Section 492 in Kolkata Municipal Corporation Act, 1980
492. Power to require cleansing and lime-washing of building to be done.
- If the Municipal Commissioner considers necessary for sanitary reasons so to do, he may, by written notice, require the owner or occupier of any building, inspected under section 491, to cause the same or some portion thereof to be lime-washed or otherwise cleansed, either externally or internally or both externally and internally.
