Section 333 in Kolkata Municipal Corporation Act, 1980
333. Removal of solid wastes accumulated on non-residential premises.
- The Municipal Commissioner may if he thinks if it,(a)by written notice, require the owner or the occupier of any premises used(i)as factory, workshop or for carrying on any manufacture, or(ii)as a trade premises or shop or as a market or slaughter house, or(iii)as a hotel, eating house, or restaurant, or(iv)as a hospital or nursing home, or(v)as a warehouse or godown, or(vi)as a place to which large number of persons resort, or(vii)in any other way,(where rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious, and polluted matters are accumulated in large quantities, to collect such matters accumulating thereon and to remove the same at such time and in such trailers or receptacles and by such routes as may be specified in the notice to a depot or place provided or appointed by the Corporation, or(b)after giving such owner or occupier notice of his intention, cause all rubbish including building rubbish, offensive matter, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matter accumulated in such premises to be removed, and charge the said owner or occupier for such removal such fee as may, subject to the rates determined by the Mayor-in-Council, be specified in the notice issued under clause' (a) :Provided that no rate shall be less than such unit cost of removal of solid wastes (including the cost for debt servicing, depreciation and other charges, if any, of vehicles or vessels or means for removal) as the Mayor-in-Council may determine from time to time, or(c)by written notice; require the owner or the occupier of any premises referred to in clause (a) to provide receptacles or trailers or other means on such premises constructed from such materials and of the type and in the manner specified by the Municipal Commissioner for the collection therein of all rubbish including building rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters accumulating in the premises.(d)[ by public notice require any person carrying on any trade or business in a manner that accumulates rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters, to pay such costs for removal of the same as the Corporation may incur in this regard and as determined by the Mayor-in-Council from time to time.] [Inserted by Section 13 of the Calcutta Municipal corporation (Amendment) Act =, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.]
