Section 248 in West Bengal Municipal Corporation Act, 2006
248. Power of Commissioner to remove anything erected, deposited or hawked in contravention of the Act.
- The Commissioner may, without notice, cause to be removed-(a)any wall, fence, rail, post, step, booth, or other structure, or fixture, which may be erected, or set up, in or upon any street, footpath, or upon, or over, any open channel, drain, well or tank, contrary to the provisions of this Act:(b)any article, bench, box, ladder, bale, board, or shelf, or any other thing whatsoever, placed, deposited, projected, attached, or suspended, in, upon, from, or to, any place in contravention of the provisions of this Act;(c)any article whatsoever hawked, or exposed, for sale in any public street or footpath in contravention of the provisions of this Act and any vehicle, package, box, board, shelf, or any other thing, in which, or on which, such article is placed or kept for the purpose of sale, display, or otherwise.
