Section 432(2) in The Calcutta Municipal Corporation Act, 1980
(2)If the tenant or the agent of the tenant of the owner or the lessee of any private market or slaughter-house has been convicted for contra venting any regulation made under this Act, the Municipal Commissioner may require such tenant or agent to remove himself from such market or slaughter-house within such time as may be mentioned in the requisition, and if such tenant or agent fails to comply with such requisition, he may, in addition to any penalty which may be imposed on him under this Act, be summarily removed from such premises by the owner or the lessee thereof or by the servant of such owner or lessee.
