Section 611 in The Calcutta Municipal Corporation Act, 1980
611. Punishment for acquiring share or interest in contract, etc., with the Corporation. -
Any Councillor or Alderman, or any member, not being a Councillor or Alderman, of any committee of the Corporation, who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done for, the Corporation not being a share or interest which is, under section 61 or section 101, permissible for such Councillor or Alderman or member to have without being thereby disqualified for being a Councillor or Alderman or member of any committee of the Corporation, and the Municipal Commissioner or any other officer or employee of the Corporation, who knowingly acquires, directly or indirectly, any share or interest, not being an interest referred to in proviso to sub-section (1) of section 101, in any contract made with, or any work done, for, the Corporation shall be deemed to have committed the offence punishable under section 168 of the Indian Penal Code.
