Section 315(b) in Kolkata Municipal Corporation Act, 1980
(b)without notice, close, fill up or demolish any drain by which sewage, offensive matter or polluted water is carried through, from, into or upon any premises in contravention of any of the provisions of this Act, and may also forthwith and without notice, clear, cleanse or open out any drain which is choked, blocked or in any way obstructed; and the expenses incurred by the Municipal Commissioner in so doing shall be paid by such owners or occupiers and shall be recoverable as an arrears of tax under this Act.
