Section 493 in Kolkata Municipal Corporation Act, 1980
493. Power to require improvement of insanitary huts and sheds.
- If the Municipal Commissioner is of the opinion that any but or shed used either as a dwelling or as a stable or for any other purpose is likely, by reason of its being built without a plinth or upon a plinth of insufficient height or without proper means of drainage or ventilation or on account of the impracticability of scavenging or owing to the manner in which it and other huts or sheds are crowded together, to cause risk of disease to the inmates thereof or to the inhabitants of the neighbourhood or is for any reason likely to endanger the community health or safety, he may, by written notice which shall be affixed to some conspicuous part of such but or shed, require the owner or occupier thereof or the owner of the land on which such but or shed stands to remove or alter such but or shed or to take such order for the improvement thereof as the Municipal Commissioner deems necessary.
