Section 500(2) in Kolkata Municipal Corporation Act, 1980
(2)No person shall(a)in contravention of any prohibition made by the Municipal Commissioner under section 499 use any portion of any river or any place not vesting in the Corporation for any purpose mentioned in that section;(b)contravene provisions of any notice given by the Municipal Commissioner under section 499 for the use of any such portion of any river or any place for any such purpose.
