(nate' coette
iTiritg zirl
Extraordinary
Published by Authority
Registered No. WB/SC-247 No. WB(Part-III)/2008/SAR-16
Mbe
si
JYAISTHA 8]
THURSDAY, MAY 29, 2008 [SAKA 1930
PART III—Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 957-L.-29th May, 2008.—The following Act of the West Bengal Legislature, having been assented to by
the President of India, is hereby published for general information:—
West Bengal Act XXXIX of 2006
THE WEST BENGAL MUNICIPAL CORPORATION
ACT, 2006.
CONlENTS
PART I
CHAPTER I
Preliminary
Section
1. Short title, extent and commencement.
2. Definitions.
PART II
CORPORATION AREA
CHAPTER II
Constitution of Corporation area
3. Declaration of intention to constitute Corporation area.

2
THE KOLKATA GAZETTE; EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation
Act, 2006.-•
Section
4. Publication of declaration.
5. Consideration of objection.
6. Constitution of Corporation area.
7. Power to determine number of wards in a Corporation area.
8. Power to abolish, or to alter the limits of, Corporation area.
CHAPTER III
Municipal authorities
9. Municipal authorities.
10. Corporation.
11. Constitution of Board of Councillors.
12. Election to Corporation.
13. Terms of office of Councillors.
14. Disqualification for being a Councillor on change of political party.
15. Leader of the Opposition.
1.6. Oath of allegiance to be taken by Councillors.
17. Election of Mayor and Chairman.
18. Term of office of Mayor and Chairman.
19. Constitution of Mayor-in-Council.
20. Term of office of Deputy Mayor and other members of Mayor-in-Council.
21. Municipal Accounts Comittee.
22. Borough Committee.
23. Ward Committee.
24. Constitution of Standing Committees.
25. Functions of the Standing Comittee.
26. Education Committee.
27. Poor Fund Committee.
28. Remuneration and facilities of Mayor, Chairman, Deputy Mayor, members of Mayor-in-Council, Leader of the
Opposition, Chairman of Borough Committee, the Councillor and members of Committee.
29. Appointment of Special Committee.
CHAPTER IV
A. Officers and other employees of Corporation
30. Officers of Corporation.
31. Code of Conduct for the elected functionaries.
32. Salary and other conditions of service of Commissioner and other officers appointed by State Government.
33. Establishment of Corporation.
34. Appointment.
35. Compulsory retirement of officers and oft-- employeeq of Corporation.
36. Terms and conditions of service of officers and other employees of Corporation.
B. Municipal Service Commission
37. Constitution of Muicipal Service Commission.
38. Payment of salaries and allowances of Chairman and other members, and officers and other employees, of
Municipal Service Commission.
39. Selection of personnel.
C. Municipal Vigilance Authority
40. Municipal Vigilance Authority.

PART .11I]
THE KOLKATA GAZETTE, EX FRAORDINARY, MAY 29, 2008 3
The West Bengal Municipal Corporation
Act, 2006.
Section
D. Powers and functions of municipal authorities and officers of Corporation
41. Powers and functions of Mayor-in-Council.
42. Powers and functions of Mayor.
43. Deputy' Mayor to act as Mayor or Chairman or to discharge the functions of Mayor or Chairman during casual
vacancy in the office of Mayor or Chairman or during the absence of Mayor or Chairman.
44. Powers and functions of Commissioner.
45. Powers and functions of Secretary.
46. Financial powers of Board of Councillors, Mayor-in-Council and Commissioner.
47. Delegation of powers and functions.
48. Doubts as to powers or functions of municipal authorities.
CHAPTER V
Conduct of business
49. Nomination of panel of Presiding Officers.
50. Meeting.
51. First meeting of Corporation after general election.
52. Notice of meeting.
53. List of business.
54. Quorum.
55. Presiding Officer of meeting of Corporation.
56. Discussion on urgent public matters.
57. Questions on matter relating to administration.
58. Statement on matter relating to administration.
59. Circulation of minutes of proceedings and inspection of minutes of proceedings.
CHAPTER VI
Control
60. Power of State Government to dissolve Corporation.
61. Consequences of dissolution.
PART III
FINANCE
CHAPTER VII
Municipal Fund, Budget, Loans, Accounts and Audit
62. Municipal Fund.
63. Application of Municipal Fund.
64. Expenditure on physical assets outside Corporation area.
65. Operation of bank account.
66. Approval of State Government in respect of work etc. estimated to cost more than rupees twenty-five lakhs.
67. Payment not to be made out of Municipal Fund unless covered by budget grant.
68. Procedure when money, not covered by budget grant, is paid.
69. Annual budget.
70. Financial assistance by State Government.
71. Power of Corporation to raise loan.
72. Limit to power to raise loan.

4
THE KOLKATA GAZE' 1E, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation
Act, 2006.
Section
73. Power of Corporation to open credit account with bank.
74. Repayment of loan.
75. Form and effect of debenture.
76. Sinking Fund.
77. Investment of amount of Sinking Fund.
78. Application of Sinking Fund.
79. Statement of investment.
80. Annual examination of Sinking Fund.
81. Power of Corporation to borrow money from State Government.
82. Attachment of Municipal Fund for securing any payment into Sinking Fund.
83. Accounts to be kept by Finance Officer.
84. Internal audit of accounts by Chief Auditor.
85. Report by Chief Auditor.
86. Rules of internal audit.
87. Appointment of auditors.
88. Report and information to be furnished by auditors.
89. Mayor-in-Council to remove defects and to report to Corporation.
90. Power of auditors to disallow, to surcharge, and to charge.
91. Reference of reports to Municipal Accounts Committee.
92. Right of appeal to Civil Court or State Government.
93. Payment of certified amount.
94. Cost payable out of Municipal Fund.
95. Effect of non-payment of certified amount.
96. Power of State Government to make rules.
PART IV
CHAPTER VIII
Powers and functions of Corporation
97. Obligatory functions of Corporation.
98. Discretionary functions of Corporation.
99. Transfer of functions of State Government.
100. Power to transfer any function of Corporation under the Act to any organization.
101. Powers of the Corporation to enter into any business or venture.
PART V
CHAPTER IX
Municipal Taxation
A. Tax and fee
102. Power to impose tax.
103. Levy of fee on congregation.
104. Levy of fee on tourist.
105. Levy of special conservancy charge.
106. Levy of administrative or special cleansing charges.
107. Levy of fee, charge, etc.

PART 11 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 5
The West Bengal Municipal Corporation
Act, 2006.
Section
B. Rating and valuation
108. Property tax on land and building.
109. Levy of surcharge.
110. Exemption of diplomatic mission.
111. Exemption of Central Government property.
112. Exemption of holding exclusively used for public worship etc.
113. Exemption of holding exclusively used for public charity or medical relief or education of the poor, free of
charge.
114. Exemption of holding used by educational institution.
115. Exemption of properties of ex-serviceman.
116. Power to reduce property tax in case of excessive hardship.
117. Remission on account of vacant holding.
118. Exemption of holding of low valuation.
119. Determination of annual valuation.
120. Determination of annual valuation of holding exempted from property tax.
121. Unit of assessment.
C. Valuation and assessment list
122. Periodic assessment.
123. Preparation of valuation and assessment list.
124. Publication of assessment list.
125. Application for review.
126. Hearing of objection by Review Committee.
127. Amendment or alteration of assessment list.
128. Addition to assessment list.
129. Intimation to Valuation Board regarding addition to, or alteration in, assessment list.
130. Submission of return and inspection of holding for purpose of assessment.
131. Transfer of title of land or building.
132. Self-assessment and submission of return.
133.. Levy of surcharge on transfer of land.
134. Incidence of property tax on land and building.
135. Cases of annual value of land or building exceeding the amount of rent thereof.
136. Recovery of sum due on account of property tax on land and building from occupier.
137. Payment of property tax in quarterly instalment.
138. Property tax in bustee.
139. Person liable to pay surcharge to recover it from occupier.
140. Default of payment of property tax.
D. Profession, trade and calling
141. Certificate of enlistment for profession, trade and calling.
E. Tax on advertisement
142. Tax on advertisement.
143. Licence for use of site for the purpose of advertisement.
144. Prohibition of advertisement without payment of tax.
145. Presumption in case of contravention.
146. Power of Commissioner in case of contravention.
147. Exception.

6 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation
Act, 2006.
Section
F. Tax on cart, carriage and animal
148. Tax on cart, carriage and animal.
149. Rate of tax.
150. Tax on whom leviable.
151. Licence.
152. Power of Corporation to compound for tax.
153. Power to make regulations providing for the manner of imposition etc. of tax.
L.54. Levy of toll.
155. Provision in regard to ferry.
G. Toll
H. Ferry •
CHAPTER X
A. Payment and recovery of tax
156. Manner of recovery of tax under this Act.
157. Time and manner of payment of tax.
158. Presentation of bill.
159. Notice of demand and notice fee.
160. Penalty in case of default of payment of tax.
161. Recovery of tax.
162. Distress.
163. Disposal of distrained property and attachment and sale of recoverable property.
164. Recovery of tax from person about to leave Corporation area.
165. Recovery under Ben. Act III of 1913.
166. Distraint not unlawful for want of form.
167. Occupier to pay rent towards satisfaction of property tax.
168. Recovery of tax from unauthorised occupier of land or building.
169. Recovery of property tax on land and building or any other tax or charge when owner of land or premises is
unknown or ownership is disputed.
170. Tax not invalid for defect of form.
171. Cancellation of irrecoverable dues.
B. Recovery of property tax on lands and buildings by person
primarily liable to pay such tax to Corporation
172. Apportionment of property tax on lands and buildings by person primarily liable to pay such tax.
173. Mode of recovery.
174. Property tax on land and building to be first charge on premises.
PART VI
Civic SERVICES
CHAPTER XI
Water-supply and drainage
A. General
175. Definitions.

PART III] THE KOLKATA• GAZETTE, EXTRAQRDINARY, MAY 29, 2008 7
The West Bengal Municipal Corporation
Act, 2006.
Section
B. Functions in relation .to water-supply
176. Duty of Corporation to supply water.
177. Supply of unfiltered water.
178. Water supply to huts or bustees.
179. Water supply through hydrants, stand-posts or other conveniences.
180. Supply of water for domestic purpose not to include supply of water for certain other purpose.
181. Power to supply water for non-domestic purpose.
182. Supply of water to ship.
183. Supply of water to areas adjacent to Corporation area.
184. Presumption as to supply of water.
185. Presumption as to washing of vehicles.
C. Planning, construction, operation, maintenance and
management of waterworks
186. Proprietary rights of Corporation over subsoil water resource.
187. Power of Corporation relating to waterworks.
188. Commissioner to manage waterworks.
189. Power of access to waterworks.
190. Inspection of waterworks by person appointed by State Government.
191. Purity of water for domestic purpose.
, D. Tube-well
192. Prohibition regarding sinking of tube-well.
193. Direction by Commissioner to sink tube-well in some cases.
194. Commissioner to maintain a register of tube-well sunk in Corpofation area.
E. Water-supply mains and connection to premises
195. Power to lay mains.
196. Power to lay. service mains etc.
197. Provision for fire-hydrant.
198. Power of Commissioner to allow connection of premises to service mains.
199. Power of Commissioner to require separate supply-pipe.
200. Stopcock.
201. Water-pipe etc. not to be placed where water will be polluted.
202. Supply-pipe to be kept in efficient repair.
203. Taking charge of supply-pipes and water-fittings by Commissioner and vesting thereof in Corporation.
204. Municipal Water-supply, Sewerage and Drainage Code.
F. Water meter
205. Power of Corporation to establish block meter.
206. Power of Commissioner to provide water meter.
207. Presumption as to correctness of water meter.
208. Prohibition of fraud on water meter.
209. Payment for supply of water on the basis of readings shown by water meter.
210. Exemption from payment of fee for supply of water.

8 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation
Act, 2006.
Section
G. General provisions regarding water-supply and
uses of water supplied
211. Presmises constructed or reconstructed after the commencement of this Act not to be occupied without
arrangement for water-supply.
212. Power to require water-supply to be taken.
213. Power to close, or to restrict the use of water from, polluted sources of supply.
214. Power to require filling up of well.
215. Power of Corporation to require owner of premises to set up pump etc.
216. Filtered water supplied for domestic purpose not to be used for non-domestic purpose.
217. Use of unfiltered water.
218. Prohibition of waste or misuse of water.
219. Power to enter premises to detect waste or misuse of water.
220. Power to cut off or turn off supply of water to premises.
221. Joint and several liability of owner and occupier for offence in relation to water-supply.
H. Drainage and sewerage
222. Public drain and drain in, alongside, or under, public street to vest in Corporation.
223. Drain etc. constructed, erected or set up in premises at charge of Municipal Fund, to vest in Corporation.
224. Private street etc. not to be constructed over municipal drain without permission.
225. Power of the Commissioner to levy fees for drainage and sewerage service.
I. Drainage of premises
226. Right of owner or occupier of premises to empty his house-drain into municipal drain.
227. Connection with municipal drain not to be made except in conformity with section 226.
228. House-drain, closed cesspool, etc.
229. Grouping or combination of house-drains and enforcement of drainage in undrained premises.
230. Municipal drain may communicate with public drain etc.
231. Certain matters not to be passed on to municipal drain.
232. Placing or carrying any pipe etc., over, under or across any immovable property.
233. Placing and maintenance of aqueduct etc., over, under or across any immovable property.
234. Map of underground utilities.
J. Privies, urinals, and bathing and washing places
235. Power of Corporation to provide and maintain public privies and urinals.
236. Licence for public toilets and urinals.
237. Conversion of service privies into sanitary toilets etc.
238. Privy, urinal and other accommodation in premises for twenty or more labourers or workmen.
239. Provisions for privy and urinal accommodation in premises intended for human habitation.
K. Cesspools and other filth receptacles
240. Position of cesspools.
241. House drains etc. to be subject to survey and control of Corporation.
242. Power of Corporation to grant licence to plumbers.
243. Prevention of mosquito breeding.

PART III} THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 9
The West Bengal Municipal Corporation
Act, 2006.
Section
CHAPTER XII
Streets and public places
244. Vesting of public street in Corporation.
245. Functions of Commissioner in respect of public street.
246. Power of Corporation to make new public street etc.
247. Power of Commissioner to remove or alter obstruction, encroachment or projection.
248. Power of Commissioner to remove anything erected, deposited or hawked in contravention of the Act.
249. Prohibition of tethering of animal and milking of cattle.
250. Power to specify building line and street alignment.
251. Power of Commissioner to authorise temporary construction on, or temporary closure of, part of public street.
252. Rights of way for underground utilities.
253. Closure of public street for parking purpose.
254. Owner's obligation to make street while disposing of any land.
255. Private street to be public street.
256. Prohibition of making new street.
Lighting
257. Provision for lighting of public street, square, market and building.
CHAPTER XIII
Fire prevention and fire safety
258. Arrangement for fire prevention and fire safety.
PART VII
CHAPTER XIV
Buildings
259. Definitions.
260. Municipal Building Committee.
261. Use of land for erection of new building.
262. Application for sanction for erection or re-erection of building.
263. Sanction or provisional sanction or refusal of sanction for erection of building.
264. Validity and duration of permission for erection or construction of structure or building under West Ben.
Act XXII of 1993 or West Ben. Act XLI of 1973.
265. Commencement and completion of building vis-a-vis validity period of sanction.
266. Order of demolition of building or stoppage of erection of building and appeal or execution of work.
267. Prohibition on change of use of building.
268. Power to order demolition of buildings, dangerous, ruinious or unfit for human habitation.
269. Licensed Building Surveyor.
270. Rules regulating use etc. of building.
271. Power to regulate future construction of building in any particular street or locality.
272. Power to prohibit change of authorised use of building.
273. Licence to be obtained for use of premises for non-residential purpose.
274. Power to prevent use of premises for specified purpose in particular area for reasons pf environment.
275. Approval of building site and sanction of plan for erection of building.

10 THE KOT,KATA GAZETTE, , EXTRAORDINARY,- MAY 29, 2008 [PART III
The West Bengal Municipal; Corporation
Act, 2006.
Section
276. Purpose of use of building and conditions of erection or re-erection of building.
277. Sanction of building plan and permission to execute work.
278. Sanction or permission to be deemed to have been
permission.
279. Notice to Commissioner before commencement of
280. Grounds on which sanction may be refused.
281. Period for completion of building or work. .
282. Completion certificate.
283. Power to refuse sanction or to impose restrictions. etc.
284. Power to prevent the use of inflammable materials for
285
Provisions of this chapter not to apply in certain cases
286. Power of the Commissioner to cancel permission on the gr6und
287. Unauthorised construction.
288. Power to stop excavation.
289. Power to stop unauthorised construction.
290. Power to require alteration of existing building.
291. Maintenance of building.
292. Premission for establishment of theatres, circuses, exhibitions and places of public amusement.
293. Conditions for grant of permission.
294. Power to fix lamps, brackets, etc. to the buildings.
295. Construction of building in contravention of provisions of the Act or the rules made thereunder.
CHAPTER XV
Bustee
296. Power to define and alter limits of bustee.
297. Preparation of improvement scheme for bustee.
298. Power to acquire the right of user in land or around bustee.
299. Sanction of building plan for permanent construction etc. in a bustee.
PART VIII
CHAPTER XVI-
Solid waste
300. Collection, removal and disposal of soild waste.
CHAPTER XVII
Environmental precautions
301. Procedure in the case of building deemed unfit for human habitation.
302. Warehouse, godown, etc. not to be established without permission.
303. Factory etc. not to be established etc. without permission of Commissioner.
304. Eating-house etc. not to be kept without licence.
305. Control of theatre, circus and place of public amusement.
306. Power of Commissioner to stop use of premises when used without or otherwise than in conformity with terms
of licence.
CHAPTER XVIII
Market and slaughterhouse
307. Power to provide and maintain municipal inarket, slaughterhouse and stockyard.
308. Power of Commissioner to grant licence for private market etc.
309. Licence for trade or business of butcher and sale of meat etc. outside municipal market or private market.
310. Levy of stallage rent and fee.
granted in case of default in according sanction or
work.
in case of buildinz
building, etc.
of addition and alteration.
of metarial misrepresantation
at corner of street.
by appi Lint.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 11
The West Bengal Municipal Corporation
Act, 2006.
Section
311. Depot for sale of essential commodities.
312. Licence for hawking etc.
313. Licence for sale of fish, poultry, etc.
314. Power to seize food etc.
315. Commercial projects of Corporation.
Food and drug
316. Registration of manufactory.
317. Prohibition of adulteration in place where butter, ghee, etc. are manufactured_ or stored.
318. Place of manufacture, preparation, etc. for sale of any drug or food to be open to inspection.
319. Licence for keeping shop or place for retail sale of drug.
320. Corporation to take measures for prevention and checking of dangerous disease.
321. Obligation to give information about dangerous disease.
CHAPTER XIX
Restraint of infection
322. Power of Commissioner to inspect places and to take measures to prevent spread of dangerous disease.
323. Power of Commissioner to disinfect building, tank, pool or well.
324. Measures to prevent spread of dangerous disease.
CHAPTER XX
Registration of births and deaths and disposal of the dead
325. Registration of births and deaths.
326. Information about birth.
327. Information about finding new-born child.
328. Information about death.
329. Medical practitioner to certify cause of death.
330. Duties of police in regard to unclaimed corpse.
331. Sextons etc. not to bury etc. corpse.
332. Registration of places for disposal of the dead.
CHAPTER XXI
Preparation of Draft Development Plan
333. Preparation of Draft Development Plan.
334. Financial statement in regard to Draft Development Plan.
335. Modification of Draft Development Plan.
336. Annual Development Plan.

12 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation
Act, 2006.
CHAPTER XXII
Corporation in hill areas
A. Special provisions
Section
337. Application of the Act to Corporation in hill areas.
338. Extension of definitions of "drain" and "masonry building".
339. Definitions.
B. Roads
340. Absolute closing of public road.
341. Power to close private road.
342. Power to close temporarily public road or part of public road for repair or other purpose.
343. Control over private road and bridge.
344. Control over construction or alteration of private road.
345. Reconstruction etc. of private road.
346. Providing waterway on private road or enlargement of waterway on private road.
347. Rules as to construction etc. of private road etc.
348. Removal of obstruction on public road or private road or drain-.
C Drains
349. Control over construction, or alteration, of private drain.
350. Reconstruction, repair, etc. of private drain, roof-gutter, etc.
351. Power to require owner of land or building to provide drain.
352. Combination of drainage of land or building belonging to different owners.
D. Safety of hillside etc.
353. Building etc. threatening stability or security of hillside or bank or immovable property thereon.
354. Safety of building threatened by hillside or bank.
355. Construction etc. of revetment etc. on, or turfing or sloping of, private land.
356. Execution of work in combination.
357. Construction, re-construction, 'etc. of revetment, retaining wall, etc. on private land.
358. Rules of construction etc. of revetment etc.
E. Control over occupation of building
359. Prohibition of occupation of unsafe or insanitary building.
F. Regulations
360. Power of Corporation to make regulations for hill areas.
CHAPTER XXIII
Rules and regulations
361. Power to make rules.
362. Power of Corporation to make regulations.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 13
The West Bengal Municipal Corporation
Act, 2006.
Section
363. Penalty for breach of regulations.
364. Power of State Government to cancel or to modify regulations.
365. Power to amend Schedule.
CHAPTER XXIV
Delegation, co-ordination and control
366. Delegation of power by the State Government.
367. Supervision by Director of Local Bodies.
368. Power of State Government to call for document, return or information from Commissioner or any officer of
Corporation.
369. Inspection of works or institution constructed or maintained by Corporation, or register, book, etc. of Corporation,
by officers of State Government.
370. Power of State Government to annul proceedings etc. of Corporation or to prohibit passing of order etc. by
Corporation.
371. Directions by the State Government.
372. Power of State Government to require Corporation to perform its duty in case of default.
373. Special provision in case of prohibitory order of court.
374. Co-ordination of planning and development.
375. Meeting of citizens within the jurisdiction of Borough Committee.
376. Members, and officers and other employees to be public servants.
377. Power of State Government to direct officers and other employees of State Government to work under
Corporation.
378. Power of State Government to require Corporation to avail of services of Municipal Engineering
Directorate etc.
379. Corporation to participate in training and research programmes of Institute of Local Government and Urban
Studies.
380. Financial and technical help to Corporation by Hill Council in hill areas.
381. Appointment of officer of State Government for Corporation to provide support service to Corporation.
382. Dispute.
383. Savings as to certain suits and proceedings.
CHAPTER XXV
Miscellaneous provisions
384. Penalties.
385. Acquisition of property.
386. Inventory of property.
387. Disposal of property.
388. Entry and inspection.
389. Police-officers to assist the Corporation, Commissioner, etc.
390. Removal of difficulty.
391. Notice etc. to fix time.
392. Signature on notice etc. to be stamped.
393. Notice etc. to be served or issued by officer or other employee of Corporation or by any person authorised
by Commissioner.
394. Service of notice etc.
395. Cognizance of offences.
396. Limitation of time for prosecution.
397. Admissibility of document or entry as evidence.
398. Councillors and Commissioner of Corporation to be public servants.

