Section 336 in Kolkata Municipal Corporation Act, 1980
336. Prohibition against deposit of solid wastes.
(1)No person shall deposit or cause or permit to be deposited or throw upon or along any public street, public place, land belonging to the Corporation or any unoccupied land or on the bank of a water-course any solid waste except in accordance with the provisions of this Act.(2)Without prejudice to the generality of the foregoing prOvision, no person shall deposit or cause or permit to be deposited any building rubbish in or along any street, public place or land except in conformity with the conditions of prior permission from the Municipal Commissioner:Provided that no permission shall be given until an advance payment of a fee for the removal by the employees or contractors of the Corporation of such rubbish has been made in accordance with such rates as may be determined by the Mayor-in-Council from time to time :Provided further that if the Municipal Commissioner thinks fit, he may for reasons to be recorded, refuse to give such permission.
