Section 339 in Kolkata Municipal Corporation Act, 1980
339. Municipal Commissioner's power to get places scavenged and cleansed.
- If any street of public place under the control of Government or any statutory body, or any premises to which large number of persons resort to, is not properly or regularly scavenged or is, in the opinion of the Municipal Commissioner, in a filthy and unwholesome condition, the Municipal Commissioner may, by written notice, require the owner or the occupier to do the scavenging or cleansing or may cause scavenging or cleansing to be done and the cost of such scavenging or cleansing shall be recovered from the owner or the occupier thereof.
