Section 333(b) in The Calcutta Municipal Corporation Act, 1980
(b)after giving such owner or occupier notice of his intention, cause all rubbish including building rubbish, offensive matter, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matter accumulated in such premises to be removed, and charge the said owner or occupier for such removal such fee as may, subject to the rates determined by the Mayor-in-Council, be specified in the notice issued under clause (a) :
