Section 311(2) in The Calcutta Municipal Corporation Act, 1980
(2)Upon the order in writing under sub-section (1), the owner or the occupier of the premises may, after giving reasonable notice in writing of his intention so to do, enter upon the immovable property with assistants and workmen at any time between sunrise and sunset for the purpose of placing a pipe or drain over, under, along or across such immovable property or for the purpose of repairing the same.
