Section 474 in Kolkata Municipal Corporation Act, 1980
474. Power of Municipal Commissioner to disinfect building, tank, pool or well.
(1)If the Municipal Commissioner is of the opinion that the cleansing or disinfection of any building or any part thereof or of any articles in such building or part thereof, which are likely to retain infection, or the renewal of flooring of any building or part thereof or the renewal of plastering of the walls thereof or the disinfection of any tank, pool or well adjacent to a building would tend to prevent or check the spread of any dangerous disease, he may by notice require the owner or occupier to cleanse and disinfect such building or part thereof or article of tank, pool or well or to renew such flooring and, if necessary, such plastering also within such time as may be specified in the notice.(2)The Municipal Commissioner may, if he thinks fit, cause such cleansing or disinfection to be done by employees of the Corporation and may require the occupier of such building or part thereof to vacate the same for such time as he may specify in a written notice.(3)The cost of cleansing or disinfecting under sub-section (2) shall be paid,(a)in the case of any building or any part thereof or any article contained therein, by the occupier of such building or part thereof, and(b)in the case of any tank, pool or well adjacent to a building, by the person in actual possession of such tank, pool or well or, if there is no such person, by the owner of such tank, pool or well :Provided that if, in the opinion of the Municipal Commissioner, such occupier or person or owner is, owing to poverty, unable to pay the cost, the Municipal Commissioner may direct the payment thereof to be made from the Municipal Fund.
