Section 474(1) in Kolkata Municipal Corporation Act, 1980
(1)If the Municipal Commissioner is of the opinion that the cleansing or disinfection of any building or any part thereof or of any articles in such building or part thereof, which are likely to retain infection, or the renewal of flooring of any building or part thereof or the renewal of plastering of the walls thereof or the disinfection of any tank, pool or well adjacent to a building would tend to prevent or check the spread of any dangerous disease, he may by notice require the owner or occupier to cleanse and disinfect such building or part thereof or article of tank, pool or well or to renew such flooring and, if necessary, such plastering also within such time as may be specified in the notice.
