Section 475 in The Calcutta Municipal Corporation Act, 1980
475. Power of Municipal Commissioner to destroy infectious huts or sheds. -
(1)Where the destruction of any hut or shed is, in the opinion of the Municipal Commissioner, necessary to prevent the spread of any dangerous disease, the Municipal Commissioner may by notice in writing require the owner to destroy the hut or shed and the materials thereof within such time as may be specified in the notice.(2)Where the Municipal Commissioner is satisfied that the destruction of any hut or shed is immediately necessary for the purpose of preventing the spread of any dangerous disease, he may order the owner or occupier of the hut or shed to destroy the same forthwith or may himself cause it to be destroyed after giving not less than six hours notice to the owner or occupier.(3)Compensation may be paid by the Municipal Commissioner, in such case as he thinks fit, to any person who sustains substantial loss by the destruction of any such hut or shed, but, except as so allowed by the Municipal Commissioner, no claim for compensation shall lie for any loss or damage caused by the exercise of any power under this section.
