Section 323 in West Bengal Municipal Corporation Act, 2006
323. Power of Commissioner to disinfect building, tank, pool or well.
- If the Commissioner or any person authorised by him in this behalf is of opinion that the cleaning or disinfecting of any building or any part of a building or any article therein which is likely to retain infection or of any tank, pool or well adjacent to a building which is likely to prevent or check the spread of any dangerous disease, he may cleanse or disinfect such building or part thereof, or article, or tank, pool or well and may, by a notice in writing, require the occupier of such building or any part thereof to vacate such building or part thereof for such period as may be specified in the notice.