14 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation
Act, 2006.
Section
399. Occupier to carry out work in "place of owner.
400. Prohibition of nuisance.
401. Power of Commissioner to remove dangerous building etc.
402. Heritage Conservation Committee.
403. Cessation of application of West Ben. Act XLI of 1973, West Ben. Act XXII of 1993, West Ben. Act XXX
of 1990, West Ben. Act XXXI of 1990, West Ben. Act XXXII of 1990, and West Ben. Act LIII of 1994.
Schedule—I. Parts of plant or of combination of plant and machinery not to be excluded in determining the annual
value of a holding comprising land and building.
Schedule—II. Professions, trades and callings.
Schedule—III. Rate of tax on advertisement.
Schedule—IV. Purposes for which premises may not be used without licence.
Schedule—V. Penalties.

PART III] THE KOLKATA GAZETtE, EXTRAORDINARY, MAY 29, 2008 15
West Bengal Act XXXIX of 2006
Short title, extent
and
commencement.
Definitions.
THE WEST BENGAL MUNICIPAL CORPORATION
ACT, 2006.
[Passed by the West Bengal Legislature.]
[Assent of the President of India was first published in the Kolkata Gazette,
Extraordinary, of the 29th May, 2008.]
An' Act to consolidate and amend the laws relating to municipal corporations in
West Bengal with a view to enabling such corporations to provide a better
and uniform municipal administration for the areas within their respective
jurisdictions.
WHEREAS it is expedient to consolidate and amend the laws relating to municipal
corporations in West Bengal with a view to enabling such corporations to provide a
better and uniform municipal administration for the areas within their respective
jurisdictions;
It is hereby enacted in the Fifty-seventh Year of the Republic of India, by the
Legislature of West Bengal, as follows:—
PART I
CHAPTER
Preliminary
1. (1) This Act may be called the West Bengal Municipal Corporation
Act, 2006.
(2) It extends to the whole of West Bengal, except Kolkata as defined in
clause (9) of section 2 of the Kolkata Municipal Corporation Act, 1980,.and Howrah
as defined in the Howrah Municipal Corporation Act, 1980.
(3) It shall come into force on such date as the State Government may, by
notification, appoint.
(4) Notwithstanding anything contained in sub-section (2), it shall not take effect
in any cantonment or part of a cantonment without the consent of the Central Government
previously obtained.
(5) Notwithstanding anything contained in sub-section (2), the provisions of
this Act shall apply to the district of Darjeeling or any part thereof, subject to
such exceptions and modifications as the State Government may, by notification,
direct:
Provided that nothing in this Act shall be construed to affect the powers of the
Autonomous Hill Council for the hill areas specified under sub-section (1) of section
31 of the Darjeeling Gorkha Autonomous Hill Council Act, 1988.
2. In this Act, unless the context otherwise requires,—
(1) "adulterated"—an article of food shall be deemed to be adulterated—
(a) if the article sold by a vendor is not of the nature, substance or
quaiity Liculaialcd by Cue purchaser uuu is to his piejuLiice, or is not
of the nature, substance or quality which it purports or is represented
to be;
(b) if the article contains any other substance which affects, or if the
article is so processed as to affect, injuriously the nature, substance
or quality thereof;
(c) if any inferior or cheaper substance has been substituted wholly or
in part for the article so as to affect injuriously the nature, substance
or quality thereof;
(d) if any constituent of the article has been wholly or in part abstracted
so as to affect injuriously the nature, substance or quality thereof;
West Ben. Act
LVII of 1980.
West Ben. Act of
LIX 1980.
West Ben. Act
XIII of 1988.

16 THE KOLKATA GAZETTE. EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part 1.—Chapter 1.—Preliminary.—Section 2.)
(e) if the article had been prepared, packed or kept under insanitary
conditions whereby it has become contaminated or injurious to health;
(f) if the article consists wholly or in part of any filthy putrid, rotten,
decomposed or diseased animal or vegetable substance or is insect-
infested or is otherwise unfit for human consumption;
(g) if the article is obtained from a diseased animal;
(h) if the article contains any poisonous or other ingredient which
renders it injurious to health;
(i) if the container of the article is composed, whether wholly or in part,
of any poisonous or deleterious substance which renders its contents
injurious to health;
(j) if any colouring matter other than that prescribed in respect thereof
is present in the article, or if the amounts of the prescribed colouring
matter which is present in the article are not within the prescribed
limits of variability;
(k) if the article contains any prohibited preservative or permitted
preservative in excess of the prescribed limits;
(1) if the quality or purity of the article falls below the prescribed
standard of its constituents are present in quantities not within the
prescribed limits of variability, which renders it injurious to health;
(m) if the quality or purity of the article falls below the prescribed
standard or its constituents are present in quantities not within the
prescribed limits of variability but which does not render it injurious
to health:
Provided that, where the quality or purity of the article, being
primary food, has fallen below the prescribed standards or its
constituents are present in quantities not within the prescribed limits
of variability, in either case, solely due to natural causes and beyond
the control of human agency, then such article shall not be deemed
to be adulterated within the meaning of this sub-clause.
Explanation.—Where two or more articles of primary food are
mixed together and the resultant article of food—
(a) is stored, sold or distributed under a name which denotes the
ingredients thereof;
(b) is not injurious to health,
then, such resultant article shall not be deemed to be adulterated
within the meaning of this clause;
(2) "Annual Development Plan" means the Annual Development Plan
prepared under section 336;
(3) "architect" means a person who is registered as an architect by the
Council of Architecture under the Architects Act, 1972;
(4) "Assessment Book" means the Municipal Assessment Book, and includes
any book subsidiary thereto;
20 of 1972.

PART III] THE. KOLKATA GAZET FE, EXTRAORDINARY, MAY 29, 2008 17
a
The West Bengal MuniCipal Corporation Act, 2006.
' (Part 1.-2-Chapter I.—Preliminary.--Section 2.)
(5) "Board of Councillors" means the Board of Councillors constituted
under section 11:
(6) "budget-grant" means the total sum entered on the expenditure side of
a budget estimate under a major head and adopted by the Corporation,
and includes any sum by which such-budget-grant may be increased or
reduced by transfer from one or the other head in accordance with the
provisions of this Act and the regulations made thereunder;
(7) "building" means a structure constructed for whatsoever purpose or of
whatsoever materials, and includes foundation, plinth, wall, floor, roof,
chimney, fixed platform, verandah, balcony, cornice, projection or part
of a building and anything affixed thereto, and any wall (other than
boundary wall of less than two metres in height on the road side, having
the solid portion not exceeding 1.5 metres in height) enclosing, or intended
to enclose, any land, sign or outdoor display structure, but does not
include a tent, shamiana or tarpauline shelter;
(8) "building line" means the line up to which the main wall of a building
abutting on a street or a projected public street may lawfully extend;
(9) "bustee" means an area containing land, being not less than seven
hundred square metres in area, occupied by, or for the purposes of, any
collection of huts or other structures used or intended to be used for
human habitation:
(10) "bye-law" means a bye-law made by the Corporation under this
Act;
(11) "cantonment" has the same meaning as in section 3 of the Cantonments 2 of 1924.
Act, 1924;
(12) "Cantonment Board" means a Cantonment Board constituted under the
Cantonments Act, 1924;
(13) "cart" means any cart, hackney or wheeled vehicle with or without spring
which is not a carriage, and includes a hand cart, a cycle van and a push
van, but does not include any wheeled vehicle which is propelled by its
trailor or mechanical power;
(14) "carriage" means any wheeled vehicle with springs or other appliances
acting as springs, which is ordinarily used for the conveyance of human
beings, and includes a jin-rickshaw, a cycle-rickshaw, a bicycle and
tricycle, but does not include a perambulator or other form of vehicle
designed for the conveyance of small children;
(15) "casual vacancy" means a vacancy, occuring otherwise than by
efflux of time. in the office of a Councillor or in any other elective
office;
(16) "Chairman" means the Chairman elected under section 17;
(17) "corporate sector" means a financial institution.
Explanation.—"Financial institution" shall mean—
(a) a bank, other than a bank to which the provisions of the Banking 5 of 1970.
Companies (Acquisition and Transfer of Undertakings) Act, 1970
apply,

18 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29,' 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part I.—Chapter I.—Preliminary.—Section 2.)
. (b) a financial institution which is not maintained or managed by the
Central Government or the State Government,
(c) a private company, or a limited company (being a public company),
as defined in the Companies Act, 1956, not being a public financial 1 or 1956.
institution-within the meaning of section 4A of that Act, or
(d) a co-operative society, by whatever name called, registered, or
deemed to have been registered, under the West Bengal Co- West Ben. Act
operative Societies Act, 1983;
XLV of 1983.
(18) "Corporation" means a Municipal Corporation, by whatever name called,
constituted under this Act;
(19) "Corporation area" means an area constituted as a Corporation area
under section 6;
(20) "Councillor", in relation to a Corporation means a person chosen by
direct election from a ward, of the Corporation;
(21) "cubical extent", with reference to the measurement of a building,
means the space contained within the external surfaces of its wall and
roof and the upper surface of the floor of its lowest or only storey;
(22) "dairy" includes any farm, cattle-shed, cowhouse, milk-store, milk-shop
and other place—
(a) from which milk is supplied on or for sale; or
(b) in which milk is kept for the purposes of sale, or is used for
manufacture or preparation for sale of—
(i) butter, or
(ii) ghee, or
(iii) cheese, or
(iv) curds, or
(v) dried, sterilized, condensed or toned milk, but does not include—
(A) a shop or other place in which milk is sold for
consumption on the premises only, or
(B) a shop or other place from which milk is sold or supplied
in hermetically closed and unopened receptacles in the
same original condition in which it was first received in
such shop or other place;
(23) "dairyman" includes any occupier of a dairy, any cow-keeper who trades
in milk, any wholesale or retail seller of milk;
(24) "dangerous disease" means—
(a) cholera, plague, chicken-pox, tuberculosis, leprosy, enteric fever,
cerebrospinal meningitis, or diphtheria, or
(b) any other epidemic, endemic or infectious disease which the
Commissioner may, by notification, declare to be a dangerous disease
for the purposes of this Act;
(25) "depot" means a place where articles are stored, whether for sale or for
any other purpose but not for domestic consumpt.ion or uip, in quantities
exceeding two thousand kilograms;

PART III]
THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 19
The West Bengal Municipal Corporation Act, 2006.
(Part I.—Chapter 1.—Preliminary.—Section 2.)
(26) "District Planning Committee" means the District Planning Committee
constituted under sub-section (1) of section 3 of the West Bengal District
Planning Committee Act, 1994, and includes the Siliguri Sub-Division
Planning Committee;
(27) "District Magistrate" means the District Magistrate referred to in sub-
section (1) of section 20 of the Code of Criminal Procedure, 1973;
2 of 1974.
(28) "domestic building" includes a dwelling house and any other masonry
building, not being a building of the warehouse class or public building
as defined in clause (79) or place exclusively used for private worship;
(29) "Draft Development Plan" means the Draft Development Plan prepared
under section 333;
(30) "drain" includes sewer, house-drain, drain of any other description,
tunnel, culvert, ditch, channel and any other device for canying off
sewage, offensive matter, polluted water, waste-water, rain water or
subsoil water;
(31) "Drug" means any substance used as medicine or in the composition
or preparation of medicine, whether for internal or for external use, but
does not include a drug within the meaning of clause (b) of section 3
of the Drugs and Cosmetics Act, 1940;
23 of 1940.
(32) "dwelling house" means a masonry building constructed, used or adapted
to be used wholly or partially for human habitation;
(33) "edible fat" means ghee or vegitable fat like vahaspati, and includes
beef fat or suet, mutton fat, goat fat, lard, cocoa butter, and refined sal-
seed fat;
(34) "edible oil" means coconut oil, cotton-seed oil, ground-nut oil, linseed
oil, mahua oil, rape-seed oil, olive oil, poppy-seed oil, safflower-seed
oil, taramira oil, til oil, niger seed oil, soyabeen oil, maize (corn) oil,
refined vegetable oil, almond oil, water-melon-seed oil, imported rape-
seed oil, palm oil, palmolein, palm-kernel oil, sunflower-seed oil, rice-
bran oil or mustard oil, in pure state, imported sealed oil labelled as such,
vegetable oil prepared by hardening process such as hydrogenation and
labelled as such and bearing in the label in English and Bengali the
names of the oils entering into its composition, or any other oil which
the State Government may, by notification, declare to be an edible oil
for the purposes of this Act;
(35) "entertainment" includes any exhibition, performance, amusement, game,
and sport to which persons are ordinarily admitted on payment;
(36) "factory" means a factory as defined in the Factories Act, 1948;
63 of 1948.
(37) "filth" includes offensive matter and sewage;
(38) "footpath" or "footway" means pavement at the side of road or street
for pedestrians;
(39) "goods" includes animals;
(40) "habitable room" means a room constructed or adapted for human
habitation;
West Ben. Act
XX of 1994.

20 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 200 [PART III
The West Bengal Municipal Corporation Act. 2006.
(Part L—Chapter 1,--Preliminary.—Section 2.)
(41) "heritage building or site" means any building of one or more premises,
or any part thereof, or any monument, or any precinct, or any site, which
requires preservation and conservation for historical, architectural,
environmental or cultural purpose, and includes such portion of the land
adjoining such building or any part thereof as may be required for
fencing or covering or otherwise preserving such building, and also
includes the areas and buildings requiring preservation and conservation
for the purpose as aforesaid under sub-clause (ii) of clause (a) of sub-
section (4) of section 31 of the West Bengal Town and Country (Planning
and Development) Act, 1979;
(42) "Heritage Conservation Committee" means the Heritage Conservation
Committee constituted under sub-section (1) of section 402;
(43) "hill areas" has the same meaning as in the Darjeeling Gorkha
Autonomous Hill Council Act, 1988;
(44) "Hill Council" means the Darjeeling Gorkha Autonomous Hill Council
constituted under the Darjeeling Gorkha Autonomous Hill Council Act,
1988;
(45) "holding" means land held under one title or agreement and surrounded
by one set of boundaries:
Provided that where two or more adjoining holdings from part and
parcel of the site or premises of a dwelling-house, manufactory, warehouse
or place of trade or business, such holding shall be deemed to be one
holding for the purposes of this Act.
Explanation.—Holdings separated by a street or other means of
communication shall be deemed to be adjoining holdings within the
meaning of this clause;
(46) "house-drain" means any drain of one or more premises used for the
drainage of such premises;
(47) "house-gully" or "service passage" means a passage or strip of land
constructed, set apart or utilised for the purpose of serving as, or carrying,
a drain or affording access to a latrine, urinal, cesspool or other receptacle
of filth or other polluted matter, by the employees of the Corporation
or other persons employed in the cleansing thereof or in the removal
of such matter therefrom, and includes the air space above such passage
or strip of land;
(48) "household sector" includes—
(a) a rural household or urban household.
Explanation I.—"Rural household" shall mean a household
within a rural area as defined in the West Bengal District Planning
Committee Act, 1994.
Explanation II.—"Urban household" shall mean a household
within an urban area as defined in the West Bengal District Planning
Committee Act, 1994.
(b) a business undertaking, whether proprietorship or partnership, not
being a body corporate as defined in the Companies Act, 1956, and
(c) a trust for a public purpose of a charitable nature within the meaning
of the Charitable and Religious Trusts Act, 1920;
(49) "hut" means any building, constructed principally of wood, bamboo,
mud, leaves, pressed cloth or thatch, and includes any structure of
whatever material, declared by the Corporation to be a hut for the
purposes of this Act;
West Ben. Act
XIII of 1979.
West Ben. Act
XIII of 1988.
West Ben. Act
XX of 1994.
1 of 1956.
14 of 1920.

PART HI] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 21
The West Bengal Municipal Corporation Act, 2006.
(Part 1—Chapter 1.—Preliminary.—Section 2.)
(50) "infectious disease" or "communicable disease" means an illness caused
by a specific infectious agent, or a toxic product thereof, capable of
being directly or indirectly transmitted from rnan to man or animal to
animal or man, or from environment (through air, dust, soil, water, or
food) to man or animal, and declared as such by the State Government
by notification;
(51) "inhabited room" means a room in which some person passes the night
or which is used as a living-room, and includes a room with respect to
which there is a reasonable presumption (until the contrary is shown)
that some person passes the night therein or that it is used as a living-room;
(52) "land" includes the benefits arising out of land, things attached to the
earth or permanently fastened to anything attached to the earth, and
rights created by law over any street;
(53) "licensed architect", "licensed draughtsman", "licensed engineer",
"licensed plumber", "licensed surveyor", or "licensed town plannner"
means respectively an architect, a draughtsman, an engineer, a plumber,
a surveyor, or a town planner, licensed as such under the provisions of
this Act;
(54) "market" includes any place where persons assemble for the sale of, or
for the purpose of exposing, for sale, meat, fish; fruits, vegetables, or
animals intended for human food, or any other articles of human food
whatsoever, with or without the consent of the owner of such place,
notwithstanding that there may he no common regulation for the
concourse of buyers and sellers and whether or not any control is
exercised over the business of, or the persons frequenting, the market
by the owner of the place or by any other person, declared and licensed
by the Corporation as a market;
(55) "masonry building" means any building other than a hut, and includes
any structure, a substantial part of which is made of masonry, reinforced
concrete, steel, iron, or other metal;
(56) "member", in relation to a Corporation, means a Councillor, and includes
a person nominated under clause (b) of sub-section (1) of section 10;
(57) "milk" means the secretion derived from complete milking of healthy
milch animals, free from colostrum, and includes buffalo milk, cow
milk, goat milk, sheep milk, mixed milk, standardized milk, recombined
milk, toned milk, double-toned milk, and skimmed milk, whether raw,
pasteurized, boiled, flavoured or sterilized;
(58) "municipal area" means an area constituted as a municipal area under
the West Bengal Municipal Act, 1993;
(59) "municipal authority" means any of the municipal authorities specified
in section 9;
(60) "municipal drain" means a drain vested in the Corporation;
(61) "Municipal Fund" means the fund held by the Corporation under section
62;
(62) "municipal market" means a market established by the Corporation
under sub-section (1) of section 307;
(63) "municipal slaughterhouse" means- a slaughterhouse established by the
Corporation under sub-section (1) of section 307;
(64) "municipal waterworks" means a waterworks, constructed, operated,
maintained and managed by the Corporation, or purchased or taken on
lease by the Corporation;
West Ben. Act
XXII of 1993.

22 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part I.—Chapter I.—Preliminary.—Section 2.)
(65) "new building" includes—
(a) any building constructed, or in the process of construction, after the
commencement of this Act,
(b) any building which, having collapsed or having been demolised or
burnt down for more than one-half of its cubical extent, is
reconstructed wholly or partially after the commencement of this
Act, whether or not the dimensions of the reconstructed building
are the same as those of the original building,
(c) any hut which is converted into a masonry building after the
commencement of this Act, and
(d) any building, not originally constructed for human habitation, which
is converted into a place for human habitation after the
commencement of this Act.
Explanation.—The provisions of sub-clause (b) shall apply to
a building where more than one-half of the cubical extent of such
building has collapsed or has been demolished or burnt down at the
same time or at different times;
(66) "notification" means a notification published in the Official Gazette;
(67) "nuisance" means any act, omission, place, animal or thing which
causes, or is likely to cause, injury, danger, annoyance or offence to the
sense of sight, smell or hearing, or disturbance to rest or sleep, or which
is, or may be, dangerous to life or injurious to health or property;
(68) "occupier" includes—
(a) a person who, for the time being, is paying, or is liable to pay, to
the owner the rent or any portion of the rent of the land or building
in respect of which such rent is paid or is payable,
(b) an owner in occupation of, or otherwise using, his land or building,
(c) a rent-free tenant of any land or building,
(d) a licensee in occupation of any land or building,
(e) a person who is liable to pay to the owner damages for the use and
occupation of any land or building, and
an occupier of a factory as defined in clause (n) of section 2 of the
Factories Act, 1948;
63 of 1948.
(69) "offensive matter" includes animal carcass, kitchen or stable refuse,
dung, dirt, and putrid or putrefying substance other than sewage;
(7b) "office-bearer" means the Mayor, the Deputy Mayor, the Chairman, or
a member of the Mayor-in-Council;
(71) "Official Gazette" means the Official Gazette of the State Government;
(72) "owner" includes a person who, for the time being, is receiving, or is
entitled to receive, the rent of any land or building, whether on his own
account or on account of himself and others or as an agent, trustee,
guardian or receiver for any other person, or who would so receive the
rent or would be entitled to receive the rent, if the land or building or
part thereof were let to a tenant, and also includes—
(a) the custodian of evacuee property in respect of evacuee property
vested in him under the Administration of Evacuee Property Act, 31 of 1950.
1950, and
(b) the General Manager of a railway, and the head of a Government
department, in respect of properties under their respective
control;

PART 1111 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 23
The West Bengal Municipal Corporation Act, 2006.
(Part 1.—Chapter 1.—Preliminary.—Section 2.)
(73) "premises" means any land or building or part of a building or any hut
or part of a hut, and includes—
(a) the garden, ground and out-houses, if any, appertaining to a building
or part of a building, or to a hut or part of a hut, and
(b) any fittings affixed to a building or part of a building, or to a hut
or part of a hut for more beneficial enjoyment thereof;
(74) "prescribed" means prescribed by rules made under this Act;
(75) "private street" means any street, which is not a public street, and
includes any passage securing access to two or more places belonging
to the same or different owners;
(76) "private market" means a market which is not a municipal market;
(77) "private slaughterhouse" means a slaughterhouse which is not a municipal
slaughterhouse;
(78) ,"property tax" means the tax on any land or building or both, or on any
house or premises, levied under this Act;
(79) "public building" means a masonry building constructed, used or adapted
to be used—
(a) as a place of public worship or as a school, college or other place
of instruction (not being a dwelling-house so used) or as a hospital,
workhouse, public theatre, public cinema, public hall, public concert-
room, public ball-room, public lecture-room, public library or public
exhibition-room or as a public place of assembly, or
(b) for any public purpose, or
(c) as a hotel, lodging-house, refuge or shelter, where the building
exceeds in cubical extent seven thousand cubic metres or has sleeping
accommodation for more than one hundred persons;
(80) "public place" means any place which is open to the use and enjoyment
of the public, whether or not it is actually used or enjoyed by the public;
(81) "public securities" means any securities of the Central Government or
a State Government or any securities guaranteed by the Central
Government or a State Government or any securities issued under this
Act or any debentures issued by the Bombay Municipal Corporation,
or the Kolkata Municipal Corporation, or the Madras Municipal
Corporation;
(82) "public street" means any street, road, lane, gully, alley, passage, footpath,
footway, pathway, square or courtyard, whether or not a thoroughfare,
over which the public have a right of way, and includes—
(a) the access or approach to a public ferry,
(b) the roadway over any public bridge or causeway,
(c) the footway attached to any such street, public bridge, or causeway,
(d) the passage connecting two public streets, and
(e) the drain attached to any such street, public bridge, or causeway,
and, where there is no drain attached to any such street, shall be
deemed to include also, unless the contrary is shown, all lands up
to the boundary wall, ail, hedge and pillar of the premises, if any,
abutting on the street, or if a street alignment has been fixed, then,
up to such alignment;
(83) "railway administration" has the same meaning as in the Railways
Act, 1989;
(84) "rate-payer" means a person liable to pay any rent, tax, fee or licence-
fee under this Act;
(85) "rateable value" means the value of any land or building fixed in
accordance with the provisions of this Act and the bye-laws made
thereunder for the purpose of assessment of property tax;
24 of 1989.

