64. Board may make plans for future extension of sewage disposal site.
(1)The Board may, for the purpose of the sewage disposal scheme referred to in sub-section (1) of section 33, make plans for the proposed extension of the sewage disposal site showing by reference to the cadastral survey map or otherwise, the location, area, extent and configuration of the lands not immediately required for sewage treatment and disposal but likely to be so required in future.(2)The lands referred to in sub-section (1) may fall wholly without the municipal limits of Howrah or partly within and partly without such limits as the Board may think fit.(3)When the Board make a plan of a proposed extension of the sewage disposal site the provisions of sub-sections (2) to (6) of section 63 shall as far as practicable apply.(4)When the State Government sanctions with or without modification a proposed extension of the sewage disposal site it shall announce the fact by notification.The publication of such notification shall be conclusive evidence that the plan has been duly made and sanctioned and the proposed extension of the sewage disposal site to which such notification refers shall be deemed to be a projected sewage disposal site.(5)No new building or wall shall be erected nor any existing building re-erected or added to on any land within the projected sewage disposal site but the owner of the land on which it was sought to erect, re-erect or add to the building or wall may call upon the Board at any time either -(a)to pay him compensation, or(b)to acquire so much of his land as falls within the projected sewage disposal site.and the Board shall thereupon -in case (a), pay reasonable compensation to the owner, andin case (b), forthwith take steps to acquire the land.
