Section 377 in The Calcutta Municipal Corporation Act, 1980
377. Streets not to be opened or broken up and building materials not to be deposited thereon without permission. -
(1)No person other than the Municipal Commissioner or an officer or other employee of the Corporation shall, without the written permission of the Municipal Commissioner or without other lawful authority,-(a)open, break up, displace, take up or make any alteration in, or cause any injury to, the soil or pavement or any wall, fence, post, chain or other material or thing forming part of any street; or(b)deposit any building materials in any street; or(c)set up in any street any scaffold or any temporary erection for the purpose of any work whatsoever, or any posts, bars, rails, boards or other things by way of an enclosure for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.(2)Any permission granted under clause (b) or clause (c) of sub-section (1) may be terminated by the Municipal Commissioner after giving not less than twenty-four hours written notice to the person to whom such permission was granted.(3)The Municipal Commissioner may, without notice, cause to be removed anything, referred to in clause (b) or clause (c) of sub-section (1), which has been deposited or set up in any street without any permission under that sub-section or which having been deposited or set up with such permission has not been removed before the expiry of the period of notice issued under sub-section (2) :Provided that nothing in this sub-section shall apply to any case under clause (b) or clause (c) of sub-section (1), if, in such case, an application for permission has been made with such fee as specified by the Municipal Commissioner in this behalf but no reply has been sent to the applicant within seven days from the date of the application.