24 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part I.—Chapter I.--Prelintinary.—Section 2.)
(86) "recognised political party" means a National party, or a State party,
recognised as such by the Election Commission of India by notification
for the time being in force;
(87) "regulations" means the regulations made by the Corporation under this
Act;
(88) "reside", when used with reference to any person, means—
(a) a person deemed to reside in any dwelling-house which, or some
portion of which, he sometimes, although not uninterruptedly, uses
as sleeping apartment, and
(b) a person not to be deemed to cease to reside in any such dwelling-
house merely because he is absent from it or has elsewhere another
dwelling-house in which he resides, if there is the liberty of returning
at any time to the dwelling-house from which he is absent and there
is no abandonment of intention of returning to it;
(89) "rubbish" means ashes, broken bricks, broken glass, dust, malba, mortar
plastic bags and refuse of any kind which is not filth;
(90) "rules" means the rules made by the State Government under this Act;
(91) "service privy" means a fixed privy, which is cleansed by hand, but does
not include a movable commode;
(92) "service urinal" means a fixed urinal, which is cleansed by hand;
(93) "sewage" means night-soil or other contents of latrine, urinal, cesspool
or drain, or polluted water from sink, bathroom, stable, cattle-shed or
any other like place, and includes trade effluent and discharge from
manufactory of any kind;
(94) "shed" means a slight or temporary structure for shed or shelter;
(95) "sky-sign" means any word, letter, model, sign, device, or other
representation, in the nature of an advertisement, announcement or
direction, which is supported by, or is attached to, any post, pole,
standard framework or other support, wholly or in part, upon, over or
above any building or structure and which is visible wholly or in part
against the sky from any point in any street or public place, and includes—
(a) every part of such support, and
(b) any balloon, parachute or similar device, employed wholly or in
part, for the purpose of any advertisement or announcement, on,
over or above a building, structure or erection of any kind, or on
or over any street or public place, but shall not be deemed to
include—
(i) any flagstaff, pole, vane or weathercock, unless adapted or
used, wholly or in part, for the purpose of any advertisement
or announcement,
(ii) any sign on any board, frame or other contrivance securely
fixed to or on the top of the wall or parapet of any building
or on the cornice or blocking-course of any wall or to the ridge
of a roof, if such contrivance is of one continuous face and
is not open work and does not extend in height more than one
metre above any part of such wall, parapet or ridge, or
(iii) any representation which relates exclusively to the business
of a railway administration as defined in the Railways 24 of 1989.
Act, 1989, and which is placed wholly upon or over any
railway, railway station, railway yard, railway platform, or
railway station approach, or premises belonging to such railway
administration, and which is so placed that it could not fall
into any street or public place;

PART HI] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
25
The West Bengal Municipal Corporation Act, 2006.
(Part 1.—Chapter L—Preliminary.—Section 2.)
(96) "slaughterhouse" means any place ordinarily used for the slaughter of
animals for the purpose of selling the flesh thereof for human
consumption;
(97) "State Government" means the Government of the State of West Bengal
in the Department of Municipal Affairs;
(98) "State Election Commission" means the West Bengal State Election
Commission referred to in sub-section (1) of section 3 of the West
Bengal. State Election Commission Act, 1994;
(99) 'street" includes any way, road, lane, square, court, alley, gully, passage,
footpath, or footway, whether a thoroughfare or not and whether built
upon or not, over which the public have a right of way, and also includes
roadway or footway over any bridge or causeway;
(100) "Sub-divisional Magistrate" means the Sub-divisional Magistrate referred
to in sub-section (4) of section 20 of the Code of Criminal Procedure, 2 of 1974.
1973;
(101) "trade effluent" means any liquid, either with or' without particle of
matter in suspension therein, produced wholly or in part in the course
of any trade or industry carried on at trade premises, and, in relation
to any trade premises, any such liquid as aforesaid, which is so produced
in the course of any trade or industry carried on at such premises, but
does not include domestic sewage;
(102) "trade premises" means any premises used, or intended to be used, for
carrying on any trade or industry;
(103) "trade refuse" means the refuse of any trade or industry;
(104) "Urban Development Sub-Committee" means the Urban Development
Sub-Committee constituted under sub-section (4) of section 10 of the
West Bengal District Planning Committee Act, 1994;
(105) "vehicle" includes a carriage, cart, van, dray, truck, handcart, bicycle,
tricycle, cycle-rickshaw, auto-rickshaw, motor vehicle, and any other
wheeled conveyance which is used, or is capable of being used, on a
street;
(106) "ward" means a municipal ward provided by order made under this Act
for the purpose of election of Councillors;
(107) "watercourse" includes any river, stream, or channel, whether natural
or artificial;
(108) "waterworks" includes all lakes, tanks, streams, cisterns, springs, pumps,
wells, reservoirs, aqueducts,water-trucks, sluices, mains, pipes, culverts,
hydrants, stand-pipes, conduits, and things, which are used, or are
intended to be used, for the purpose of supplying water;
(109) "workshop" means any premises (including the precincts thereof), wherein
any industrial process is carried - on, and includes a factory;
(110) "year" means a year commencing on the 1st day of April.
West Ben. Act
VIII of 1994.
West Ben. Act
XX of 1994.

26 THE KOLKATA GAZETTE. EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Declaration of
intention to
constitute
Corporation area.
Publication of
declaration.
Consideration of
objection.
Constitution of
Corporation area.
(Part II—Corporation Area.—Chapter II.—Constitution of
Corporation area.—Sections 3-6.)
PART II
CORPORATION AREA
CHAPTER II
Constitution of Corporation area
3. Whenever it appears to the Governor that any one or more than one municipal
area together with, or exclusive of, any railway station, village within the jurisdiction
of any Grant Panchayat constituted under the West Bengal Panchayat Act, 1973, land,
or building, in the vicinity of such area--
(i) contains a population of not less than 5 lakh inhabitants,
(ii) has a density of population of not less than three thousand inhabitants
per square kilometre of area, and
(iii) has an occupational pattern in which more than three-fourth of the
adult population are chiefly engaged in pursuits other than agriculture,
and
if the Governor is satisfied that if such area is constituted a Corporation area, the
income of the Corporation from taxation and other sources is likely to be adequate
for the discharge of the functions of the Corporation under this Act, the Governor may,
by notification, declare his intention to constitute such area a Corporation area under
this Act:
Provided that notwithstanding anything contained in clauses (i) to (iii), the State
Government, having due regard to population, density of population, geographical
condition, historical importance and economic consideration of any area including the
hill areas, may, by notification, determine separate conditions to constitute such area
a Corporation area.
4. (1) The notification in respect of constitution of a Corporation area shall be
published in the Official Gazette and the District Magistrate concerned shall publish
the notification in at least two leading newspapers, one of which shall be in vernacular
intelligible to the inhabitants of the area concerned.
(2) A copy of the notification shall also be displayed in a conspicuous place in
the office of the District Magistrate, and in such other public places as the State
Government may direct.
(3) A public proclamation about the constitution of a Corporation area shall be
made by the District Magistrate concerned either by beating of drum throughout the
area concerned or through any other publicity media.
5. Any inhabitant of the area, in respet of which the notification has been
published under section 4, may, if he objects to anything contained in the notification,
submit his objections in writing to the State Government within three months from
the date of publication of the notification, and the State Government shall take his
objections into consideration.
6. On the expiry of three months from the date of publication of the notification
under section 4 and after consideration of all or any of the objections which may be
submitted under section 5 and also after taking into consideration the views of the
Municipality and/or the Notified Area Authority and concerned Grain Panchayat, if
any, affected by the notification issued under section 4 the Governor may, by
notification, constitute the area in respect of which notification has been published
under section 4 or any specified part thereof a Corporation area under this Act.
West Ben. Act
XLI of 1973.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
27
The West Bengal Municipal Corporation Act, 2006.
(Part 11.—Corporation Area.—Chapter 11.—Constitution of Corporation area.—
Sections 7, 8.—Chapter 11L—Municipal authorities.—Sections 9. 10.)
Power to
determine number
of wards in a
Corporation area.
Power to abolish,
or to alter the
limits of,
Corporation area.
Municipal
authorities.
Corporation.
7. The State Government may, by notification, determine the number of wards
in a Corporation area, having due regard to the population, density of population,
geographical condition, historical importance and economic considerations of the area
of each ward.
8. The State Government may, by notification,—
(a) withdraw any Corporation area from the operation of this Act, or
(b) exclude from a Corporation area any local area comprised therein, and
defined, in the notification, or
(c) include in a Corporation area any local area contiguous to such
Corporation area and defined in the notification, or
(d) devide any Corporation area into two or more Corporation areas or
municipal areas, or
(e) unite two or more Corporation areas or municipal areas so as to form
one Corporation area, or
(f) revise the boundary of two or more contiguous Corporation areas or
municipal areas, or
(g) re-define the boundaries or limits of a Corporation area:
Provided that the procedure laid down for the constitution of a
Corporation area under this Act shall be followed mutatis nzutandis in
each such case:
Provided further that the views of the Corporation likely to be
affected by any such notification shall be taken into consideration before
a final declaration is made:
Provided also that no such notification shall be issued—
(i) under clause (c), unless the State Government is satisfied that the
local area referred to in that clause complies with the provisions
of clauses (ii) and (iii) of section 3, or
(ii) where any part of the Corporation or the local area is a cantonment,
or part of a cantonment.
CHAPTER III
Municipal authorities
9. The following shall be the municipal authorities for the purposes of carrying
out the provisions of this Act, namely:—
(a) the Corporation,
(b) the Mayor-in-Council, and
(c) the Mayor.
10. (1) The Corporation established for an urban area shall mean the Board of
Councillors charged with the authority of Municipal Government of the Corporation
area, and shall consist of—
(a) such number of elected members as there are wards within the Corporation
area, and
(b) persons having special knowledge or experience in municipal
administration as may be nominated by the State Government from time
to time, provided that such persons shall not have the right to vote in
the meetings of the Corporation.

28 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part IL—Corporation Area.—Chapter
authorities.—Sections 11-13.)
(2) The Corporation shall be a body corporate with perpetual succession and a
common seal, and may, by the name of the Corporation of the town by reference to
which the Corporation is known, sue and be sued.
(3) All executive actions of the Mayor-in-Council shall be expressed to be taken
in the name of the Corporation.
(4) Subject to the provisions of this Act, the Corporation shall be entitled to
acquire, hold and dispose of properties.
Constitution of
Board of
Councillors.
Election to
Corporation.
Terms of office of
Councillors.
11. (1) The Councillors elected in a general election or a bye-election of a
Corporation and the members nominated by the State Government under clause (b)
of sub-section (1) of section 10 shall constitute the Board of Councillors_
(2) The Board of Councillors, unless dissolved earlier, shall hold office for a
period of five-years from the date appointed for its first meeting after the general
election and no longer.
(3) In a newly constituted Corporation area, all the powers or functions, vested
with the Corporation authorities under this Act or under any other law, for the time
being in force, for the purpose of shaping up the municipal administration, shall be
exercised or performed, as the case may be, by such person or persons to be designated
as the Administrator or the Board of Administrators, as the State Government may,
by notification, appoint for a period not exceeding six months:
Provided that if, for any reason, it is not possible to hold the first general election
of a newly constituted Corporation before expiry of the period of six months under
this sub-section, the State Government may, by notification, extend the term of
such Administrator or the Board of Administrators, as the case may be, for a
further period not exceeding six months. In the case of extension of term of such
Administrator or Board of Administrators, as the case may be, under this sub-section,
all the powers and functions, vested with the Corporation authorities under this
Act or under any other law for the time being in force, shall be excercised or performed,
as the case may be, by such Administrator or the Board of Administrators in such
extended term.
(4) If for any reason, it is not possible to hold the general election of a
Corporation before the expiry of the period of five years, specified in sub-
section (2), the Board of Councillors shall stand disso:ved on the expiration of the
said period and all the powers or functions vested with the Corporation authorities
under this Act or under any other law for the time being in force, shall be exercised
or performed, as the case may be, by such person or persons to be designated as
the Administrator or the Board of Administrators as the State Government, by
notification, appoint.
12. The superintendence, direction and control of the preparation of electoral rolls
for, and the conduct of, all elections to the Corporation shall vest in the State Election
Commission.
13. A Councillor shall hold office for a period of five years from the date of the
first meeting of the Corporation under section 51 or for the period for which the new
Board of Councillors shall continue under the second proviso to sub-
section (2) of section 60 or for the period for which a member chosen to fill a casual
vacancy shall be chosen to serve under sub-section (2) of section 83 of the West Bengal
Municipal Elections Act, 1994, unless—
(a) the Corporation is dissolved earlier, or
(b) he resigns his office by writing under his hand addressed to the Chairman
in which case the resignation shall take effect from such date as may
be specified in the notice or, if no such date is specified, from the date
of its receipt by the Chairman, or
West Ben. Act
XXXIV of 1994.

PART III; THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 29
The West Bengal Municipal Corporation Act, 2006.
(Part 11.—Corporation Area.—Chapter 111.—Municipal
authorities.—Section 14.)
(c) his election is void under sub-section (1) of section 31 of the West
Bengal Municipal Elections Act, 1994, or
(d) the entire area of the ward from which he has been elected is withdrawn
from the operation of this Act under section 8, or is included in an
exisitng Gram Panchayat, or is constituted in one or more Gram
Panchayats, under sub-section (1) of section 6A of the West Bengal
Panchayats Act, 1973, or
(e) he is declared under section 14 to be disqualified for being a Councillor,
West Ben. Act
XLI of 1973.
Disqualification
for being a
Councillor on
change of political
party.
14. (1) Notwithstanding anything to the contrary contained in this Act or in any
other law for the time being in force, such competent authority for the Corporation
as may be appointed by the State Government by notification in this behalf (hereinafter
referred to in this section as the competent authority), may, subject to the other provisions
of this section, declare, for reasons to be recorded in writing, a Councillor to be
disqualified for being a Councillor thereof, if—
(a) he is an elected Councillor set up by a recognised political party and
has—
(i) voluntarily given up his membership of such recognised political
party, or
(ii) joined another recognised political party, or
(iii) exercised the voting right contrary to the manner of voting of the
majority of the Councillors who are the members of such recognised
political party in such Corporation, or
(b) he is an elected Councillor not set up by a recognised political party
and he has joined a recognised political party on the expiry of six months
from the date of election:
Provided that the competent authority shall not declare any Councillor
to be disqualified under this section without giving to such Councillor
a reasonable opportunity to represent his case and to be heard in person:
Provided further that an elected Councillor referred to in sub-clause
(ii) or sub-clause (iii) of clause (a) shall not, on the competent authority
being satisfied in this behalf, be declared to be disqualified, if—
(a) the action of such Councillor was taken on obtaining prior
permission of, or was condoned by, such recognised political
party, or
(b) such Councillor claims that he and any Councillor or other
Councillors, who are the members of such recognised political
party, constitute in the Corporation a group representing a faction
consisting of not less than one-third of the total number of
Councillors set up by such recognised political party in the
Corporation and that all the Councillors constituting such group
have voluntarily given up their membership of such recognised
political party, or
(c) the former recognised political party of the Councillor merges with
another recognised political party, and he claims that he and the
other members of his former recognised political party—
(i) have become members of such other recognised political
party or of a new recognised political party formed out of
merger, as the case may be, or

30
THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part 11.—Corporation Area.—Chapter 111.—Municipal
authorities.—Section 14.)
(ii) have not accepted the merger, and from the time of such
merger, he and such other Councillors constituting not less
than one-third of the total number of Councillors set up by
the former recognised political party in the Corporation, have
opted to remain members of the former recognised political
party or have formed a new recognised political party.
(2) On being declared to be disqualified under sub-section (1), a Councillor shall,
subject to the provisions of sub-section (12), stand removed from the Corporation from
the date of such declaration.
(3) As soon as may be within one month from the date of the first meeting of
the Corporation, the elected Councillors set up by the recognised political parties shall,
by adopting a resolution, select one Councillor from amongst themselves to be the
Leader and such Leader shall, within fifteen days from the date of such selection,
furnish to the competent authority referred to in sub-section (1)—
(i) a copy of the resolution,
(ii) a signed statement containing the names, addresses and constituencies
of himself and other Councillors set up by such recognised political
party, and
(iii) a copy of a set of rules and regulations, if any, by whatever name called,
of such recognised political party:
Provided that an office-bearer may also hold the office of the Leader:
Provided further that the competent authority shall not refuse to
accept, or to rely on, the documents furnished by the Leader merely on
the ground that the resolution selecting the Leader was not adopted
within one month from the date of the first meeting of the Corporation
or within one month from the date on which this section comes into
force, as the case may be, or that the documents as aforesaid were not
furnished to him within fifteen days from the date of such selection.
(4) Where there is only one elected Councillor set up by a recognised political
party in a Corporation, he shall furnish the documents referred to in sub-section (3)
in relation to himself:
Provided that in the event of any increase in the number of Councillors who are
the members of such recognised political party, the provisions of sub-section (3) shall
apply as if the first meeting of the Corporation was held on the date on which such
increase took place.
(5) A Councillor not belonging to any recognised political party shall furnish a
statement to that effect to the competent authority within one month from the date
of the first meeting of the Corporation.
(6) In the event of any change of the information furnished under sub-section (3),
sub-section (4) or sub-section (5), the Leader or the Councillor, as the case may be,
shall, as soon as may be within fifteen days from the date of such change, furnish
in writing such change of information to the competent authority.
(7) The Leader referred to in sub-section (3), who is a member of a recognised
political party, may, at any time file a petition endorsed by the General Secretary, or,
if there is no General Secretary, the Secretary or the Head of the District functionary
to whichever designation he/she may be called, of the district unit of such recognised
political party to the competent authority, stating that—
(a) one or more Councillors who are the members of such recognised
political party have—
(i) voluntarily given up his or their membership of such recognised
political party, or
(ii) joined another recognised political party, or

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 31
The West Bengal Municipal CorporatiOn Act, 2006.
(Part IL—Corporation Area.—Chapter
authorities.—Section 14.)
(iii) have exercised the voting right contrary to the manner of voting
of the majority of the Councillors set up by such recognised
political party in the Corporation, or
(b) the Councillor referred to in sub-section (4) has voluntarily given up
his membership of the recognised political party that set him up, or
(c) the Councillor referred to in sub-section (5) has joined a recognised
political party on the expiry of six months from the date of election,
and that such Councillor or Councillors should be declared to be
disqualified under sub-section (1) and should be removed from the
Corporation.
(8) Every petition referred to in sub-section (7)—
(a) shall contain a concise statement of the material facts on which the
petitioner relies, and
(b) shall be accompanied by copies of the documentary evidence, if any,
on which the petitioner relies and, where the petitioner relies on any
information furnished to him by any person or persons, a statement
containing the names and addresses of such person or persons and the
gist of such information as furnished by such person or each of such
persons.
(9) On receipt of the petition referred toxin sub-section (7), the competent authority
shall, as soon as possible within six weeks from the date of the receipt of such petition,
proceed to make an enquiry to satisfy himself, among others, as to—
(a) the common decision in regard to the manner of voting to be exercised
by the majority of the Councillors set up by the recognised political
party, and •
(b) whether the Councillor or Councillors, against whom such petition is
filed, exercised the voting right in a meeting of the Corporation contrary
to such manner of voting.
(10) For the purpose of enquiry under sub-section (9), the competent authority
may summon such members of the recognised political party or other persons,
and may require such signed statement from, and production of such documents
and records by, the members or other persons as aforesaid, as he may deem
necessary.
(11) As soon as possible within eight weeks from the date of receipt of the petition
referred to in sub-section (7), the competent authority shall, in consideration of the
statements, documents and records before it,—
(a) reject the petition, or
(b) admit the petition wholly or in part and declare any member or members
of such recognised political party to be disqualified under sub-
section (1) for being Councillor or Councillors of the Corporation.
(12) Any Councillor declared disqualified under sub-section (1) or the Leader
of the recognised political party referred to in sub-section (7), if aggrieved by the
decision of the competent authority, may, within thirty days from the date of the order,
appeal to such authority as the State Government may appoint in this behalf and,
thereupon, the authority so appointed may stay the operation of the order till the
disposal of the appeal and may, after giving notice of the appeal to the competent
authority, and after giving the appellant and the opposite parties an opportunity of
being heard, set aside or confirm the order or declare any Councillor or Councillors
to be disqualified under, and in accordance with the provisions of, sub-section (1) and,
upon such declaration, the Councillor or Councillors shall stand removed from the
Corporation.

32 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal: Municipal Corporation Act, 2006.
Wart 11.—Corporation Areth=C-lu-ipter 111.—Municipal
authorities.—Sections 15, 16.)
(13) The order passed by the authority referred to in sub-section (12) on the
appeal shall be final.
(14) Notwithstanding anything to the contrary contained in this Act or in any
other law.for the time being in force, no court Alai' have any jurisdiction in respect
of any matter arising out of a Councillor being declared to be disqualified under
sub-section (1) for being a Councillor.-
Explanation.—For
.
the purposes of this section, an elected Councillor shall be
deemed to be set up by a recognised political party if he has contested election with
the symbol reserved for such recognised political party or if he-has contested election
with a free symbol and joins a recognised political party and furnishes a declaration
to that effect to the competent authority before the expiry of six months from the date
of election.
Leader of the
Opposition.
Oath of allegiance
to be taken by
Councillors.
15. There shall be a Leader of the Opposition in a Corporation, who shall be a
Councillor and who is, for the time being, the Leader of the recognised political party
in opposition in the Corporation. having regard to the greatest numerical strength and
recognised as such by the Mayor:
Provided that where there are two or more parties in opposition in the Corporation
having the same numerical strength, the Mayor shall, having regard to the status of
the parties, recognise any one of the Leaders of such parties as the Leader of the
Opposition for the purposes of this section, and such recognition shall be final and
conclusive.
16. (1) Notwithstanding anything contained in the Indian Oaths Act, 1873. every 10 of 1873.
person who is elected to be a Councillor shall, befor taking his seat, make and subscribe
before an officer appointed by the State Government an oath or affirmation of his
allegiance to the Constitution of India in the following form:—
"I, A.B.. having elected a Councillor of the Corporation do swear in the name of
God (or solemnly affirm) that I will bear true faith and allegiance to the Constitution
of India as by law established, and that I will faithfully discharge the duties upon which
I am about to enter.".
(2) Any person who, having been elected a Councillor, fails to make and subscribe,
within three months of the date on which his term of office commences, the oath or
affirmation under sub-section (1), shall cease to hold his office, and his seat shall be
deemed to have become vacant:
Provided that the State Government may, for reasons to be recorded in writing,
extend in each case or class of cases the above period of three months by such period
as it thinks fit.
(3) In the case of Mayor, and the Chairman, the oath of secrecy shall be administered
by the Officer appointed by the State Government under sub-section (1) in the following
form:—
"I, A.B., do swear in the name of God (solemnly affirm) that I will not directly
or indirectly communicate or reveal to any person or persons any matter which shall
be brought under my consideration or shall become known to me as the Mayor/the
Chairman except as may be required for the due discharge of my duties as such Mayor/
Chairman.".

