Section 350(2) in West Bengal Municipal Corporation Act, 2006
(2)The Commissioner may, by a notice, in writing, require the owner, or the occupier, of any building-(a)to provide, and to maintain, a sufficient number of suitable roof-gutters and downpipes or masonry platforms for carrying water from the roof of the building into such drains as may be specified in the notice, or(b)to renew, alter, repair, or remove any roof-gutters, pipes, or platforms already provided for the building.
