Section 447 in Kolkata Municipal Corporation Act, 1980
447. Work to be executed in a bustee.
- Notwithstanding anything contained hereinbefore in this Chapter, the Municipal Commissioner may, for reasons of environmental sanitation, cause the following work to be executed in any bustee(a)sinking of tube-wells inside a bustee including lying of water pipe lines, installation of overhead reservoirs and other appurtenances necessary to maintain flushing arrangements for privies and sewers,(b)laying of drains or diversion of existing drains,(c)conversion of service privies into connected privies or septic tank privies,(d)removal of silt from the sewers and sludge from the septic tanks inside a bustee,(e)removal of solid or liquid wastes from the bustees including cleansing of the deck or squatting platform of the septic tank or connected privies,(t)repair work relating to any of the activities in items (a) to (e).
