Section 359(1) in West Bengal Municipal Corporation Act, 2006
(1)If it appears to the Commissioner that any building or the site thereof is, in consequence of its condition or situation with reference to any hillside or bank, unsafe, he may, by a notice, in writing, prohibit the owner of such building or site thereof or any other person from occupying or continuing to occupy such building or from permitting it to be occupied until the building or the site, as the case may be, is rendered safe to the satisfaction of the Commissioner.
