Section 441 in The Calcutta Municipal Corporation Act, 1980
441. Power to stop use of premises used in contravention of licences. -
(1)If the Municipal Commissioner is of the opinion that any premises is being used for a non-residential purpose without a municipal licence or otherwise than in conformity with the terms of a municipal licence granted in respect thereof, he may stop the use of any such premises for any such purpose for a specified period by such means as he may consider necessary.(2)If a person continues to use a premises in contravention of the provisions of sub-section (1), the Municipal Commissioner may, notwithstanding any other action that may be taken against such person under this Act, levy a continuing fine in accordance with the provisions of sub-section (4) of section 416.General Powers
