Section 333(a) in The Calcutta Municipal Corporation Act, 1980
(a)by written notice, require the owner or the occupier of any premises used-(i)as factory, workshop or for carrying on any manufacture, or(ii)as a trade premises or shop or as a 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,
