Section 495(2) in Kolkata Municipal Corporation Act, 1980
(2)When any such prohibition as aforesaid has been made, the Municipal Commissioner shall cause notice of such prohibition to be affixed to and the letters "U.H.H," (being the abbreviation of the whole words "Unfit for Human Habitation") to be painted on the door or on some conspicuous part of such building or room, as the case may be, and no owner or occupier of such building or room shall use or suffer the same to be used for human habitation until the Municipal Commissioner certifies in writing that the building or room, as the case may be, has been rendered fit for human habitation.
