Section 122 in New Town, Kolkata Development Authority Act, 2007
122. Removal of solid wastes accumulated on non-residential premises.
- The Development Authority may, if it thinks fit,-(a)by a notice, in writing, require the owner or the occupier of any premises used-(i)as a factory or workshop or for carrying on any manufacture, or(ii)as a trade premises or shop or market or slaughter house, or(iii)as a hotel, eating-house or restaurant, or(iv)as a hospital or nursing home, or(v)as a warehouse or godown, or(vi)as a place to which large number of persons resort,or(vii)in any other way,where rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters are accumulated in large quantities, to collect such matters accumulating thereon by such means of receptacles or construction on the premises as may he determined, or to remove such matters at such time, and in such trailers or receptacles, and by such routes, as may be specified in the notice to a depot or place provided or appointed by the Development Authority; or(b)after giving the owner or the occupier of any premises notice of its intention so to do, cause all rubbish, including building rubbish, offensive matter, trade refuse, special wastes, hazardous wastes, or excrementitious and polluted matters accumulated in such premises to be removed, and charge the said owner or the occupier, as the case may be, for such removal such fee as may be determined by the Development Authority and specified in the notice.
