Section 125 in New Town, Kolkata Development Authority Act, 2007
125. Special sanitary arrangements at certain places.
(1)The Chairman may make such special arrangements, whether permanent or temporary, as he considers adequate for maintaining sanitation in the vicinity of any place of religious worship or institution or place to which a large number of people resort on particular occasions or in any place used for holding fairs, festivals, sports or cultural or social events.(2)The Chairman may require any person having control over any such place to pay to foe Development Authority fees at such rates as foe Development Authority may determine.
