Section 509(c) in The Calcutta Municipal Corporation Act, 1980
(c)where any premises intended or used for human habitation are without any latrine or urinal accommodation or are provided with insufficient latrine or urinal accommodation, require the owner, lessee or occupier of such premises to provide such latrine or urinal accommodation or such additional latrine or urinal accommodation as he may specify by causing, if necessary, any part of such premises to be vacated and demolished in accordance with the rules or the regulations made in this behalf.