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 33
The West Bengal Municipal Corporation Act, 2006.
Election of Mayor
and Chairman.
(Part IL—Corporation Area.—Chapter III—Municipal
authorities.—Section 17.)
(4) Any Councillor nominated by the Mayor as the Deputy Mayor or a
member of Mayor-in-Council under sub-section (2) of section 19, shall assume
office forthwith after taking the oath of secrecy before the Mayor in the following
form:—
"I, A.B., do swear in the name of God (solemnly affirm) that I will not directly
or indirectly communicate or reveal to any person or persons any matter
which shall be brought under my consideration or shall become known to me
as Deputy Mayor, a Member of the Mayor-in-Council except as may be required
for the due discharge of my duties as such Deputy Mayor or Member of the
Mayor-in-Council.".
(5) The persons nominated by the State Government under clause (b) of sub-
section (1) of section 11 shall make and subscribe before the Chairman an oath of
allegiance and, for this purpose, the provisions of sub-section (1) shall be followed
mutatis mutandis.
17. (1) The elected members of the Corporation, in the first meeting of the
Corporation under section 51, shall, after taking the oath of allegiance under
section 16, elect, in accordance with such procedure as may be prescribed, among its
elected members,—
(i) one member to be the Mayor who shall be a whole-time functionary,
and
(ii) one member to be the Chairman:
Provided that no elected member of the Corporation shall be eligible
for election to the post of the Mayor unless he declares in writing under
his hand that on being elected, he shall be the whole-time functionary
of his office and that during the period for which he holds, or due to
hold, such office, he shall not hold any office of profit, unless he has
obtained leave of absence from his place of employment, or he shall
not carry on or be associated with any business, profession or calling,
in such manner as shall interfere orlikely to interfere with due exercise
of his powers or due performance of his functions or due discharge of
his duties.
(2) If the elected members of the Corporation fails to elect a Mayor and/or a
Chairman in the manner prescribed, the State Government shall appoint by name, from
among the elected members, one member to be the Mayor, and/or one member to be
the Chairman.
(3) In the case of any casual vacancy in the office of the Mayor and/or the
Chairman caused by death, resignation, removal or otherwise, the Corporation shall,
in accordance with such procedure as may be prescribed, elect one of the Councillors
to fill up the said vacancy, or each of the said vacancies.
(4) In the case of casual vacancies in the offices of both the Mayor and the
Chairman caused by death, resignation, removal or otherwise, the State Government
may appoint by name one of the Councillors to be the Chairman, until a Mayor, elected
under the provisions of sub-section (3), enters upon his office:
Provided that the Chairman appointed under this sub-section shall hold meeting
of the Corporation within thirty days from the date of taking over his charge for the
purpose of election of the new Mayor under sub-section (3) in such manner as may
be prescribed.

34 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Bill, 2006.
(Part 11.—Corporation Area.—Chapter III.—Municipal
authorities.—Sections 18, 19.)
.Tcrin of office of
Mayor and
Chairman.
18. A Mayor or a Chairman, as the case may be,—
(a) shall cease tt., tOrtliwith it' he ceases to b.' .,.:`Jar men73er
of the Coroot,.
(b, way, at any lilac, uy giving nonce in writing to the Corporation, resign
his office and such resignation shall take effect from such date as may
be specified in the notice or, if no such date is specified, from the date
of its receipt by the Corporation;
(c) may be removed from office by a resolution carried by a majority of
the total number of elected members of the Corporation present and
voting at a special meeting of the Corporation called for this purpose
upon a requisition made in writing by not less than one-third of the
elected members of the Corporation:
Provided that no such resolution shall be moved before the expiry
of six months from the date of assumption of office by a Mayor or a
Chairman, as the case may be:
Provided further that if such resolution is not carried by a majority
of the total number of elected members of the Corporation present
and voting, no further resolution for the removal of the Mayor or the
Chairman, as the case may be, shall be moved before the expiry of a
period of six months from the date on which the former resolution
was moved.
Constitution of
Mayor-in-
Council.
19. (1) There shall be a Mayor-in-Council consisting of the Mayor, the Deputy
Mayor and such number of other elected members of the Corporation, not exceeding
seven, as the State Government may from time to time determine.
(2) The Deputy Mayor and other members referred to in sub-section (1) shall be
nominated by the Mayor from amongst the elected members of the Corporation within
a period of thirty days of his entering upon office:
Provided that the State Government may, on an application by the Mayor and for
reasons to be recorded in writing, extend the period as aforesaid by such period, not
exceeding thirty days, as the State Government may think fit.
(3) Any casual vacancy in the office of the Deputy Mayor or other members
referred to in sub-section (1) caused by death, resignation, removal or otherwise shall
be filled up by the Mayor:
Provided that no act or proceedings of the Mayor-in-Council shall be called in
question or shall become invalid merely by reason of any vacancy in the office of
the Deputy Mayor or other members referred to in sub-section (1).
(4) The manner of transaction of business of the Mayor-in-Council shall be
such as may be determined by the Corporation by regulations.
(5) The Mayor-in-Council shall be collectively responsible to the
Corporation.

PART III]
THE KOLKATA GAZE 1"1'L, EXTRAORDINARY, MAY 29, 2008 35
The West Bengal Municipal Corporation Act, 2006.
(Part 11.—Corporation Area.—Chapter 111.—Municipal
authorities.—Sections 20, 21.)
Term of office of
Deputy Mayor
and other
members of
Mayor-in-
Council.
Municipal
Accounts
Committee.
20. A member of the Mayor-in-Council other than the Mayor shall hold
office from the date of his taking the oath of secrecy as Deputy Mayor or as a member
of the Mayor-in-Council, as the case may be, under sub-section (3) of section 16
until—
(a) he ceases to be a member of the Corporation, or
(b) he resigns his office by writing under his hand addressed to the Mayor
in which case the resignation shall take effect from the date of its
acceptance by the Mayor, or
(c) he is removed from office by a written order of the Mayor, or
(d) a newly elected Mayor, in the case of any casual vacancy caused by
death, resignation, removal or otherwise, enters upon his office.
21. (1) The Board of Councillors shall, at its first meeting in each year, or at its
next meeting which shall be held within a period of thirty days from the date of its
first meeting in that year, constitute a Municipal Accounts Committee:
Provided that the State Government may, on an application by the Mayor and for
reasons to be recorded in writing, extend the period as aforesaid by such period, not
exceeding thirty days, as the State Government may think fit.
(2) The Municipal Accounts Committee shall consist of—
(a) any member of the opposition in the Corporation as its Chairman,
and
(b) such number of persons, not being less than three and more than five,
as the Board of Councillors may determine, to be elected by the members
of the Board of Councillors from amongst themselves in accordance
with the system of proportional representation by means of the single
transferable vote by secret ballot, the members of the Mayor-in-Council
not being eligible for election, and
(c) such number of persons, not being more than two and not being
members or officers or other employees of the Corporation, having
knowledge and experience in financial matters, as may be nominated
by the Board of Councillors.
(3) Subject to the other provisions of this Act, the members of the Municipal
Accounts Committee shall hold office till a new Municipal Accounts Committee is
constituted.
(4) Subject to the provisions of this Act and the rules and the regulations made
thereunder, it shall be the duty of the Municipal Accounts Committee—
(a) to examine the accounts of the Corporation showing the appropriation
of sums granted by the Corporation for its expenditure and the annual
financial accounts of the Corporation;
(b) to examine and scrutinise the report on the accounts of the
Corporation by the auditors under the provisions of this Act and to
satisfy itself that the moneys shown in the accounts as having
been disbursed were available for, and applicable to, the services or
purposes to which they have been applied and that the expenditure
was incurred in accordance with the authority governing the
same;

36 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part IL—Corporation Area.—Chapter III—Municipal
authorities.—Sections 22, 23.)
(c) to submit a report to the Corporation every year and from time to
time on such examination and scrutiny;
(d) to consider the report of the auditor in cases where the Corporation
requires him to conduct a special audit of any receipt or expenditure
of the Corporation or to examine the accounts of stocks of the
Corporation; and
(e) to discharge such other functions as may be prescribed.
Borough
Committee.
22. (1) The Corporation shall, at its first meeting after the election of members
thereto or as soon as may be thereafter, group the wards in such number of boroughs
as may allow each 'borough to consist of not less than six contiguous wards, and
shall constitute a Borough Committee for each such borough.
(2) Each Borough Committee shall consist of the Councillors elected from the
wards constituting the Borough.
(3) A member of a Borough Committee representing a constituent ward shall hold
office till he ceases to be the Councillor representing such ward.
(4) The members of each Borough Committee shall elect from amongst themselves
one member to be its Chairman who shall not be a member of the Mayor-in-Council
or the Chairman of the Corporation.
(5) The Chairman of a Borough Committee may, at any time, resign his office
by giving notice in writing to the Mayor, and the resignation shall take effect from
the date of its acceptance by the Mayor.
(6) In the case of any vacancy in the office of the Chairman of any Borough
Committee caused by death, resignation, removal or otherwise, the members of
the Borough Committee shall elect from among themselves one member to be the
Chairman of the Borough Committee at a meeting of the Borough Committee to be
convened by the Commissioner within fifteen days from the date of occurrence of
such vacancy.
(7) A Borough Committee shall, subject to the General supervision and control
of the Mayor-in-Council, discharge, within the local limits of the borough, the functions
of the Corporation relating to collection and removal of garbage, house connections
for water supply and sewerage, removal of accumulated water on streets and public
places due to rain or any other cause, health immunisation services, improvement of
bustee and such other functions as the Corporation may require it to discharge or as
may be specified by regulations, and the officers and other employees of the Corporation
working within the local limits of the borough shall carry out the directions of the
Borough Committee in this behalf.
(8) The manner of transaction of business of a Borough Committee shall be such
as may be determined by the Corporation by regulations.
23. (1) Each ward of the Corporation shall have a Ward Committee.
(2) The composition and the functions of the Ward Committee shall be such as
may be prescribed.
(3) The Councillor elected from a ward shall be the Chairperson of the Ward
Committee for that ward.
Ward Committee.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 37
The West Bengal Municipal Corporation Act, 2006.
(Part IL—Corporation Area.—Chapter 111—Municipal
authorities.—Sections 24, 25.)
Constitution of
Standing
Committees.
Functions of the
Standing
Committee.
24. (1) At the first meeting of the Corporation or at the meetings subsequent
thereto, the Corporation shall constitute the following Standing Committees—
(a) Finance and Resource Mobilisation Standing Committee;
(b) Solid Waste Management Standing Committee;
(c) Water Supply, Public Health and Sanitation Standing Committee;
(d) Public Works Standing Comittee;
(e) Health, Education and Urban Poverty Alleviation Standing Committee:
Provided that the Standing Committees, other than those mentioned above, may
also be constituted by the Corporation if they so think fit.
(2) Each Standing Committee shall consist of such member of Councillors, not
being more than nine or less than three, as the Corporation by a specific reasolution
determine and the number so determined shall be nominated by the Corporation from
amongst the elected members of the Corporation:
Provided that no Councillor shall be a member of more than two Standing
Committees and the Mayor, or the Chairman, or the Deputy Mayor shall not be a
member of any Standing Committee constituted under this section but he may attend
any meeting of any Standing Committee.
(3) The Corporation at a meeting may, by resolution, associate with any Standing
Committee such persons, not being Councillors and not exceeding one-half of the
number of the Councillors in such Committee, and for such term as they may think
fit. Any officer or other employee of the Corporation, and any officer of the Government,
having requisite expertise for development of civic services, municipal finance, and
other areas related to municipal administration, as may be required by the Coporation,
may be associated with any Standing Committee constituted under this section.
(4) The Mayor shall nominate the President and the Vice-President of the Standing
Committees constituted under this section. The term of the President and the Vice-
President shall be coterminous with the term of the Standing Committee concerned,
unless removed earlier from office by the Mayor.
(5) The President or, in his absence, the Vice-President shall convene and preside
over the meetings of the concerned Standing Committee.
(6) Any casual vacancy in the office of a member of a Standing Committee shall
be filled by the Corporation in the manner as specified in sub-section (2) or sub-section
(3), as the case may be.
25. (1) The Standing Committees shall be recommendory bodies, and each Standing
Committee shall perform such functions, and exercise such powers, and discharge such
duties, as the Corporation at a meeting delegate to it.
(2) The Corporation at a meeting may, by specific resolution, refer to a Standing
Committee for inquiry or report or for opinion on such subjects relating to the powers
or duties of the Corporation as the Corporation may think fit.
(3) The Standing Committee shall submit its recommendations indicating the
difficulties for implementation of development programme under its respective
jurisdiction, and shall also indicate therein the possible measures to remove such
difficulties.

38 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part II.—Corporation Area.—Chapter
authorities.—Sections 26-29.)
(4) All proceedings of Standing Committees shall be subject to confirmation or
modification by the Corporation at a meeting unless the Corporation at a meeting
otherwise directs.
Education
Committee.
Poor Fund
Committee.
Remuneration and
facilities of
Mayor, Chairman,
Deputy Mayor,
members of
Mayor-in-
Council, Leader
of the Opposition,
Chairman of
Borough
Committee, the
Councillor and
members of
committee.
Appointment of
special committee.
26. (1) The Corporation may, at its first meeting after each general election or
as soon as may be thereafter, constitute an Education Committee for ensuring
general control and supervision of primary and secondary schools maintained by the
Corporation under any law in force immediately before the coming into force of
this Act.
(2) The constitution, powers and duties of the Education Committee shall be such
as may be prescribed:
Provided that the Chandernagore Municipal Corporation (Education Committee)
Rules, 2001, made under the Chandernagore Municipal Corporation Act, 1990, shall
continue to remain in force in the area within the jurisdiction of the Chandernagore
Municipal Corporation, and the Education Committee constituted under section 12 of
the said Act shall be deemed to have been consituted under this Act.
27. (1) The Corporation may, at its first meeting after each general election or
as soon as may be thereafter, constitute a Poor Fund Committee for the administration
of the Poor Fund, if any, maintained by the Corporation under any law in force
immediately before the coming into force of this Act:
Provided that the Poor Fund Committee constituted under section 13 of the
Chandernagore Municipal Corporation Act, 1990, shall be deemed to have been
constituted under this Act.
(2) The constitution, powers and duties of the Poor Fund Committee shall be such
as may be prescribed after considering the views of the Corporation.
28. The Mayor, the Chairman, the Deputy Mayor, the members of the
Mayor-in-Council, the Leader of the Opposition, Chairman of Borough
Committee, the Counicllors and the members of the committees constituted in accordance
with the provisions of this chapter, except the Ward Committees constituted
under section 23, shall be given such remuneration and facilities as may be
prescribed:
Provided that if the Mayor holds the post of either a Member of Legislative
Assembly or a Member of any House of the Parliament simultaneously, he shall draw
any remuneration for any one of the said post only.
29. (1) The Board of Councillors may, if so decided at a meeting, constitute
special committees for the discharge of any specific function, or for making enquiry
and report on any specific matter, and such committees shall have such powers, and
shall perform such functions or discharge such duties, as may be provided by resolution
in this behalf.
(2) Every such committee shall consist of such members of the Board of Councillors,
and such other persons, not exceeding one-third of such members, as the Board of
Councillors may decide.
(3) A special committee shall, subject to the approval of the Board of Councillors,
formulate its own procedure for the conduct of its business.
West Ben. Act
XXXII of 1990.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, -2008 39
The West Bengal Municipal Corporation Act, 2006.
(Part II.—Corporation Area.7-Chapter (?(iic•ers and other employees
of Corporation.—Sections 30-32.)
CHAPTER I V
A. Officers and other employees of Corporation
Officers of
Corporation.
30. (1) Save as otherwise provided in this Act, the Corporation shall have the
following officers, namely:—
(a) the Commissioner,
(b) the Chief Engineer,
(c) the Deputy Commissioner, Revenue,
(d) the Health Officer,
(e) the Finance Officer,
(f) the Chief Auditor,
(g) the Secretary, and
(h) such other officers as may be designated by the State Government in
this behalf.
(2) The officers referred to in sub-section (1) shall be appointed—
(a) by the State Government in consultation with the Mayor-in-Council,
by notification, from amongst the persons who are, or have been, in the
service of the State Government, or
(b) if so directed by the State Government, by the Corporation in
consultation with -the State Public Service Commission:
Provided that the appointment of such officers shall be on such terms
and conditions, and for such period, as the State Government may
determine:
Provided further that the State Government may, in consulta-
tion with the Mayor-in-Council, extend the period as aforesaid from
time to time, so, however, that the total period of extension does not
exceed five years.
(3) The method of, and the qualifications required for, recruitment, and the terms
and conditions of service including discipline, control and conduct, of the officers
appointed by the Corporation under clause (b) of sub-section (2) shall be such as may
be prescribed.
(4) Notwithstanding anything contained in the foregoing provisions of this section,
the officers so appointed by the State Government may, at any time, be withdrawn
by the State Government suo mote or if a resolution to that effect is passed by the
Corporation at a meeting called for this purpose.
31. The Code of Conduct of the Councillors as well as the elected functionaries
of the Corporation shall be such as may be prescribed.
32. (1) The officers appointed by the State Government under clause (a) of
sub-section (2) of section 30 shall be paid out of the Municipal Fund such salaries
and allowances as the State Government may, from time to time, determine:
Provided that the Corporation may, with the prior approval of the State Government,
sanction remuneration to such officers in addition to the salaries and allowances as
aforesaid.
(2) If any of the offiCers referred to in sub-section (1) of section 30 is in the service
of the State Government, the Corporation shall make such contribution towards his
leave salary and pension as may be required by or under the conditions of his service
under the State Government or the terms and conditions of his service under the
Corporation, as the case may be, to be paid for him.
Code of Conduct
for the elected
functionaries.
Salary and other
conditions of
service of
Commissioner
and other officers
appointed by State
Government.

40 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part II.—Corporation Ared.—Chapter IV—A. Officers and other
employees of Corporation.—Sections 33, 34.)
(3) If any of the officers referred to in sub-section (1) of section 30 is not an officer
in the service of the State Government, his leave salary and retirement benefits shall
be such as may be prescribed:
Provided that—
(a) the amount of leave and leave salary or retirement benefits shall, in no
case, except with the special sanction of the State Government, exceed
the amount admissible to the employees of the State Government of
equivalent rank, and
(b) the conditions of grant of such leave and the conditions of retirement
shall, in no case, except with the special sanction of the State Government,
be more favourable than those for the time being applicable to such
employees of the State Government.
Establishment of
Corporation.
Appointment.
33. (1) The posts of officers and other employees of the Corporation, other than
those referred to in sub-section (1) of section 30, shall constitute the establishment
of the Corporation.
(2) The State Government shall fix the norms regulating the size of establishment
of the Corporation from time to time.
(3) The Corporation at a meeting may, subject to the norms fixed by the State
Government under sub-section (2), determine what officers and other employees, other
than the officers mentioned in sub-section (1) of section 30, are necessary for the
Corporation:
Provided that no post of officer or other employee shall be created by the Corporation
without the prior sanction of the State Government.
(4) The Mayor-in-Council shall consider any proposal for revision in the size of
establishment and place the same with its recommendations, if any, before the
Corporation for approval:
Provided that no upward revision of the size of establishment of the Corporation
shall be made without the prior sanction of the State Government.
34. (1) The method of, and the qualifications required for, recruitment to the posts
of different categories constituting the establishment of the Corporation shall be such
as may be prescribed.
(2) Subject to the provisions of this Act, appointment to all the posts of officers
and other employees constituting the establishment of the Corporation shall be
made by the Commissioner with the approval of the Corporation and the State
Government.
(3) Notwithstanding anything contained in the foregoing provisions of this section
or elsewhere in this Act, the Corporation may, by resolution, decide to engage, on
contract basis with the prior approval of the State Government, officers and other
employees of the Corporation against such posts of such other officers and other
employees as may be created under section 33:
Provided that the remuneration for, and the terms and conditions of, such engagement
shall be such as the State Government may approve.

PART III] THE KOLKATA GAZETTE. EXTRAORDINARY, MAY 29, 2008 41
The West Bengal Municipal Corporation Act, 2006.
(Part II.—Corporation Area.—Chapter IV.—A. Officers and other employees
of Corporation.—Sections 35, 36.—B. Municipal Service Commission.—
Sections 37-39.)
Compulsory
retirement of
officers and other
employees of
Corporation.
Terms and
conditions of
service of officers
and other
employees of
Corporation.
35. (1) Notwithstanding anything contained in this chapter or elsewhere in this
Act or the rules made thereunder, an officer or other employee of the Corporation shall
retire from service compulsorily with effect from the afternoon of the last day of the
month in which he attains the age of sixty years.
(2) No officer or other employee of the Corporation shall be re-employed after
retirement in any post of the Corporation without the prior sanction of the State
Government.
36. The terms and conditions of service, including discipline, control and conduct,
of officers and other employees constituting the establishment of the Corporation shall
be such as may be prescribed:
Provided that such terms and conditions of service of the officers of the Corporation
appointed under clause (a) of sub-section (2) of section 30, shall be such as may be
determined by the State Government.
B. Municipal Service Commission
Constitution of
Municipal Service
Commission.
Payment of
salaries and
allowances of
Chairman and
other members,
and officers and
other employees,
of Municipal
Service
Commission.
37. (1) The State Government may constitute a Municipal Service Commission
consisting of—
(a) a Chairman, and
(b) two other members.
(2) The Chairman and the other members of the Municipal Service Commission
shall be nominated by the State Government.
(3) The Municipal Service Commission shall perform such duties, and in such
manner, as may be prescribed.
(4) The State Government shall also prescribe by rules—
(i) the terms of office, salaries, allowances (if any), and conditions of
service of the Chairman and the other members of the Municipal Service
Commission and of those whose appointment is of a casual or part-time
nature,
(ii) the number of officers and other employees of the Municipal Service
Commission and their salaries and allowances, and
(iii) discipline, control and conduct of officers and other employees of the
Municipal Service Commission.
38. The salaries and allowances, if any, of the Chairman and other members of
the Municipal Service Commission and the officers and other employees thereof shall
be paid by the State Government.
Selection of
personnel.
39. Notwithstanding anything contained in section 37, the Municipal Service
Commission (hereinafter referred to in this section as the said Commission) shall select
such personnel for the Corporation as may be determined by the State Government
by notification, and it shall be binding on the Corporation to appoint the personnel
selected by the said Commission.

