Section 336(2) in The Calcutta Municipal Corporation Act, 1980
(2)Without prejudice to the generality of the foregoing provision no person shall deposit or cause or permit to be deposited any building rubbish in or along any street, public place or land except in conformity with the conditions of prior permission from the Municipal Commissioner :Provided that no permission shall be given until an advance payment of a fee for the removal by the employees or contractors of the Corporation of such rubbish has been made in accordance with such rates as may be determined by the Mayor-in-Council from time to time :Provided further that if the Municipal Commissioner thinks fit, he may, for reasons to be recorded, refuse to give such permission.
