Section 268(6) in West Bengal Municipal Corporation Act, 2006
(6)In determining for the purpose of this section. whether a building is unfit for human habitation, regard shall be had to its condition in respect of the following matters, that is to say,-(a)repair;(b)stability;(c)freedom from damp;(d)natural light and air,(e)water supply;(f)drainage and sanitary conveniences;(g)facilities for storage, preparation of cooking of food and for the disposal of rubbish, filth and other polluted matter;and the building shall be deemed to be unfit as aforesaid if it is so defective in one or more of the matters as aforesaid that it is not reasonably suitable for the occupation in that condition.