42 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Municipal
Vigilance
Authority.
Powers and
functions of
Mayor-in-
Council.
Powers and
functions of
Mayor.
Deputy Mayor to
act as Mayor or
Chairman or to
discharge the
functions of
Mayor or
Chairman during
casual vacancy in
the office of
Mayor or
Chairman or
during the absence
of Mayor or
Chairman.
(Part II.—Corporation Area.—Chapter :4unicipal Vigilance Authority.—
Section 40.—D. Potters and Junctions o[ municipal authorities
and officers of Corporation.—Sections 41-43.)
C. Municipal Vigilance Authority
40. The Municipal Vigilance Authority appointed under sub-section (1) of section
27A of the Kolkata Municipal Corporation Act, 1980, shall, by virtue of sub- section
(1) and sub-section (6) of section 27A of the Kolkata Municipal Corporation Act, 1980,
enquire into any complaint of corruption, misconduct, lack of integrity or any other
kind of malpractice or misdemeanour on part of any officer or other employee of a
Corporation as and when required by the Corporation concerned.
D. Powers and functions of municipal authorities
and officers of Corporation
41. (1) Subject to the provisions of this Act and the rules and the regulations made
thereunder, the executive power of the Corporation shall be exercised by the Mayor-
in-Council as may be delegated to it by the Corporation under sub-section (1) of
section 47.
(2) All executive actions of the Mayor-in-Council shall be expressed to be taken
in the name of the Corporation.
(3) All proceedings of the meetings of the Mayor-in-Council shall be placed in
the next meeting of the Corporation for consideration.
42. (1) The Mayor shall be the whole time functionary of the Corporation, and
he shall exercise such powers, and discharge such functions, as,conferred on him by
or under this Act.
(2) The Mayor shall preside over a meeting of the Mayor-in-Council, which shall
meet at such place, and at such time, as the Mayor may direct.
(3) The matters to be discussed at a meeting of the Mayor-in-Council shall be
prepared under the direction of the Mayor and shall be circulated to the members of
the Mayor-in-Council in such manner as the Mayor may determine.
(4) The Mayor shall, for convenient transaction of the business of the Corporation,
allot among the members of the Mayor-in-Council such business of the Corporation
in such manner as he thinks fit.
(5) The Mayor may, if he is of opinion that immediate execution of any work
(which ordinarily requires the approval of the Board of Councillors or the Mayor-in-
Council) is necessary, direct the execution of such work:
Provided that the Mayor shall report forthwith to the Board of Councillors or the
Mayor-in-Council, as the case may be, the action taken under this sub-section and the
reasons thereof.
43. (1) In the event of the occurrence of any vacancy in the office of the
Mayor or the Chairman by reasons of his death, resignation, removal or otherwise,
the Deputy Mayor shall act as the Mayor or the Chairman, as the case may be,
until the date on which a new Mayor or Chairman, as the case may be, elected
in accordance with the provisions of this Act to fill such vacancy, enters upon his
office.
(2) When the Mayor or the Chairman is unable to discharge the functions of the
Mayor or the Chairman, as the case may be, owing to absence, illness or any other
cause, the Deputy Mayor shall discharge the functions of the Mayor or the Chairman,
as the case may be, until the date on which the Mayor or the Chairman, as the case
may be, resumes his duties.
(3) Subject to the other provisions of this Act, the Deputy Mayor shall,
while acting as, or discharging the functions of, the Mayor or the Chairman
under this section, have all the powers of the Mayor or the Chairman, as the case
may be.
West Ben. Act
LIX of 1980.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 43
The West Bengal Municipal Corporation Act, 2006.
(Part H.—Corporation Area.—Chapter IV.—D. Powers and functions
of municipal authorities and officers of Corporation.—
Sections 44-47.)
Powers and
functions of
Commissioner.
Powers and
functions of
Secretary.
44. The Commissioner shall be the principal Executive Officer of the
Corporation and shall, subject to the supervision and control of the Mayor,—
(a) exercise the powers and perform the functions specifically conferred or
imposed on him by or under this Act or by any other law for the time
being in force;
(b) assign the duties, and exercise supervision and control over the acts and
proceedings, of all officers and employees of the Corporation;
(c) be responsible for the custody of all records, other than the papers and
documents connected with the proceedings of the Corporation and the
Mayor-in-Council and the Municipal Accounts Committee, and shall
preserve the same in such manner, and for such period, as may be
determined by regulations;
(d) be responsible for the preparation of the annual report on the working
of the Corporation, and such report shall be prepared as soon as may
be after the first day of April every year and not later than such date
as may be fixed by the State Government and shall be placed before
the Board of Councillors at a meeting for consideration before the same
is forwarded to the State Government.
45. (1) The Secretary shall be the Secretary to the Board of Councillors and the
Municipal Accounts Committee and of other committees, if any, and shall exercise
such powers, and shall discharge such functions, as are conferred on him by or under
this Act or as may be assigned to him by the Commissioner.
(2) The Secretary shall be responsible for the custody of all papers and
documents connected with the proceedings of the Board of Councillors and the
Municipal Accounts Committee and of other committees, if any, and shall
preserve the same in such manner, and for such period, as may be determined by
regulations.
46. The financial powers of the Board of Councillors, the Mayor-in-Council and
the Commissioner shall be such as may be prescribed.
47. (1) The Board of Councillors may, by resolution, delegate, subject to such
conditions as may be specified in the resolution, any of its powers or functions to the
Mayor-in-Council.
(2) The Mayor-in-Council may, by order, delegate, subject to such conditions as
may be specified in the order, any of its powers or functions to the Mayor or to the
Commissioner.
(3) Subject to such standing orders as may be made by the Mayor-in-Council in
this behalf,—
(a) the Mayor may, by order, delegate, subject to such conditions as may
be specified in the order, any of his powers or functions to the Deputy
Mayor or to the Commissioner;
(b) the Commissioner may, by order, delegate, subject to such conditions
as may be specified in the order, any of his powers or functions to any
other officer or any employee of the Corporation; and
(c) any officer of the Corporation other than the Commissioner may,
by order, delegate, subject to such conditions as may be specified in
the order, any of his powers or functions to any officer subordinate
to him.
Financial powers
of Board of
Councillors,
Mayor-in-Council
and Commis-
sioner.
Delegation of
powers and
functions.

44 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part II.--Corporation Area.—Chapter IV.—C. Powers and functions
of municipal authorities and officers of Corporation.—Section 48.—
Chapter V.—Conduct of business.—Sections 49-52.)
Doubts as to
powers or
functions of
municipal
authorities.
(4) Notwithstanding anything contained in the foregoing provisions of this section,
the Mayor-in-Council, the Mayor, the Commissioner, or the officer referred to in
clause (c) of sub-section (3) shall not delegate—
(a) any of its or his powers or functions delegated to it or him under this
section, or
(b) such of its or his powers or functions as may be prescribed.
48. If any doubt arises as to whether any particular power or function
appertains to any municipal authority or the Commissioner, the Mayor shall refer the
matter to the State Government, and the decision of the State Government thereon
shall be final.
CHAP I ER V
Conduct of business
Nomination of
panel of Presiding
Officers.
Meeting.
First meeting of
Corporation after
general election.
49. (1) The Chairman shall, at the beginning of each calendar year, nominate from
amongst the elected members of the Corporation a panel of not more than three
Presiding Officers and specify sequence in which any one of them may preside over
the meetings of the Corporation in the absence of the Chairman.
(2) A member nominated under sub-section (1) shall hold office until a new panel
of Presiding Officers is nominated.
50. (1) The Corporation shall meet not less than once in every month for the
transaction of business.
(2). The Chairman may, whenever he thinks fit, and shall, upon a requisition in
writing by not less than one-third of the elected members of the Corporation, convene
a meeting of the Board of Councillors.
(3) Any meeting may be adjourned until the next or any subsequent date, and an
adjourned meeting may be further adjourned in the like manner.
51. (1) The first meeting of the Corporation after a general election shall be held
within thirty days after the publication of the results thereof and shall be convened
by the Commissioner, and a clear seventy-two hours' notice shall be given for the
meeting.
(2) Notwithstanding anything contained in this Act, the first meeting of the
Corporation for the election of the Mayor and the Chairman shall be presided over
by a member to be nominated by the State Government in this behalf:
Provided that such member shall not himself be a candidate for such election.
(3) In the case of equality of votes obtained by the candidates for election as Mayor
or Chairman, the election shall be made by lot to be drawn in the presence of the
candidates in such manner as the Presiding Officer may determine.
(4) The Presiding Officer shall report to the State Government the names of the
persons elected as the Mayor or the Chairman, and the State Government shall publish
such names in the Official Gazette.
52. Notice of every meeting, other than the first meeting, of the Corporation shall
be given by the Commissioner under the direction of the Chairman to all the members
in the manner provided in section 53 at least seven days before the date fixed for the
meeting.
Notice of meeting.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 45
The West Bengal Municipal Corporation Act, 2006.
(Part II.—Chapter V.—Conduct of business.—Sections 53-58.)
List of business.
Quorum.
Presiding Officer
of meeting of
Corporation.
Discussion on
urgent public
matters.
Questions on
matter relating to
administration.
Statement on
matter relating to
administration.
53. A list of the business, to be transacted at every meeting of the Corporation
except at an adjourned meeting, shall be sent by the Commissioner to the registered
address of each member of the Corporation at least seventy-two hours before the time
fixed for such meeting; and no business shall be brought before, or transacted at, any
meeting other than the business of which notice has been so given:
Provided that any member of the Corporation may send or deliver to the
Commissioner notice of any resolution so as to reach him at least forty-eight hours
before the time fixed for the meeting, and the Commissioner shall, with all possible
despatch, take steps to circulate such resolution to every member of the Corporation
in such manner as he may think fit.
Explanation.—In this section, "registered address" means the address for the time
being entered in the register of addresses of members of the Corporation to be
maintained by the Secretary.
54. (1) The quorum necessary for the transaction of business at a meeting of the
Corporation shall be one-third of the total number of members of the Board of
Councillors.
(2) If, at any time during a meeting of the Corporation, there is no quorum, it shall
be the duty of the Chairman or the person presiding over such meeting either to adjourn
the meeting or to suspend it until there is a quorum.
(3) Where a meeting has been adjourned under sub-section (2), the business which
would have been brought before such meeting had there been a quorum, shall be
brought before, and may be transacted at, an adjourned meeting, whether there is a
quorum or not.
(4) All matters required to be decided by the Corporation at a meeting shall, save
as otherwise provided in this Act, be determined by a majority of the members of the
Corporation present and voting at such meeting.
55. (1) The Chairman or, in his absence, a member of the panel of Presiding
Officers nominated under section 49 shall preside at every meeting of the Corporation:
Provided that when a meeting is held to consider a motion for the removal of the
Chairman, the Chairman shall not preside at such meeting.
(2) In the absence of the Chairman and all members of the panel of the Presiding
Officers as aforesaid from a meeting of the Corporation, the elected members present
shall choose from amongst themselves one member to preside over the meeting.
(3) The Chairman or the person presiding over a meeting of the Corporation shall
have, and shall exercise, only a casting vote in all cases of equality of votes.
56. (1) Any Councillor may give notice of raising discussion on a matter of urgent
public importance to the Secratary, specifying the matter to be raised.
(2) Such notice supported by the signature of at least two other elected members
shall reach the Secretary at least forty-eight hours before the date on which such
discussion is sought and the Secretary shall place it before the Chairman or, in his
absence, any member of the panel of Presiding Officers and circulate the same among
the members in such manner as he may think fit.
57. A Councillor may, in such manner as may be prescribed, ask the Mayor-in-
Council questions not more than two on any matter relating to the administration
of the Corporation and the Mayor, or any other member of the Mayor-in-Council, shall
answer all such questions.
58. (1) Any Councillor may ask for a statement from the Mayor-in-Council on
an urgent matter relating to the administration of the Corporation by giving a notice
to the Secretary at least one hour before the commencement of the sitting on any day.

46 THE KOLKATA GAZE11E, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Circulation of
minutes of
proceedings and
inspection of
minutes of
proceedings.
(Part IL—Chapter V.—Conduct of business.—Section 59.—
Chapter VL—Control.—Sections 60, 61.)
(2) The Mayor or a member of the Mayor-in-Council may accordingly make a
brief statement on the same day or fix a date for the same.
59. (1) Minutes of the proceedings of each meeting of the Corporation shall be
circulated to all the members of the Corporation and shall, at all reasonable times,
be available at the office of the Corporation for inspection by any member of the
Corporation, free of cost, and by any other person on payment of such fee as the
Corporation may determine.
(2) The minutes of the proceedings of each meeting of the Corporation shall be
read out and confirmed at its subsequent meeting.
(3) The manner of transaction of business in the meetings of the Corporation,
not specifically provided for in this Act, shall be such as may be prescribed.
CHAPTER VI
Control
Power of State
Govemment to
dissolve
Corporation.
Consequences of
dissolution.
60. (1) If, in the opinion of the State Government, the Corporation has shown
its incompetence, or has persistently made default, in the performance of the duties,
or in the exercise of the functions, imposed on it by or under this Act or any other
law, or has exceeded or abused its powers, the State Government may, by an order
with the reasons for making such order, published in the Official Gazette, declare the
Corporation to be incompetent or to be in default or to have exceeded or abused its
powers, as the case may be, and dissolve it for such period, not exceeding six months,
as may be specified in the order:
Provided that no such order shall be made by the State Government unless—
(a) a notice has been given to the Corporation specifying therein a period
within which the Corporation may submit representation, if any, against
the proposed order, and
(b) such representation has been considered by the State Government after
giving the Corporation a reasonable opportunity of being heard.
(2) Where the Corporation has been dissolved under sub-section (1), an election
to constitute the Corporation shall be completed before the expiry of six months from
the date of its dissolution:
Provided that where the period for which the Corporation so dissolved would have
continued but for its dissolution is less than six months, it shall not be necessary to
hold any election to constitute the Corporation for such period:
Provided further that the Corporation constituted upon the dissolution thereof
before the expiration of the term of office under section 13 shall continue only for
remainder of the period for which the Corporation would have continued had it not
been so dissolved.
61. (1) With effect from the date of an order made under sub-section (1) of
section 60,—
(a) all members of the Corporation, the Mayor-in-Council and any Committee
of the Corporation constituted under this Act shall vacate their respective
offices, and
(b) all the powers and duties, which under the provisions of this Act or any
rule, regulation or by-law made thereunder may be exercised or performed
by the Corporation or the Mayor-in-Council or any committee of the
Corporation or the Mayor or such other powers and duties as may be
specified in the order, shall, subject to the direction issued by the State
Government, be exercised or performed by such person or persons as the
State Government may appoint in this behalf:

PART nil THE KOLKATA GAZETTE. EXTRAORDINARY, MAY 29, 2008 47
Tice West Bengal Municipal Corporation Act, 2006.
Municipal Fund.
Application of
Municipal Fund.
(Part 111.—Finance.—Chapter VIL—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 62-65.)
Provided that when the State Government appoints more than one person to
exercise the powers. and 10 perform the duties. as aforesaid. it may, by order, allocate
,tich powers ttnd duties arrT, W' th-2 -vrsons st-t tt!'nointed in such manner as it thinks
fit:
Povitl2tl ftt.; 4 tti that tan St,:t ,. iI e:i'me : hall fix fl::_ t retottneration of such
person or persons and may direct that such remuneration shall, in each case, be paid
out of the Municipal Fund.
(2) For the avoidance of doubts it is hereby declared that an order of dissolution
made under sub-section (1) of section 60 shall not effect or imply in any way the
dissolution of the Corporation as a body corporate.
(3) Every order made by the State Government under sub-section (1) of
section 60 shall be laid, as soon as may be after it is made, before the State Legislature,
while it is in session, for a total period of fourteen days which may be comprised in
one session or in two or more successive sessions.
PART III
FINANCE
CHAPTER VII
Municipal Fund, Budget, Loans, Accounts and Audit
62. (1) There shall be a Municipal Fund held by the Corporation in trust for the
purposes of this Act and all moneys realised or realisable under this Act and all moneys
otherwise received by the Corporation shall be credited to the Municipal Fund.
(2) All moneys received on account of the Municipal Fund shall forthwith be paid
in a Government Treasury or in the State Bank of India or in any other nationalised
bank or in the State Co-operative Bank for credit to one or more accounts, and each
such account shall be called the account of the Corporation to which the money
belongs:
Provided that the Corporation may, with prior approval of the State Government,
invest money not required for immediate use, in securities or in fixed deposit in the
State Bank of India or in any other nationalised bank or the State Co-operative Bank
or in any other form.
Explanation.—"State Co-operative Bank" shall mean the West Bengal State Co-
operative Bank Limited, and shall include any co-operative bank affiliated to the West
Bengal State Co-operative Bank Limited.
63. Subject to the provisions of section 62, all moneys credited to the Municipal
Fund shall be applied to the payment of all sums, charges and costs necessary for
carrying out the purposes of this Act and the rules and the regulations made thereunder,
or to the payment of all sums payable out of the Municipal Fund under other_law for
the time being in force or under any arrangement approved by the State Government.
64. Any expenditure on physical assets outside the corporation area may, for
carrying out the purposes of this Act, be made, if a resolution to that effect is carried
out by not less than one-half of the total number of elected members of the Corporation.
65. Subject to the other provisions of this Act, payment from the Municipal Fund
shall be made in such manner as may be prescribed, and the accounts referred to in
sub-section (2) of section 62 shall be operated by such officers of the Corporation
as may be prescribed.
Expenditure on
physical assets
outside Corpora-
tion area.
Operation of bank
account.

48 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part III.—Finance.—Chapter VII.—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 66-69.)
Annual budget.
66. No expenditure for any work or for purchase of any materials, as may be
necessary for the purposes of this Act, shall be made without the approval of the
Corporation at a meeting, if the estimated cost of such work or purchase of such
materials exceeds rupees ten thousand_but does not exceed rupees twenty-five lakhs:
Provided that where the estimated cost of such work or purchase of such materials
exceeds rupees twenty-five lakhs, approval of the State Government shall be obtained.
67. No payment of any sum out of the Municipal Fund shall be made unless the
expenditure on account of such payment is covered by a current budget grant and a
sufficient balance of such budget grant is available notwithstanding any reduction or
transfer thereof under any provision of this Act:
Provided that this section shall not apply to payment in the following cases:—
(a) refund of taxes and other moneys which are authorised by this Act;
(b) repayment of moneys belonging to contractors or other persons and held
in deposit and all moneys collected or credited to the Municipal Fund
by mistake;
(c) temporary payment for works urgently required by the State Government
in the public interest;
(d) sums payable as compensation under this Act or the rules or the regulations
made thereunder;
(e) expenses incurred by the Corporation on special measures on the outl-,
of a dangerous disease;
(0 sums payable—
(i) under orders of the State Government on failure of the Corporation
to take any action required by the State Government, or
(ii) under any other law for the time being in force, or
(iii) under any decree or order of a civil or a criminal court against the
Corporation, or
(iv) under a compromise of any claim, suit or other legal proceedings,
or
(v) on account of the cost incurred in taking immediate action by any
of the municipal authorities referred to in section 9 to avert a sudden
threat or danger to the property of the Corporation or to human life;
(g) such other cases as may be prescribed.
68. Whenever any payment is made in any of the cases referred to in the proviso
to section 67, the Commissioner shall forthwith communicate the circumstances of
such payment to the Mayor-in-Council and, thereupon, the Mayor-in-Council may
take, or recommend to the Corporation to take, such action under the provisions of
this Act as may appear to it to be feasible and expedient for covering the amount of
such payment.
69. (1) The Corporation shall, on or before the 31st day of March in each year,
adopt for the ensuing year a budget estimate of the income and the expenditure of
the Corporation to be received and incurred on account of the Municipal government
of the Corporation area.
(2) The budget estimate shall state the rates at which various taxes, cesses and
fees shall be levied by the Corporation in the year next following.
(3) The budget estimate shall state the amount of money to be raised by the
Corporation as loan during the year next following.
(4) The Mayor shall present the budget estimate to the Board of Councillors at
a meeting on the 15th day of February in each year or as soon as possible thereafter.
Approval of State
Government in
respect of work
etc. estimated to
cost more than
rupees twenty-five
lakhs.
Payment not to be
made out of
Municipal Fund
unless covered by
budget grant.
Procedure when
money, not
covered by budget
grant, is paid.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 49
The West Bengal Municipal Corporation Act, 2006.
Financial
assistance by State
Government.
Power of
Corporation to
raise loan.
Limit to power to
raise loan.
Power of
Corporation to
open credit
account with
bank.
Repayment of
loan.
(Part 111.—Finance.—Chapter VIL—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 70-74.)
(5) The budget estimate shall be prepared, presented and adopted in such or, and
in such manner, and shall provide for such matters, as may be prescribed.
(6) The Corporation shall prepare the revised budget estimate for a year along with
the budget estimate for the next year in such manner as may be prescribed.
70. (1) The State Government may give grants or financial assistance to the
Corporation with or without direction as to the manner of application of such grants
or financial assistance.
(2) The State Government may also lay down the pattern of distribution of such
grants or financial assistance and the conditions of release of the grants for the purpose
of such distribution.
(3) The State Government shall give grants to the Corporation for implementation
in full or in part of any scheme included in the Annual Development Plan.
71. The Corporation may, by a resolution passed at a meeting, raise loan, by the
issue of debentures or otherwise on the security of the property tax or of all or any
of the taxes, fees and dues under this Act, or on the guarantee by the State Government,
of such sum of money as may be required—
(a) for the construction of works under this Act, or
(b) for the acquisition of land or building for the purposes of this Act, or
(c) to pay off any debt due to the State Government, or
(d) to repay a loan raised under this Act, or
(e) for the acquisition of a public utility concern which renders such services
as the Corporation is authorised to render under this Act, or
(f) for the purchase of vehicles, locomotive engines, boilers, plants and
machinery necessary for carrying out the purpose of this Act, or
(g) for any other purpose for which the Corporation is authorised to borrow
by or under this Act or any other law for the time being in force:
Provided that no loan shall be raised without the previous sanction of the State
Government and that the terms and conditions (including the period) of repayment
of the loan shall be subject to the approval of the State Government.
72. Notwithstanding anything hereinbefore cotained, the power of the Corporation
to raise loan shall be so limited that the sums payable under this Act during any year
for interest and for maintenance of Sinking Funds established under sub-section (1)
of section 76 of this Act shall not exceed fifteen per cent of the annual value of lands
and buildings as determined under this Act.
73. Notwithstanding anything contained in section 71, whenever the raising of any
loan has been sanctioned by the State Government under that section, the Corporation
may, instead of raising such loan or any part thereof from the public, take credit, on
such terms as may be approved by the State Government, from any bank on a cash
account to be kept in the name of the Corporation Cash Account to the extent of such
loan or any part thereof and, with the sanction of the State Government, may grant
mortgage of all or any of the properties vested in the Corporation by way of securing
the repayment of the amount of such credit or of the sum advanced on such cash
account with interest.
74. Every loan raised by the Corporation under section 71 shall be repaid within
the period approved and by such of the following methods as may be approved by
the State Government, namely:—
(a) from a Sinking Fund established under sub-section (1) of section 76 in
respect of such loan, or

50 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part 111.—Finance.—Chapter VII.—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 75-79.)
(b) partly from such Sinking Fund and partly from the loan raised for the
purpose of repayment of loan under section 71.
Form and effect of
debenture.
Sinking Fund.
Investment of
amount of Sinking
Fund.
Application of
Sinking Fund.
Statement of
investment.
75.. All debentures issued under this chapter shall be in such form, and shall be
transferable in such manner, as the Corporation may by regulations determine, and
the right to sue in respect of the money secured by any of such debentures shall vest
in the holders thereof for the time being without any preference by reason of some
such debentures being prior in date to others.
76. (1) The Corporation shall establish a Sinking Fund in respect of each loan
raised under section 71 and shall pay into such Sinking Fund every six months a sum
so calculated that if regularly paid, such sum together with the compound interest
accrued thereon would be sufficient, after payment of all expenses, to pay off the loan
within the period approved by the State Government under the proviso to that section.
(2) The rate of interest at which the sum referred to in sub-section (1) shall be
calculated, shall be such as may be prescribed.
77. (1) All moneys paid into a Sinking Fund shall, as soon as possible, be invested
by the Corporation in—
(a) Government securities, or
(b) securities guaranteed by the Central Government or any State Government,
Or
(c) debentures issued by the Corporation, or
(d) debentures issued, if any, by a development authority, if any, within the
jurisdiction of the Corporation, or
(e) any public security approved by the State Government and held by the
Corporation for the purpose of repaying from time to time the loans raised
by it by the issue of debentures or otherwise.
(2) All dividends and other sums received in respect of any such investment shall,
as soon as possible, be paid into the appropriate Sinking Fund and invested in the
manner provided in'kib-section (1).
(3) Moneys paid into two or more Sinking Funds may, at the discretion of the
Corporation, be invested together as a common fund, and if shall not be necessary
for the Corporation to allocate the securities held in such investment among the several
Sinking Funds.
(4) Any investment made under this section may, from time to time and subject
to the provisions of sub-section (1), be varied or transposed.
78. Until any loan is wholly repaid, the Corporation shall not apply any Sinking
Fund established under this Act in respect of such loan for any purpose other than
the purpose of repayment of such loan.
79. (1) The Commissioner shall, at the end of each year, prepare a statement
showing—
(a) the amount which has been invested during the year under section 77,
(b) the date of the last investment made during the year,
(c) the aggregate amount of securities in the hands of the Corporation, and
(d) the aggregate amount which has, up to the date of the statement, been
applied for the purpose of repayment of loan under section 78.
(2) Every such statement shall be laid before a meeting of the Corporation and
shall be published in the Official Gazette.

