereto shall be received by such authority or officer,as it or he may consider reasonable.