PART
THE KOLKATA GAZE11E, EXTRAORDINARY, MAY 29, 2008 51
The West Bengal Municipal Corporation Act, 2006.
Part 111.—Finance.—Chapter V1L—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 80, 81.)
Annual examina-
tion of Sinking
Fund.
Power of
Corporation to
borrow money
from State
Government.
80. (1) All Sinking Funds established under this Act shall be subject to annual
examination by the auditors appointed under section 87, who shall ascertain whether
the cash and the value of the securities belonging thereto are equal to the amount which
should be at the credit of such funds had investments under section 77 been regularly
made and had the interest accruing on account of such investments been regularly
obtained.
(2) The amount which should be at the credit of-a Sinking Fund shall be calculated
on the basis of the sums credited to such fund under sub-section (1) of section 77.
(3) The value of securities belonging to a Sinking Fund shall be their current value,
unless such securities become due for redemption at par with or above their face value
before maturity in which case their current value shall be taken as their redemption
value, except in the case of debentures issued by the Corporation which shall always
be valued at par with their face value, provided that the Corporation shall make good
immediately any loss owing to the sale of such debentures for repayment of the loan
raised under section 71.
(4) The Corporation shall forthwith pay into any Sinking Fund such amount as
the auditors appointed under section 87 may certify to be deficit unless the State
Government specially sanctions a gradual readjustment of such deficit in respect of
such fund.
(5) If the cash and the value of the securities at the credit of any Sinking Fund
are in excess of the amount that should be at its credit, the auditors appointed under
section 87 shall certify the amount of such excess sum and the Corporation may,
thereupon, transfer the excess sum to the Municipal Fund in the General Account.
(6) If any dispute arises as to the accuracy of any amount certified to the
deficit or excess under sub-section (4) or sub-section (5), as the case may be, the
Corporation may, after payment of such deficit or after transfer of such excess, as the
case may be, refer the matter to the State Government whose decision thereon shall
be final.
81. (1) The Corporation may borrow money from the State Government for
carrying out the purposes of this Act, other than those referred to in section 71, on
such terms and conditions as the State Government may determine.
(2) If any money borrowed by the Corporation from the State Government before
the commencement of this Act, or borrowed under sub-section (1), is not repaid, or
any interest due in respect thereof is not paid, according to the terms and conditions
of such borrowing, the State Government may attach the Municipal Fund or any
portion thereof giving an opportunity for conciliation.
(3) After such attachment, no person, other than an officer appointed in this behalf
by the State Government (hereinafter referred to in this section as the said officer),
shall, in any way, deal with the Municipal Fund, or any portion thereof, attached under
sub-section (2). The said officer may do all acts in respect thereof which any municipal
authority or an officer or other employee of the Corporation might have done under
this Act if such attachment had not taken place, and may apply such Municipal Fund
or portion thereof, as the case may be, to the payment of the arrears and the interest
due in respect of such borrowing and of all expenses on account of the attachment
and subsequent proceedings:
Provided that no such attachment shall defeat or prejudice any debt for the
recovery of which the Municipal Fund attached was previously charged under any
law for the time being in force and all such prior debt shall be paid out of the Municipal
Fund before any part thereof is applied to the repayment of borrowing under sub-
section (1) and payment of interest accruing thereon.

52 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part III.—Finance.—Chapter VII.—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 82-87.)
Report by Chief
Auditor.
Rules of internal
audit.
Appointment of
auditors.
82. If the Corporation fails to make any payment or to transfer any sum under
sub-section (4) or sub-section (5), of section 80, the State Government may attach the
Municipal Fund or any portion thereof and, thereupon, the provisions of section 81
shall apply mutatis mutandis.
83. The accounts of all expenditure of the Corporation shall be kept by the Finance
Officer in such form, and in such manner, as may be prescribed.
84. (1) The Chief Auditor shall conduct monthly internal audit of the accounts
of the Corporation and shall report thereon to the Commissioner who shall, with the
prior approval of the Corporation, cause an abstract of the receipts and expenditure
of the month last preceding to be published.
(2) The Chief Auditor shall also conduct such other audit of the accounts of the
Corporation as the Corporation may direct.
85. (1) Notwithstanding anything contained in this Act or the rules or the regulations
or the bye-laws made thereunder, the Chief Auditor shall—
(a) report to the Commissioner any material impropriety or irregularity which
he may, at any time, observe in the expenditure or in the recovery of
moneys due to the Corporation or in the accounts of the Corporation;
(b) furnish to the Commissioner such information as he may require on the
progress of the audit.
(2) The Commissioner shall cause to be laid before the Corporation every report
made to it by the Chief Auditor together with a statement or orders passed thereon
by the Commissioner and, thereupon, the Corporation may take such action as it may
deem fit.
(3) As soon as may be after the commencement of each financial year, the Chief
Auditor shall deliver to the Commissioner a report on the entire accounts of the
Corporation for the preceding year.
(4) The Secretary shall cause such report to be printed and circulated among the
Councillors.
(5) The Commissioner shall forward to the State Government as many copies of
such report as may he required by the State Government together with a brief statement
of action taken or proposed to be taken thereon.
86. The State Government may by rules provide for the internal audit of the day-
to-day accounts of the Municipal Fund and the manner in which such internal audit
shall be conducted.
87. (1) The accounts of the Muncipal Fund shall be audited by such auditors as
are appointed for audit of accounts of the State Governmment.
(2) The Commissioner shall submit accounts to auditors as may be required by
them:
Provided that the Commissioner shall not be bound to submit accounts of expenditure
in connection with any anti-corruption work but shall, if so required by the auditors,
furnish certificate, under his signature, of all such expenditure.
(3) The auditors so appointed may,—
(a) by written summons, require the production before them or before any
officer subordinate to them of any document which they may consider
necessary for the proper conduct of audit;
Attachment of
Municipal Fund
for securing any
payment into
Sinking Fund.
Accounts to be
kept by Finance
Officer.
Internal audit of
accounts by Chief
Auditor.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 53
The West Bengal Municipal Corporation Act, 2006.
Report and
information to be
furnished by
auditors.
Mayor-in-Council
to remove defects
and to report to
Corporation.
Power of auditors
to disallow, to
surcharge, and to
charge.
(Part III.—Finance.—Chapter VIl.—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 88-90.)
(b) by written summons, require any person accountable for, or having the
custody or control of, any such document to appear in person before them
or before any officer subordinate to them; and
(c) require any person so appearing before them or before any officer
subordinate to them to make or sign a declaration with respect to such
document or to answer any question or to prepare and submit any statement.
(4) The provisions of sub-section (3) shall not apply to the accounts of expenditure
incurred in connection with any anti-corruption work.
88. The auditors appointed under section 87 shall—
(a) report to the Mayor-in-Council any material impropriety or irregularity
which they may observe in the expenditure of, or in the recovery of
moneys due to, or in the accounts of, the Corporation;
(b) report to the Mayor-in-Council any loss or waste of money or other
property owned by, or vested in, the Corporation, and caused by neglect
or misconduct, and may, if they think fit, report the names of the persons
who, in their opinion, are directly or indirectly responsible for such loss
or waste;
(c) furnish to the Mayor-in-Council such information as the Mayor-in-Council
may, from time to time, require regarding the progress of audit;
(d) as soon as may be after the completion of audit, deliver to the Mayor-
in-Council a report on the accounts of the Municipal Fund and submit
a copy thereof to the Corporation;
(e) conduct a special audit, when so directed by the State Government or the
Corporation, on any receipt or expenditure of the Corporation or examine
any accounts of stores and stocks and submit a report of such special audit
to the State Government or the Mayor-in-Council, as the case may be;
(f) submit to the State Government copies of all reports referred to in clauses
(a), (b), (d) and (e).
89. The Mayor-in-Council shall take necessary action to remove the defects or
irregularities that may be pointed out by the auditors and shall report to the Corporation
and the State Government the action taken by it:
Provided that if there is a difference of opinion between the Mayor-in-Council and
the auditors, the Mayor-in-Council or, if the Mayor-in-Council does not remove any
defect or irregularity within such period as may be prescribed, the auditors shall refer
the matter to the Corporation and to the State Government within such period, and
in such manner, as may be prescribed, and it shall be within the competence of the
State Government to pass such order thereon as it thinks fit.
90. (1) The auditors shall, after giving the person concerned an opportunity to
submit an explanation and after considering such explanation, if any, disallow every
item of accounts contrary to the provisions of this Act, and surcharge the amount of
an illegal payment on the person making or authorizing the making of such payment,
and charge against any person responsible therefor the amount of any deficiency or
loss incurred by the negligence or misconduct of such person or any amount which
ought to have been, but is not, brought into account by such person, and shall, in every
such case, certify the amount due from such person.
(2) The auditors shall record the reasons for every disallowance, surcharge or
charge under sub-section (1), and shall serve, in the manner prescribed, a certificate
for the amount due under that sub-section and a copy of such reasons on the person
against whom the certificate is made, and shall incorporate such cases of disallowance,
surcharge or charge in their report to the Mayor-in-Council and the State Government
under section 88.

54
THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part IlL—Finance.—Chapter VII.—Municipal Fund, Budget, Loans,
Accounts and Audit.—Sections 91-95.)
Reference of
reports to
Municipal
Accounts
Committee.
Right of appeal to
civil court or State
Government.
Payment of
certified amount.
Cost payable out
of Municipal
Fund.
Effect of non-
payment of
certified amount.
91. (1) The Corporation shall refer all reports received under section 89 and
section 90 to the Municipal Accounts Committee for their examination and report
under sub-section (4) of section 21.
(2) The report of the Municipal Accounts Committee shall be discussed at a
meeting of the Corporation for such decision as it may think fit:
Provided that if no report is received from the Municipal Accounts Committee
within thirty days from the date of receipt of the report referred to it by the Corporation,
the Corporation shall be competent to discuss auditors' reports under section 88 for
such decision as it thinks fit.
(3) The Corporation shall publish the auditors' reports referred to in section 88
together with the reports of the Municipal Accounts Committee, if any, and also the
decision of the Corporation thereon, in accordance with the rules made in this behalf.
92. Any person from whom any sum has been certified by the auditors under sub-
section (1) of section 90 to be due may, within one month after he has received the
certificate or has been served with the certificate, either—
(a) appeal to a civil court of competent jurisdiction to set aside or modify
the disallowance, surcharge, or charge, as the case may be, and, upon such
application, the civil court may, after taking such evidence as it considers
necessary, confirm, set aside or modify the disallowance, surcharge or
charge, as the case may be, and the certificate, and pass such order as
to costs a sit may think proper, or
(b) appeal to the State Government, and, thereupon, the State Government
shall pass such order as it thinks fit, and the decision of the State
Government on such appeal shall be final.
93. Where an amount is certified under sub-section (1) of section 90 to be due
from any person, such amount, or where such person proceeds under section 92, such
amount as the civil court or the State Government, as the case may be, may decide
to be due from such person, shah be paid within three months from the date of serving
of certificate under sub-section (2) of section 90 or, as the case may be, within such
period, not less than three months from the date of such decision as the civil court
or the State Government, as the case may be, may allow, and, in the case of default
of payment, the amount shall be recoverable by the Corporation as an amount decreed
by the civil court.
94. (1) Any cost allowed by the civil court under clause (a) of section 92 shall
be paid out of the Municipal Fund within such period as the State Government may
fix in this behalf.
(2) If the Corporation fails to pay such cost within the period fixed by the
State Government under sub-section (1), the State Government may attach the
Municipal Fund or any portion thereof, and the provisions of sub-section (2) of section
81 shall, with all necessary modifications, be deemed to apply in respect of such
attachment.
95. Where a person from whom an amount is certified to be due under section
90 is a member of the Corporation or of a committee thereof or is an officer or other
employee of the Corporation and where such person has not paid such amount within
three months from the date of such certificate, or where, on an appeal to a civil court
or the State Government under section 92, an amount has been declared to be due
from such person under clause (a) or clause (b) of section 92 but has not been paid
by such person within such period, not less than three months from the date of such
declaration, as may be allowed to him under section 93, such person shall be deemed
a.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 55
The West Bengal Municipal Corporation Act, 2006.
Power of State
Government to
make rules.
(Part III.—Finance.—Chapter VII.—Municipal Fund, Budget, Loans,
Accounts and Audit.—Section 96.—Part IV—Chapter VIII.—
Powers and functions of Corparation.—Section 97.)
to have vacated his seat or to have been dismissed from the service of the Corporation,
as the case may be, with effect from the date of an order to be made by the State
Government in this behalf and shall not be eligible for re-election or re-appointment,
as the case may be, until the amount as aforesaid has been paid by him:
Provided that before passing the order by the State Government, the person
concerned will be given an opportunity of being heard.
96. (1) The State Government may make rules for the purposes of carrying out
the provisions of this chapter.
(2) In particular, and without prejudice to the generality of the foregoing power,
such rules may provide for all or -any of the following matters:—
(a) the form and the manner in which the accounts of the Corporation shall
be kept under section 83;
(b) the time period within which, and the manner in which, the matter referred
to in the proviso to section 89 shall be referred to the State Government;
(c) the publication of the auditors' reports together with the reports of the
Municipal Accounts Committee under sub-section (3) of section 89;
(d) any other matter which may be, or is required to be, prescribed under
the provisions of this chapter.
PART IV
CHAPTER VIII
Powers and functions of Corporation
Obligatory
functions of
Corporation.
97. It shall be the obligatory duty of the Corporation to make reasonable and
adequate provisions for the following matters within the jurisdictional limits of the
Corporation area and within the financial means at its disposal, namely:—
(1) in the sphere of public works,—
. (a) construction and maintenance of waterworks and providing, by itself
or by an agency, means for supply of water for public and private
purposes;
(b) providing, by itself or by an agency, means of supply of water for
fire-fighting purposes;
(c) construction, maintenance and cleansing of sewers and drains,
sewerage and drainage works;
(d) construction, maintenance and cleansing of public latrines, urinals
and similar conveniences;
(e) construction, maintenance, alteration and improvement of public streets
and street furniture, bridges, culverts, flyovers, subways, and
causeways;
(f) naming of streets and numbering of premises;
(g) lighting of public streets and other public places;
(h) planting and care of trees on roadside and elsewhere;
(i) construction and maintenance of municipal markets and
slaughterhouses, and regulation of all markets and slaughterhouses;
(j) maintenance of all monuments vested in the Corporation;
(2) in the sphere of public health and sanitation,—
(a) scavenging, removal and disposal of filth, rubbish, and other obnoxious
or polluted matters;
(b) reclamation of unhealthy localities, removal of noxious vegetation,
and abatement of all nuisances;
(c) regulating and abating offensive and dangerous trades or practices;

56 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part IV.—Chapter VIII.—Powers and functions of Corporation.—
Section 97.)
(d) watering and cleansing of public streets and other public places;
(e) ensuring wholesomeness of water supplied for drinking and domestic
purposes;
(f) regulation of places for the disposal of the dead, and provision and
maintenance of places for the said purpose;
(g) measures for preventing and checking the spread of dangerous diseases;
(h) public vaccination and inoculation;
(i) removal and disposal of unclaimed dead bodies and carcases of all
dead animals;
(j) maintenance of all public tanks and regulating re-excavation, repair
and up-keep of all private tanks, wells and other sources of water
supply on such terms and conditions as the Mayor-in-Council may
deem proper;
(k) conversion of all service privies into sanitary latrines and providing
adequate facilities for sanitation so that open defecation may be
completely done away with;
(1) disposal of solid and liquid wastes consistent with efforts to cause
recovery and re-use of all that can be salvaged;
(3) in the sphere of town planning and development,—
(a) devising town planning within the limits of the Corporation area in
accordance with the laws relating to town planning for the time being
in force;
(b) regulating land-use pattern in the fringe areas within the jurisdiction
of the Corporation in accordance with the law applicable for the
purpose;
(c) improvement of bustees;
(d) control of regular lines of streets;
(e) control of all building operations and regulation of building uses;
(f) co-ordination of all overground rights enjoyed by service agencies;
(g) co-ordination of activities of agencies relating to laying, and
maintenance, of underground pipelines, tubes, and cables;
(h) laying out and maintenance of public parks, squares, gardens or
recreation areas;
(i) re-development of congested areas for providing better living
conditions;
(j) planned development of new areas within the jurisdiction of the
Corporation for human settlement;
(k) preservation of monuments and places of historical, artistic and other
importance;
(1) measures for beautification of township by setting up fountains and
statues, providing recreational areas, improving river-banks, and
landscaping;
(4) in the sphere of administration,—
(a) survey of lands and buildings and preparation and maintenance from
time to time of survey maps and plans of the Corporation area and
other records relating to survey;
(b) removal of obstruction and projections in, or upon, streets, bridges
and other public places;
(c) securing or removal of dangerous buildings and places;
(d) registration of births and deaths;
(e) providing boundary marks for the Corporation area;
(f) destruction of noxious animals or diseased unclaimed dogs;
(g) compilation and maintenance of records and statistics relating to
administrative functions of the Corporation;

PART HI] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 57
The West Bengal Municipal Corporation Act, 2006.
(Part IV.—Chapter VIII.—Powers and functions of Corporation.—
Section 98.)
Discretionary
functions of
Corporation.
(h) maintenance and development of all properties vested in, or entrusted
with, the management of the Corporation;
(i) removal of unauthorised encroachment on public streets and public
places;
(j) checking construction of unauthorised buildings and pulling down
unlawful constructions;
(k) ensuring stoppage of wastage of water supply and other civic facilities;
(1) protection of public properties in general and civic properties in
particular;
(m) abatement of pollution of all kinds;
(n) controlling stray animals and birds;
(o) measures as may be required for fire prevention and fire safety under
the West Bengal Fire Services Act, 1950, and the rules made West Ben. Act
XVIII of 1950.
thereunder;
(p) providing adequate training facilities for the employees of the
Corporation and equipping and motivating them for public service;
(q) observance of days of national importance.
98. The Corporation may, at its discretion, provide, either wholly or partly, out
of the property of the Corporation and Municipal Fund, for the following matters
within the limits of the Corporation area namely:—
in the sphere of public works,—
(a) giving relief to, and establishing and maintaining relief works in
times of famine or scarcity for, destitute persons within the limits
of the Corporation area;
(b) construction or maintenance of, or providing, or giving aid for,
passengers' sheds, libraries, museums, community halls, offices,
godowns, shops, markets, dharnzashalas, rest houses, or places of
entertainment and homes for the disabled and the destitute, other
buildings, and domiciliary care of the sick, orphan, destitute and
aged people, and night shelter for the pavement-dwellers and the
homeless;
(c) construction and maintenance of old age homes and orphanages;
(d) construction and maintenance of, or providing aid to, hospitals,
dispensaries, asylums, rescue homes, maternity houses, and child
welfare centres;
(e) construction, purchase, organization, maintenance, extension, and
management of mechanically propelled transport facilities for the
convenience of the public;
(f) construction, maintenance, repair, and purchase of any works for the
supply of electrical energy or gas;
(g) construction of low-cost sanitary dwellings for the economically
weaker sections of the community;
(h) providing accommodation for all classes of employees of the
Corporation;
(2) in the sphere of education,—
(a) establishing and maintaining pre-primary schools, such as balwadies,
and creche;
(b) promotion of civic education, adult education, social education, non-
formal education and the like;
(c) promotion of cultural activities including music, physical education,
sports, and theatres;
(d) advancement of science and technology in the way of life;
(e) advancement of civic consciousness of public health and general
welfare by organizing discourses, seminars, and conferences;
(f) publication of municipal journals, periodicals, and souvenirs, purchase
of books, and subscriptions to journals, magazines and newspapers;
(1)

58 THE KOLKATA GAZE 1 1E, EXTRAORDINARY, NAY 29, 2008 [PART III
The West Bengal Municipal Corporation Bill, 2006.
(Part IV.—Chapter VIII:—Powers and functions of Corporation.—
Section 98.)
(3) in the sphere of public health and sanitation>,
(a) construction and maintenance of cattle-pounds and cattle-viers;
(b) provision for unfiltered water-supply for non-domestic uses;
(c) it-motion of the use of bio-gas and other non-conventional energy
sources;
(d) provision for sewage treatment and preparation of compost manure
from sewage and other refuse;
(e) abatement of smoke-nuisances;
(f) setting up of milk dairies or farms for supply, distribution and
processing of milk or milk-products for the benefit of the people;
(g) ambulance service for carrying patients;
(4) in the sphere of administration,—
(a) conferring civic reception to persons of distinction, and paying homage
to persons of repute on their death;
(b) installation of statues, portraits and pictures in appropriate manner;
(c) organization and management of fairs and exhibitions;
(d) establishment and maintenance of art-galleries and botanical or
zoological collections;
(e) organization, construction, maintenance, and management of
swimming-pools, public wash-houses, bathing-places, and other
institutions designed for the convenience of the community;
(f) construction and maintenance of garages, sheds, and stands for
vehicles;
(g) purchase and hoisting of the NatiOnal Flag;
(h) measures for eradication of addiction to all kinds of liquors and
drugs;
(i) organizing voluntary labour and co-ordinating the activities of
voluntary agencies for community welfare; .
(5) in the sphere of development,—
(a) encouraging formation of co-operative societies, and, in particular,
housing co-operative societies and assisting such societies in the
construction of residential buildings;
(b) providing shelter for the homeless;
(c) undertaking manufacturing of building materials and their distribution
at fair prices;
(d) reclamation of waste lands and promotion of social forestry;
(e) establishing and maintaining nurseries for plants, vegetables, and
trees, and promotion of greenery through mass participation;
(f) organization of flower-shows and promotion of flower-growing as
civic culture;
(g) promotion of agriculture and improvement of cattle-breed;
(h) •assistance to small-scale, cottage, and craft industries;
(i) programme for rehabilitation of scavengers, and their families, who
are displaced on account of abolition of the system of carrying of
night-soil as human head-load;

PART III THE KOLKATA GAZE 1 it, EXTRAORDINARY, MAY 29, 2008 59
The West Bengal Municipal Corporation Act, 2006.
(Part IV.—Chapter VIII.—Powers and functions of Corporation.—
Section 99.)
(j) income-generating activities for the weaker sections of the community
including women;
(k) collection of statistics and data, significant to the community;
(1) integration of development plans and schemes for the Corporation
area with the district or regional development plan, if any;
(6) any matter included in the Twelfth Schedule to the Constitution of India
and not specified hereinbefore in this section;
(7) generally, taking all measures, not specified in the foregoing provisions
of this section, which are likely to promote public safety, health,
convenience, education, or welfare of the community.
Transfer of
functions of State
Government.
99. (1) Notwithstanding anything contained in any other law for the time being
in force, the State Government may, subject to such conditions as it may think fit to
impose, transfer, by order published in the Official Gazette, to the Corporation any
such function or duty of the State Government under any law which the State Legislature
is competent to make, or which is otherwise within the executive power of the State
and appears to relate to a matter arising within the Corporation area, being of an
administrative character, and shall, on such transfer, allot to the Corporation such fund
and personnel as may be necessary to enable the Corporation to discharge the function,
or the duty, so transferred.
(2) Without prejudice to the generality of the provisions of sub-section (1), the
State Government may transfer to the Corporation such functions and duties as are
performed by the departments of the'State Government on any of following matters,
namely:—
(a) town and country planning,
(b) urban tievelopment,
(c) urban development including urban water-supply and sanitation,
(d) urban transport system including regulation of traffic terminus,
(e) urban employment schemes and programmes,
(f) health and family welfare,
(g) relief and social welfare including social security schemes and
programmes,
(h) public works including road construction and housing,
(i) cottage and small-scale industries,
(j) education including primary education, adult education, social education,
non-formal education, audio-visual education, and library services,
(k) food and supplies including rationing and distribution,
(1) civil defence,
(m) fire-protection and fire-fighting,
(n) sports and youth services,
(o) welfare of Scheduled Castes and Scheduled Tribes,
(p) environmental safety and improvement.
(3) Where any function or duty conferred by or under any law is so transferred,
that law shall have effect as if this section had been incorporated in that law.

60 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part 1V.—Chapter VIII.—Powers and functions of Corporation.—
Sections 100, 101.)
Power to transfer
any function of
Corporation under
the Act to any
organization.
Powers of the
Corporation to
enter into any
business or
venture.
100. Notwithstanding anything contained in the foregoing provisions of this Act
or in any other law for the time being in force, the Corporation may, if it is of opinion
that it is necessary so to do in the public interest, transfer, by contract or otherwise
and with the prior approval of the State Government, any function or functions of the
Corporation under this Act to any individual or organization, including a Government
organization. in such manner, and on such terms and conditions, as may be determined
by the Corporation and approved by the State Government:
Provided that such transfer of function or functions of the Corporation to such
organization shall not absolve the Corporation from the responsibility of carrying out
the provisions of this Act in relation to the function or functions so transferred.
Explanation.—"Government organization" shall mean an organization maintained
or managed by the State Government.
101. (1) Notwithstanding anything contained in this Act or in any other law for
the time being in force, the Corporation may, with the prior approval of the State
Government, enter into any business itself. or Joint Venture basis, or Partnership basis
with any individual or organisation, on such terms and conditions as may be decided
by the Corporation and agreed to by the partner or partners of such Joint Venture or
Partnership Business after being approved by the State Government.
(2) The Corporation may, with the prior approval of the State Government, invest
the Corporation properties in the Joint Venture or Partnership Business mentioned in
sub-section (1).
(3) For financial investment from the Corporation Fund, either in any business
proposed to be done by the Corporation itself, or Joint Venture basis, or Partnership
basis mentioned in sub-section (1), existence of one of the following conditions shall
be necessary:--
(a) the Corporation shall not have any deficit budget in the last three
preceding financial years; or
(b) the Corporation shall be sure of earning profit from such Joint Venture
or Partnership Business before completion of one year from the date
of entering into such venture or business; or
(c) the fund is required to be used in such project in order to ensure safety
of a certain Corporation Property, and the Corporation is sure of earning
profit within a period of five years from the date of such investment.
(4) After entering into any business alone or Joint Venture or Partnership Business,
the Corporation shall send a report once in every six months to the State Government
detailing the progress of such business or Joint Venture or Partnership Business.
(5) If any Corporation, without showing proper reason, fails to fulfil the conditions
specified in sub-section (3), the State Government may, by order, withdraw the
Corporation from such business or the business on Joint Venture or Partnership basis,
and the State Government may compensate, the other partner or partners of such
business or Joint Venture or Partnership Business or any other person or organisation
affected by the loss made in such business or Joint Venture or Partnership Business
by deducting from the fund of the Corporation concerned, after being satisfied that
such loss has been caused by default of the Corporation.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 61
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter 1X.—Municipal Taxation.—A. Tax and fee.—Sections 102-105.)
PART V
CHAPTER IX
Power to
impose tax.
Levy of fee on
congregation.
Levy of fee on
tourist.
Levy of special
conservancy
charge.
Municipal Taxation
A. Tax and fee
102. (1) The Corporation shall, for the purposes of this Act, have the power to levy
the following taxes:—
(a) a property tax on lands and buildings,
(13) a tax on advertisements, other than advertisements published in newspapers,
(c) a tax on carts, carriages and animals, and
(d) toll on—
(i) ferry,
(ii) bridge, and
(iii) heavy truck which shall be a heavy goods vehicle, and bus which
shall be a heavy passenger motor vehicle, within the meaning of
the Motor Vehicles Act, 1988, plying on public street.
(2) The levy, assessment and collection of taxes mentioned in sub-section (1) shall
be in accordance with the provisions of this Act and the rules, the regulations, and
the bye-laws made thereunder.
103. (1) The Corporation may levy a fee per head or per vehicle for providing
municipal services to persons or vehicles assembling in connection with any congregation
of whatever nature, including pilgrimage, fair, festival, circus or yatra, within the
Corporation area.
(2) The fee for the purposes of sub-section (1) shall be such as may be determined
by the Corporation from time to time and shall not exceed rupees two per person and
rupees ten per vehicle, besides the levy of such fee on each of the passengers in the
vehicle.
(3) The Corporation may make regulations specifying the occasions on which
such fee may be levied, and the rate of such fee, the mode of collection, and the matters
connected therewith or incidental thereto.
104. (1) The Corporation may levy a fee per head or per vehicle :or providing
municipal services to such persons or vehicles as are visiting a Corporation area for
the purpose of sight-seeing:
Provided that such fee shall not be levied on persons or vehicles passing through
the Corporation area.
(2) The fee for the purposes of sub-section (1) shall be such as may he determined
by the Corporation from time to time and shall not exceed rupees three per person,
and rupees fifty per vehicle, besides the levy of such fee on each of the passengers
in the vehicle.
(3) The Corporation may make regulations specifying the rate of such fee, the
mode of collection thereof, and the matters connected therewith or incidental thereto.
105. (1) The Corporation may levy a special conservancy charge for providing
municipal services in connection with the removal of solid wastes.
(2) The special conservancy charge for the purposes of sub-section (1) shall be
such as may be determined by the Corporation from time to time.
(3) The Corporation may make regulations specifying the occasions on which
such special conservancy charge may be imposed, and the rate of such special
conservancy charge, the mode of collection, and the matters connected therewith or
incidental thereto.
59 of 1988.

62 THE KOLKATA GAZE11B, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Levy of
administrative or
special cleansing
charges.
Levy of fee.,
charge, etc.
Part V.—Chapter IX.—Municipal Taxation.—A. Tax and fee.—Sections 106, 107.—
H. Rating and valuation.—Sections 108, 109.)
106. The Commissioner may levy, on the owner or occupier of any premises,
administrative charges or special cleansing service charges for sweeping, cleansing
of premises, and for collecting and final disposal of the rubbish and offensive matters,
at such rates, as the Mayor-in-Council may determine from time to time. Any unpaid
sum under this section shall be recoverable from the person concerned as an arrear
tax under this Act.
107- (1) The Corporation may, levy fee for any licence issued, or permission
granted, under the provisions of this Act, and may also impose charge for any specific
service rendered in pursuance of the provisions of this Act.
(2) The State Government may prescribe the scale at which such fee may be levied
or such charge may be imposed.
B. Rating and valuation
Property tax
on land and
building.
Levy of
surcharge.
108. (1) For the purpose of this Act, a property tax on the annual value of
lands and buildings as determined under this chapter, shall be imposed by the
Corporation.
(2) Such property tax shall be determined as follows:—
(a) where the annual value of lands and buildings does not exceed nine
hundred and ninety nine rupees, the property tax shall be determined in
accordance with the following formula:—
[annual value/100 + 10] per cent. of the annual value:
(b) where the annual value of lands and buildings exceeds nine hundred and
ninety nine rupees, the property tax shall be determined in accordance
with the following formula:—
[annual value/1000 + 20] per cent. of the annual value:
Provided that the property tax shall not exceed 30 per cent. of the
annual value of lands and buildings:
Provided further that the formula, specified in this sub-section, shall
come into effect at the time of fresh or next valuation of lands and
buildings taken up in any Corporation area after commencement of this
Act:
Provided also that while calculating the percentage of property tax,
the decimal figure below 0.5 shall be ignored and the decimal figure of
or above 0.5 shall be rounded off to 1.
(3) The provisions of this section shall be made applicable for the Corporations
at the time of general valuation or revaluation of holdings under section 123 of the
Act.
109. A surcharge, not exceeding 50 per cent. of the total amount of the property
tax imposed on a holding, may be levied, if such holding is used wholly or in part
for commercial, industrial or other non-residential purposes, and the Corporation shall
decide the rate of surcharge which shall form part of the property tax for the purpose
of recovery.

PART TM THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 63
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter IX.—Municipal Taxation.—B. Rating and valuation.—
Sections I10-114.)-
Exemption of
diplomatic
mission.
Exemption of
Central
Government
property.
Exemption of
holding
exclusively used
for public charity
or medical relief
or education of
the poor, free of
charge.
Exemption of
holding used by
educational
institution.
110. The State Government may; by order, exempt from the payment of any
rate, tax, toll or fee, payable under the provisions of this Act, any diplomatic or
consular mission of a foreign State and the diplomatic and consular officers of such
mission.
111. Notwithstanding anything contained in the foregoing provisions of this chapter,
lands and buildings, which are the properties of the Central Government, shall be
exempted from the property tax:
Provided that nothing in this section shall prevent the Corporation from levying
on such lands and buildings a property tax to which, immediately before the
commencement of this Act, they were, or were treated as, liable:
Provided further that the Corporation may levy a service charge on such lands and
buildings on the basis of annual value, and at such rate, as may be determined by the
Central Government.
112. Notwithstanding anything contained in the foregoing provisions of this
chapter,—
(a) lands or buildings or portions thereof, exclusively used for the purpose
of public worship, or
(b) lands or buildings, exclusively used for public burial or as burning ground,
or any other place used for disposal of the dead and duly registered under
this Act, or
(c) open spaces, including parade grounds, which are the properties of the
Government, or
(d) social welfare homes run by the State Government, shall be exempted
from the property tax.
Explanation.—For the purposes of clause (a) of this section, any land or building
used for the purpose of public worship shall not be deemed to be exclusively used
for such purpose if, on such land or in such building, any trade or business is carried
on or any rent is derived in respect of such land or building, or such land or building
is used for any gainful purpose whatsoever.
113. (1) The Corporation may exempt from property tax, either wholly or in part,
any holding which is exclusively used with the approval of the Corporation for public
charity or philanthropic purpose or for the purpose of medical relief to, or education
of, the poor, free of charge.
(2) All primary, secondary or higher secondary schools, run or sponsored by the
Government, shall be exempted from the property tax:
Provided that the Corporation may levy a service charge, at such rate as may be
determined by the Corporation, for water-supply and garbage clearance in the case
of such primary schools, and shall levy a service charge, not exceeding 1 per cent.
of the annual valuation of lands and buildings of such schools, other than primary
schools.
114. All educational institutions, other than the primary, secondary or higher
secondary schools referred to in sub-section (2) of section 113, owned or sponsored
by the Government, shall be exempted from property tax:
Provided that the Corporation may impose a service charge, not exceeding five
per cent. of the annual valuation of lands and buildings of such educational institutions,
for providing civic services to such educational institutions.
Exemption
of holding
exclusively used
for public worship
etc.

64 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter 1X.—Municipal Taxation.—
B. Rating and valuation.—Sections 115-119.)
Exemption of
properties of ex-
serviceman.
Power to reduce
property tax in
case of excessive
hardship.
Remission on
account of vacant
holding.
Exemption of
holding of low
valuation.
Determination of
annual valuation.
115. Notwithstanding anything contained in the foregoing provisions of this chapter,
the Corporation may, by a resolution exempt 25 per cent. of the property tax in respect
of any holding belonging to an ex-serviceman, or family of a deceased soldier, who
has no other land or building in any part of the State of West Bengal and who is residing
in that holding.
116. Whenever from the circumstances of a case, it appears to the Corporation that
the levy of property tax for any year on any holding in the Corporation area would
cause excessive hardship to the person liable to pay such tax, the Corporation may
reduce the amount of such tax payable on account of such holding, or may realise
such tax by instalments:
Provided that no such tax shall be reduced, or realised by instalments, more than
once unless the Corporation decides otherwise.
117. (1) When any land and building has remained vacant or unproductive of rent
for ninety consecutive days or more, the Corporation may, upon an application in
writing from the owner, grant remission or refund of one-half of the amount of property
tax due for the period of such vacancy.
(2) The Corporation may make regulations for the purpose of granting remission
or refund of property tax under sub-section (1).
118. The Corporation may exempt from property tax any holding comprising
land or building, the annual valuation of which does not exceed five hundred
rupees:
Provided that where a person owns or occupies more than one holding the aggregate
annual value of which exceeds five hundred rupees, such holding shall not be exempted
from the property tax.
119. (1) Notwithstanding anything contained in the West Bengal Premises Tenancy West Ben. Act
Act, 1997, or in any other law for the time being in force, for the purpose of assessment XXXVII of 1997.
of the property tax, the annual value of a holding comprising land or building
shall be deemed to be the gross annual rent including service charges, if any, at
which such land or building might, at the time of assessment, be reasonably expected
to let from year to year, less an allowance of ten per cent. for the cost of repairs and
other expenses necessary to maintain such land or building in a state to command
such gross rent.
(2) The annual value of a holding comprising vacant land only shall be deemed
to be an amount which may be equal to, but may not exceed, five per cent. of the
estimated market value of the land at the time of assessment.
(3) If the gross annual rent of any class or classes of lands or buildings cannot
be easily estimated, the annual value of a holding comprising such land, or building,
shall be deemed to be an amount which may be equal to, but may not exceed seven
and a half per cent. of, the value of the holding obtained by adding the estimated cost
of erecting the building at the time of assessment, less a reasonable amount to be
deducted on account of depreciation, if any, in the estimated present market value of
the land or building comprised in the holding.
(4) The estimated cost of erecting a building shall not, for the purpose of
determination of the annual value of a holding comprising land and building, include
the cost of any plant or machinery (excepting the parts of plant or of combination
of plant and machinery, enumerated in Schedule I) on the land or the building as
aforesaid.
(5) The annual value as determined under this chapter shall be rounded off to the
nearest ten rupees.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 65
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter 1X.—Municipal Taxation.—
B. Rating and valuation.—Sections 120, 121.)
Determination of
annual valuation
of holding
exempted from
property tax.
Unit of
assessment.
120. (1) Where any holding is exempt from property tax, the annual valuation
thereof shall be determined in accordance with the provisions of this chapter.
(2) Where any land is exempt from the property tax under the provisions of
this chapter, the annual value of any building erected on such land is not entitled
to any exemption from the property tax, and the annual value of such building
shall be determined separately from the land in accordance with the provisions of
this chapter.
121. (1) Every building together with the site and the land appurtenant thereto
comprised in a holding shall be assessed as a single unit:
Provided that where portions of any building together with the site of the land
appurtenant thereto are vertically divisible and are separately owned so as to be entirely
independent and capable of separate enjoyment, notwithstanding the fact that access
to such separate portions is made through a common passage or a common staircase,
such separately owned portions may be assessed separately:
Provided further that the right of such access is protected by a registered deed
of agreement.
(2) All lands or buildings, to the extent these are contiguous or are within the same
curtilage or are on the same foundation and are owned by the same owner or co-owners
as undivided property, shall be treated as one unit for the purpose of assessment under
this Act.
(3) Each residential unit with its percentage of undivided interest in the common
areas and facilities, constructed or purchased, and owned by or under the control of
any housing co-operative society registered under the West Bengal Co-operative
Societies Act, 1983, shall be assessed separately.
(4) Each apartment and its percentage of the undivided interest in the
common areas and facilities in a building within the meaning of the West Bengal
Apartment Ownership Act, 1972, a declaration in respect of which has been
duly executed and registered under the provisions of that Act, shall be assessed
separately:
Provided that if after enquiry it is found that the apartments have been built for
the residential purpose and for the occupancy of individuals of families, such apartments
shall be individually assessed even if registration under the West Bengal Apartment
Ownership Act, 1972, is delayed or avoided.
(5) Every land, which is not built upon, comprised in a holding shall be assessed
separately as a single unit.
(6) Notwithstanding anything contained in the foregoing provisions of this
section, the Mayor-in-Council may, on its own or upon an application, amalgamate
or separate lands or buildings or portions thereof so as to ensure conformity with the
provisions of this section and may also apportion the valuation and assessment among
the co-owners according to the value of the respective shares when the entire land
or building is treated as a single unit.
West Ben. Act
XLV of 1983.
West Ben. Act
XVI of 1972.

66 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter IX.—Municipal Taxation.—
C. Valuation and assessment list.—Sections 122-125.)
C. Valuation and assessment list
Periodic
assessment.
Preparation of
valuation and
assessment list.
Publication of
assessment list.
Application for
review.
122. (1) The annual value of a holding comprising land or building which has been
determined before and is in force on the date of the commencement of this Act, shall
remain in force until a fresh valuation list is enforced under this Act.
(2) The Corporation shall cause a general valuation of all holdings in accordance
with the provisions of this chapter as soon as possible after the constitution of a
new Corporation and at periodic intervals so as to ensure that there is a revision
of annual valuation of all holdings at the termination of successive period of
five years.
123. (1) The annual valuation of holdings under this chapter shall be made, unless
otherwise directed by the State Government, by the West Bengal Valuation Board,
established under the West Bengal Valuation Board Act, 1978, and the preparation West Ben. Act
of valuation list, amount of property tax determined under section 108 on the basis
LVII of 1978.
of such valuation list, and disposal of all applications for review, shall abide by the
provisions of that Act.
(2) The list prepared under sub-section (1) shall be the assessment list of the
Corporation.
(3) When the Corporation is directed by the State Government to undertake the
preparation of valuation list, the Corporation shall determine the annual value of all
holdings within the Corporation area in the manner provided in this chapter and the
rules made under this Act and shall cause preparation and publication of the assessment
list in the manner prescribed.
(4) A new valuation list under sub-sections (1) and (3) shall, unless otherwise
directed by the State Government, be prepared in the same manner once in every
five years:
Provided that if an existing valuation list is not revised for any unavoidable reason,
the validity of operation of such valuation list shall not be called in question until a
new valuation list takes effect under this Act.
124. (1) When an assessment list is prepared or revised by the Corporation, it shall
cause the assessment list to be published together with a public notice of the place
where the assessment list may be available for inspection.
(2) In all cases in which any property is assessed for the first time, or the
assessment is increased, the Corporation shall also give a written notice of such
assessment or such increase, as the case may be, to the owner or the occupier of the
property, if known.
(3) Such assessment list shall take effect from the beginning of the quarter of a
year immediately following its publication.
125. (1) Any person, who is dissatisfied with the assessment as appearing in the
assessment list referred to in section 124, may prefer an application for review before
the Corporation within a period of one month from the date of service of the written
notice under sub-section (2), or within three months from the date of publication of
the assessment list under sub-section (1), of section 124.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 67
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter IX.—Municipal Taxation.—
C. Valuation and assessment list.—Sections 126, 127.)
(2) No such application for review shall be entertained unless the amount of
property tax on the basis of the previous valuation of any land or building has been
paid, or has been deposited in the office of the Corporation, before such application
is preferred, and every such application shall stand rejected unless such property tax
is continued to be paid, or deposited, in the office of the Corporation, till such
application is finally disposed of.
Hearing of
objection by
Review
Committee.
Amendment or
alteration of
assessment list.
126. (1) Every application under sub-section (1) of section 125 shall be heard and
determined by a Review Committee to be constituted by the Corporation in the manner
hereinafter provided in this section:
Provided that where the Review Committee reduces the valuation of any land or
building, such reduction shall not be more than 25 per cent. of the annual valuation
of such land or building, except in the case of gross arithmetical or technical mistake,
and the Review Committee shall, in every such case, record in writing the reasons
for such reduction.
(2) Every Review Committee shall be presided over by the Mayor or the Deputy
Mayor and shall consist of not less than two, but not more than four, Councillors
appointed by the Corporation at a meeting:
Provided that no Councillor of the ward from which the application for review
is made shall be a member of the Review Committee:
Provided further that no decision of the Review Committee shall be invalid or
called in question merely by reason of any vacancy in the composition of the committee
or absence of any member, other than the presiding officer, from a meeting thereof.
(3) The Review Committee shall give notice to the applicant of the time and place
at which his application will be heard and the committee shall dispose of the application
in such manner as may be prescribed:
Provided that in the case of equality of votes, the person presiding over shall have
a second or casting vote:
Provided further that when the Corporation is dissolved, the State Government
shall, by notification, appoint the Review Committee consisting of such number of
member or members including its President, if any, as may be specified in the
notification for the purpose of hearing application for review preferred under sub-
section (1) of section 125:
Provided also that the member or members, including the President, if any, as
aforesaid shall be from among the persons residing in the wards, other than the wards
from which the applications for review are made, and the Review Committee shall
pass such orders in each case as it thinks fit.
(4) The decision of the Review Committee shall be final and no suit or proceedings
shall lie in any civil court in respect of any matter which has been, or may be, referred
to the Review Committee or has been decided by the Review Committee.
127. (1) Notwithstanding anything contained in this chapter or in any other law
for the time being in force, the Corporation may, for reasons to be recorded in writing,
at any time, direct amendment or alteration of the assessment list in any of the
following cases:—
(a) when the ownership of a holding changes, or
(b) when any tenancy or rent in respect of a holding changes, or

68 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Addition to
assessment list.
(Part V.—Chapter IX.—Municipal Taxation.—
C. Valuation and assessment list.—Sections 128, 129.)
(c) when the nature or use of a holding changes, or
(d) when the land or the building comprised in a holding has been
re-developed or substantially altered or improved during the period the
annual valuation remains in force, or
(e) when a holding has been acquired by purchase or otherwise by the
State Government during the period the annual valuation remains in force,
or
(f) when the valuation or assessment has been set aside or declared void by
an order of the court necessitating re-valuation or re-assessment of a
holding, or
(g) when it has been discovered that a holding has been grossly undervalued
by reason of any fraud, mis-representation, mistake or error, or
(h) when an alteration has been necessitated to correct any obvious clerical
or arithmetical error.
(2) No amendment or alteration of an assessment shall be made without giving
the person affected an opportunity of being heard.
(3) Any revision in the annual valuation of any holding or portion thereof as
well as the assessment consequent on such revision shall come into force from the
beginning of a quarter of a year immediately following the date of the order passed
in this behalf by the appropriate authority, and shall remain in force for the unexpired
portion of the period during which but for such amendment or alteration such annual
valuation would have remained in force.
128. (1) When a new building has been constructed, or a new holding has been
created by mutation or by transfer or upon the inclusion of any local area within the
Corporation or otherwise, during a period as assessment list remains in force, the
Corporation may, at any time, cause the annual valuation of such building or
holding, and assessment thereon, to be made in accordance with the provisions of
this Act.
(2) Before finalizing the annual valuation and assessment of such holding, the
Corporation shall give the owner or the occupier an opportunity to prefer an objection,
if any, to the proposed valuation within such period as the Corporation may specify,
and such objection shall be heard and determined by the Review Committee constituted
under section 126.
(3) The Corporation shall, as soon as possible thereafter, finalize the valuation
and assessment, and shall make an addition thereof to the assessment list, and such
addition shall remain in force for the unexpired portion of the period during which
the assessment list continues to remain in force.
Intimation to
Valuation Board
regarding addition
to, or alteration in,
assessment list.
129. In case of any addition to, or alteration in, the assessment list under the
provisions of section 127 or section 128, as the case may be, the Commissioner
shall bring such addition to, or alteration in, the notice of the West Bengal
Valuation Board established under West Bengal Valuation Board Act, 1978. West Ben. Act
LVII of 1978.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 69
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter IX.—Municipal Taxation.—
C. Valuation and assessment list.—Sections 130, 131.)
Submission of
return and
inspection of
holding for
purpose of
assessment.
Transfer of title of
land or building.
130. (1) The Corporation may, with a view to determining the annual value of any
holding, by service of a notice, in writing, require the owner or the occupier of the
land or the building comprised in such holding or portion thereof, to submit a return
in such form, within such period, and in accordance with such procedure, as may be
prescribed.
(2) The Corporation may, by service of a notice, in writing, require the owner
or the occupier of any holding or portion thereof used for public show of cinema or
theatrical performance or as a place of similar public recreation, amusement, or
entertainment to furnish return in such form, within such period, and in accordance
with such procedure, as may be prescribed.
(3) Every owner or occupier on whom a notice is served under sub-section (1)
or sub-section (2) shall be bound to comply with such notice and to furnish a
return with a declaration that the statement made therein is correct to the best of
his knowledge and belief.
(4) The Commissioner or any person subordinate to him and authorised by
him in writing in this behalf may, without giving any previous notice to the owner
or the occupier of any land or building, enter upon, and make inspection or survey
and take measurement of, such land or building and verify the statement made
in any return for such land or building submitted under the provisions of this
chapter.
131. (1) Whenever the title of any person to any land or building is transferred, such
person, if primarily liable for payment of property tax on such land or building, and
the person to whom the title is so transferred, shall, within three months after the
execution of the instrument of transfer or after its registration, if it is registered, or
after the transfer is effected, if no instrument is executed, give notice of such transfer
in writing to the Commissioner.
(2) In case of death of any person primarily liable for payment of property tax
on land or building as aforesaid, the person upon whom the title of such land or
building devolves shall, within six months from the date of death of the former, give
notice of such devolution in writing to the Commissioner.
(3) A notice under this section shall be in such form as may be prescribed, and
the transferee or the person upon whom the title devolves shall, if so required, be
bound to produce before the Corporation any document evidencing the transfer or
devolution.
(4) If any person, who transfers his title to any land or building, fails to give any
notice under this section to the Corporation, he shall, in addition to any penalty to
which he may be subject under this Act, continue to be liable for payment of property
tax on such land or building until he gives such notice, but nothing in this section
shall be deemed to affect the liability of the transferee for payment of the property
tax on such land or building. •
(5) The Corporation shall, on receipt of a notice of transfer or devolution, cause
such transfer to be recorded in such form, and in such manner, as may he prescribed,
and upon payment of such fee as may be determined by regulations.

70 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Self-assessment
and submission of
return.
(Part V—Chapter IX.—Municipal Taxation.—
C. Valuation and assessment list.—Section 132.)
(6) The District Registrar of a district, or the Sub-Registrar of a local registration
office, in the Corporation area, shall furnish to the Corporation such particulars
regarding registration of instrument and transfer of immovable property in the
Corporation area as the Corporation may, from time to time, require.
132. (1) Notwithstanding anything to the contrary contained elsewhere in this
Act, any owner or person liable to pay property tax on—
(a) any existing building which has been assessed previously, or
(b) any new building or existing building which has not been assessed,
or
(c) any existing building which has been redeveloped or substantially altered
or improved after the last assessment, but has not been subjected to
revision of assessment consequent upon such redevelopment or alteration
or improvement, as the case may be, or
(d) any new building or existing building referred to in clause (a) or
clause (b), the bills in respect of which have not been issued,
shall pay such amount of property tax, together with interest thereon, if any, as is
payable under any of the provisions of this Act, or the rules or the regulations made
thereunder, on self-assessment:
Provided that such self-assessment shall be certified by a valuer holding a
diploma from the Institution of Surveyors and, enlisted with the municipality for
such valuation, where the total floor area of such new building exceeds 400 square
metres:
Provided further that the valuation on self-assessment, where the total floor
area of a new building or existing building exceeds 400 square metres or not, shall
be—
(a) where the values of land and building does not exceed Rs. two lakh of
the self-assessed value-1 per cent.;
(b) where the value exceeds Rs. two lakh-1.5 per cent.
Explanation.—For the purposes of this sub-section,—
(1) "last assessment" shall mean the assessment where the annual value
has been determined by the municipality and communicated to the
assessee;
(2) "Institution of Surveyors" shall mean the Institution of Surveyors
recognised as such by the Government of India;
(3) "value", in the case of an apartment, shall mean the cost of the apartment
and the proportionate cost of the land.
(2) The owner or person shall furnish to the Corporation a return of self-assessment
in such form, and in such manner, as may be prescribed. Every such return shall
be accompanied by proof of payment of such amount of property tax and interest,
if any.
(3) The payment of such amount of property tax and interest, if any, shall be made,
and such return shall be furnished, within sixty 'days of the commencement of this
Act.

PART III] THE KOLKATA,GAZETTE, EXTRAORDINARY, MAY .29, 2008 71
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter IX.—Municipal Taxation.—C. Valuation and
assessment list.—Sections 133, 134.)
(4) In the case of any new building for which an occupancy certificate has been
granted, or which has been taken possession of, after the commencement of this Act,
such payment of property tax shall be made, and such return shall be furnished, within
thirty days of the expiry of the quarter in which such occupancy certificate is granted
or such possession is taken of, whichever is earlier.
Explanation.—Occupancy certificate may be provisional or final and may be for
the whole or any part of the building arid possession may be of the whole or any part
of a building.
(5) Such payment of prpperty tax shall be continued to be made for each subsequent
quarter and the last date of such payment shall be after thirty days after the expiry
of each such quarter.
(6) After the assessment of property tax under section 122 or revision of assessment
of property tax under the West Bengal Valuation Board Act or_under section 126 has
been made, any amount paid on self-assessment under this section shall be deemed
to have been paid on account of the assessment of such tax under section 123 or
section 126, as the case may be.
(7) If any owner or person, liable to pay property tax under this Act, fails to pay
the same together with interest, if any, in accordance with the provisions of this section,
he shall, without prejudice to any other consequence to which he may be subject, be
deemed to be a defaulter in respect of non-payment of such property tax or interest
or both, and the provisions of this Act applicable to such, defaulter shall apply to him
accordingly.
(8) After the assessment is finally made under this Act, if the payment on self-
assessment is found to be less than that of the amount payable by the assessee, the
assessee shall, in such case, pay off the difference amount within two months from
the date of final assessment, failing which recovery shall be made in accordance with
the provisions of this Act but, after the final assessment, if it is found that the assessee
has paid excess amount, in such case such excess amount shall be adjusted against
the actual tax payable by the assessee.
Levy of
surcharge on
transfer of land.
Incidence of
property tax on
land and building.
133. (1) The Corporation shall levy a surcharge on the transfer of immovable
property situated within the Corporation area concerned, in the form of additional
stamp duty.
(2) The rate of surcharge, and the manner of—
(a) collection of the surcharge,
(b) payment of the surcharge to the Corporation, and
(c) deduction of the expenses, if any, incurred by the State Government in
course of collection of the surcharge,
shall be such as may be prescribed.
134. (1) The property tax on land and building shall be primarily leviable,—
(a) if the land or the building is let, upon the lessor, or
(h) if the land or the building is sublet, upon the superior lessor, or
(c) if the land or the building is unlet, upon the person in whom the right
to let such land or building vests.

72 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Cases of annual
value of land or
building
exceeding the
amount of rent
thereof.
Recovery of sum
due on account of
property tax on
land and building
from occupier.
Payment of
property tax in
quarterly
instalment.
Property tax in
bustee.
(Part V.—Chapter IX.—Municipal Taxation.—C. Valuation and
assessment list.—Sections 135-138.)
(2) The property tax on any land or building, which is the property of the Corporation
and the possession of which has been delivered under any agreement or in accordance
with the terms and conditions of any licence, shall be leviable upon the transferee or
the licensee, as the case may be.
(3) The liability of several owners of any building constituting a single unit of
assessment, which is, or is purported to be, severally owned in parts, or as units, of
flats or rooms, for payment of property tax or any instalment thereof payable during
the period of such ownership shall be joint and several:
Provided that the Commissioner may apportion the amount of property tax on such
building among the co-owners.
135. (1) If the annual value of any land or building exceeds the amount of rent
of such land or building payable to the person on whom the property tax on such land
or building is leviable under section 134, such person shall be entitled to receive from
his tenant the difference between the amount of the property tax on such land or
building and the amount which would be leviable, if the property tax on such land
or building were calculated on the basis of the rent payable to him.
(2) If the annual value of any land or building which is sublet exceeds the amount
of rent of such land or building payable to the tenant by his sub-tenant or to the sub-
tenant by the person holding under him, the tenant or the sub-tenant, as the case may
be, shall be entitled to receive from his sub-tenant or the persons holding under him,
as the case may be, the difference between any sum recovered under this Act from
such tenant or sub-tenant and the amount of property tax on such land or building
which would be leviable if the annual valuation of such land or building were equal
to the difference between the amount of rent which such tenant or sub-tenant receives
and the amount of rent he pays.
136. (1) On the failure to recover any sum due on account of property tax on any
land or building from the person primarily liable therefor under section 134, the
Commissioner shall recover from the occupier of such land or building, by attach-
ment of the rent payable by such occupier, a portion of the total sum due which bears,
as nearly as may be, the same proportion to that sum as the rent annually payable
by such occupier bears to the total amount of rent annually payable in respect of the
whole of such land or building.
(2) An occupier, from whom any sum is recovered under sub-section (1), shall
be entitled to be reimbursed by the person primarily liable for the payment of such
sum, and may, in addition to having recourse to other remedies that may be open to
him, deduct the amount so recovered from the amount of any rent becoming due from
time to time from him to such person.
137. Save as otherwise provided in this Act, the property tax on any land or building
under this chapter shall be paid by the person liable for the payment therefor in
quarterly instalment.
138. (1) Notwithstanding anything contained elsewhere in this Act, the
property tax on land and building in a bustee shall, after deducting therefrom a
sum equal to one-eighth of such property tax, be paid by the owner of the land in
such bustee.
(2) Whenever a property tax on land and building in a bustee is leviable, the
owner of the land in such bustee may recover from the owner of each hut standing
thereon—
(a) half of the property tax on the land on which the hut stands; and
(b) the poperty tax on the hut standing on the land.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 73
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter IX.—Municipal Taxation.—C. Valuation and assessment
list.—Sections 139, 140.—D. Profession, trade and calling.—Section 141.—
E. Tax on advertisement.—Section 142.)
Person liable to
pay surcharge to
recover it from
occupier.
Default of
payment of
property tax.
Certificate of
enlistment for
profession, trade
and calling.
(3) The sum deducted under sub-section (1) shall be retained by the owner of the
land in the bustee—
(a) as a set-off against the expenses which may be incurred in collecting the
portion of the property tax on land and building recoverable under sub-
section (2), and
(b) as a commutation of all refunds in respect of the huts which are vacant
or which may be removed or destroyed during the period the property
tax on land and building remains in force.
139. If any surcharge is levied on the property tax on any land or building, the
person liable to pay such surcharge may recover the same from the occupier of such
land or building who uses it for non-residential purpose:
Provided that if there is more than one such occupier, the amount of surcharge
may be rateably apportioned among them by such person for the purpose of recovery
under this section.
140. (1) When a person liable for the payment of property tax on land and building
or surcharge on the property tax defaults to pay the sum due within the prescribed
period, a sum, not exceeding twenty-five per cent. of the amount of the property tax
or the surcharge, as may be determined by the Corporation by regulations, may be
recovered from him by way of penalty, in addition to the amount of the property tax
or the surcharge payable by him.
(2) The amount due as penalty under sub-section (1) shall be recoverable as an
arrear of tax under this Act.
D. Profession, trade and calling
141. (1) Every person engaged, or intending to be engaged, in any of the professions,
trades and callings, as specified in Schedule II, in any area within the jurisdiction of
the Corporation, either by himself or by an agent or representative, shall obtain a
certificate of enlistment or get the same renewed annually, as the case may be, from
the Commissioner or, in his absence, the officer authorised to function as the
Commissioner, upon presentation of an application together with such application-fee,
not exceeding rupees two thousand and five hundred, as may be determined by the
Corporation by regulations:
Provided that such certificate of enlistment or renewal thereof shall not absolve
such person from any liability to obtain any licence under this Act or under any other
law for the time being in force.
(2) The Commissioner or, in his absence, the officer authorised to function as the
Commissioner shall, after making such inquiry as may be necessary and within thirty
days of the receipt of the application under sub-section (1), grant the person as
aforesaid a certificate of enlistment if the application is in order or shall reject the
application if it is not in order.
E. Tax on advertisement
Tax on
advertisement.
142. (1) Every person, who erects, exhibits, fixes, or retains upon or over any land,
building, wall, hoarding, frame, post, kiosk, structure, neon-sign or sky-sign, or on,
upon, or in, any vehicle any advertisement, or who displays any advertisement to
public view in any manner whatsoever, visible from a public street or other public
place (including any advertisement exhibited by means of cinematograph or broadcast
by radio or television), shall pay for every such advertisement, which is so erected,
exhibited, fixed, retained or displayed to public view, a tax at such rate, not below
the rate mentioned in Schedule III, as the Corporation may determine.
(2) When any person pays any tax for any advertisement under sub-section (1),
the Commissioner shall grant him a licence in respect of such advertisement specifying
the period for which it shall be valid.

74 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Licence for use
of site for the
purpose of
advertisement.
Prohibition of
advertisement
without payment
of tax.
Presumption in
case of
contravention.
Power of
Commissioner in
case of
contravention.
(Part V.—Chapter IX.—Municipal Taxation.E. Tax on advertisement.—
Sections 143-146.)
(3) The Corporation may by regulations determine the conditions for the grant
of licence, and the time for, and the manner of, payment of the tax under this section.
143. (1) Except under, and in conformity with, the terms and conditions of a
licence, no person being the owner, lessee, sub-lessee or occupier, or being an advertising
agent, shall use or allow to be used any site in any land, building, or wall or erect,
or allow to be erected, on any site any hoarding, frame, post, kiosk, structure, neon-
sign or sky-sign for the purpose of display of any advertisement.
(2) For the purpose of advertisement, every person—
(a) using any site before the commencement of this Act, within ninety days
from the date of such commencement, or
(b) intending to use any site, or
(c) whose licence for use of any site is about to expire,
shall apply for a licence or renewal of a licence, as the case may be, to the Commissioner
in such form as may be specified by the Corporation.
(3) The Commissioner shall, after making such inspection as may be necessary
and within thirty days of the reeeipt of the application, grant, refuse, renew or cancel
a licence, as the case may be, on payment of such fees as may be determined by the
Corporation by regulations.
(4) The Commissioner may, if in his opinion the proposed site for any advertisement
is unsuitable in consideration of public safety, traffic hazard or aesthetic design, refuse
a licence or refuse to renew any existing licence.
(5) Every licence shall be for a period of one year except in case of sites used
for temporary fairs, exhibitions, sports events or cultural or social programmes.
(6) The Commissioner shall cause to be maintained a register wherein the licences
issued under this section shall be separately recorded in respect of advertisement
sites—
(a) on telephone, telegraph, tram, electric or other posts or poles erected on
or along public or private streets or public places,
(b) in lands or building's, and
(c) in cinema-halls, theatres or other places of public resort.
144. No advertisement for which tax is payable under section 142 shall be erected,
exhibited, fixed, or retained upon or over any land, building, wall, hoarding, frame,
post, kiosk, structure, neon-sign, or sky-sign, or shall be displayed to public view in
any manner whatsoever in any place, unless the tax is paid.
145. Where any advertisement has been erected, exhibited, fixed, or retained upon
or over any land, building, wall, hoarding, frame, post, kiosk, structure, neon-sign,
or sky-sign or displayed to public view in every manner whatsoever in any place in
contravention of the provisions of this Act or the rules or the regulations made
thereunder, it shall be presumed that the contravention has been committed by the
person or persons or their agents on whose behalf the advertisement purports to be
so erected, exhibited, fixed, or retained.
146. If any advertisement is erected, exhibited, fixed or retained in contravention
of the provisions of this Act or this rules or the regulations made thereunder, the
Commissioner may require the owner or the occupier of the land, building, wall,
hoarding, frame, post, kiosk, structure, neon-sign, or sky-sign, upon or over which
such advertisement is erected, exhibited, fixed, or retained, to take down or remove
such advertisement or may enter any building, land or property with prior notice and
have the advertisement dismantled, taken down, removed, spoiled, effaced, or screened.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 75
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter IX.—Municipal Taxation.—E. Tax on advertisement.—
Section 147.—F. Tax on cart, carriage and animal.—Sections 148, 149.)
Exception.
Tax on cart,
carriage and
animal.
147. The provisions of sections 142 to 144 shall not apply to any advertisement
which—
(a) relates to a public meeting, or an election to the Parliament or the State
Legislature or the Corporation, or any candidature in respect of such
election; or
(b) is exhibited within the window of any building if the advertisement relates
to any trade, profession or business carried on in such building; or
(c) relates to any trade, profession or business carried on within the land or
building upon or over which such advertisement is exhibited or to any
sale or letting of such land or building or any effects therein or to any
sale, entertainment or meeting to be held on or upon or in such land or
building; or
(d) relates to the name of any land or building upon or over which the
advertisement is exhibited or to the name of the owner or the occupier
of such land or building; or
(e) relates to any railway administration and is exhibited within any railway
station or upon any wall or other property of a railway administration;
or
(f) relates to any activity of the Government or the Corporation; or
(g) is not exhibited for the purpose of any trade, and relates to any—
(i) public charitable institution, or
(ii) public educational institution, or
(iii) public hospital, or
(iv) free dispensary, or
(v) place of worship, or
(vi) information or direction given to the public for their convenience
or guidance.
F. Tax on cart, carriage and animal
148. A tax shall be imposed by the Corporation on all carts, carriages, and animals
kept within the boundaries of the Corporation area except the—
(a) carriages kept for sale by bonafide dealers in Garages and not used for
any other purpose;
(b) carriages and animals maintained by any authority for the purpose of a
fire brigade;
(c) carriages and animals belonging to Government and maintained for police
or military purposes; and
(d) such other classes of carriages and animals as may be prescribed.
Explanation I.—The word "carriages" includes hackney carriage, rickshaw, cycle-
rickshaw, four-wheeled carriage, two-wheeled carriage, jin-rickshaw, bicycle, tricycle,
car drawn by animals, push-cart, and thela, but does not include children's perambulator
and tricycle.
Explanation IL—The word "animals" includes horse, donkey, mule, pony, cow,
buffalo, goat, pig, sheep and dog.
149. The rate of tax on carriages and animals shall be such as may be determined
by regulations, and different rates may be fixed for different classes of carriages or
animals:
Provided that the rate of such tax shall not exceed one hundred rupees annually
in the case of a carriage or an animal.
Rate of tax.

76 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter 1X.—Municipal Taxation.—F. Tax on cart, carriage and
animal.—Sections 150-153.—G. Toll.—Section 154.—H. Ferry.—Section 155.)
Tax on whom
leviable.
Licence.
Power of
Corporation to
compound for tax.
150. The tax on carriages and animals shall b leviable on the owners or the persons
having possession or control of the carriages and animals:
Provided that in the case of an animal generally used or employed in drawing, any
carriage, the tax in respect of such animal shall be leviable on the owner or the person
having possession or control of such carriage, whether or not such animal is owned
by such owner or such person.
151. (1) When the owner, or the person having possession or control, of any
carriage or animal pays to the Corporation the tax payable by him under this Act, the
Commissioner shall grant him a licence.
(2) The Commissioner may require the owner, or the person having possession
or control, of any carriage or animal or the occupier of any land or building on or
in which any animal is kept to furnish such statement in relation to the carriage or
the animal as aforesaid as may be prescribed.
(3) The Commissioner may, by a notice, in writing, require any person, who
carries on trade or business of a livery stablekeeper, to produce for inspection all books
and accounts relating to such trade or business.
152. The Corporation may compound, for any period not exceeding one year at
a time, with any livery stablekeeper or other person keeping vehicles for hire or
animals for sale or hire, for a lump sum to be paid by such livery stablekeeper or
other person in respect of the vehicle or animal so kept in lieu of taxes for which
such, livery stablekeeper or other person would otherwise be liable to pay under
this Act.
153. The Corporation may, by regulations, determine the manner of imposition,
payment, refund, and remission of tax on carriages and animals, the time for payment
of such tax, and the conditions under which a licence may be granted.
G. Toll
154. The Corporation may, with the sanction of the State Government,—
(i) establish a toll-bar on• any public street (except a kutcha road), wherever
situated in the Corporation area, vested in the Corporation and constructed
or reconstructed by or on behalf of the Corporation, and
(ii) levy tolls at such toll-bar on persons, vehicles and animals passing over
such street:
Provided that no toll-bar shall be established, or tolls levied, otherwise than for
the purpose of recovering—
(a) the expenses incurred by the Corporation in constructing or reconstructing
such street,
(b) the interest on such expenses—
(i) at the rate of four per cent per annum, or
(ii) when such expenses are defrayed wholly or in part from a loan, at
the rate of one and a half per cent per annum above the rate of
interest chargeable on such loan, and
(c) the capitalised value of the estimated cost of the Corporation for maintaining
such street.
Power to make
regulations
providing for the
manner of
imposition etc. of
tax.
Levy of toll.
Provision in
regard to ferry.
H. Ferry
155. Where any ferry is controlled by the Corporation. the provisions of sections
132, 133, 134, 135, 136. 137 and 138 of the West Bengal Municipal Act, 1993, shall
apply to such ferry inutatis ntutandis, and the powers vested in, or the duties imposed
on, the Chairman-in-Council, or the Board of Councillors, of a Municipality by or
under that Act shall be exercised by the Corporation.
West Ben. Act
XXII of 1993.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 77
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter X.—A. Payment and recovery of tax.—Sections 156-160.)
CHAPTER X
A. Payment and recovery of tax
Manner of
recovery of tax
under this Act.
Time and manner
of payment of tax.
Presentation of
bill.
Notice of demand
and notice fee.
Penalty in case of
default of
payment of tax.
156. Save as otherwise provided in this Act, any tax levied under this Act may be
recovered in accordance with the following procedure, and in such manner, as may
be prescribed—
(a) by presenting a bill, or
(b) by serving a notice of demand, or
(c) by distraint and sale of defaulter's movable property, or
(d) by attachment and sale of defaulter's immovable property, or
(e) in the case of property tax on lands and buildings, by attachment of
rent due in respect of such lands and buildings, or
(f) by a certificate issued under the Bengal Public Demands Recovery Act, Ben. Act 111 of
1913. 1913.
157. (1) Save as otherwise provided in this Act, any tax levied under this Act shall
be payable on such dates, in such number of instalments, and in such manner, as may
be prescribed.
(2) If any amount due is paid on or before the date prescribed under sub-
section (1), a rebate of five per cent. of such amount shall be allowed.
158. (1) When any tax has become due, the Commissioner shall cause to be
presented to the person liable for the payment thereof a bill of the amount due:
Provided that no such bill shall be necessary in the case of—
(a) a tax on advertisements;
(b) a toll.
Explanation.—A bill shall be deemed to be presented under this section if it is
sent by post under certificate of posting to the person liable for payment of the amount
included in the bill, and. in such case, the date borne on such certificate of posting
shall be deemed to be the date of presentation of the bill to such person.
(2) Every such bill shall specify the particulars of the tax and the period for which
charge is made.
159. (1) Save as otherwise provided in this Act, if the amount of the tax for which
a bill has been presented under section 158 is not paid within thirty days from the
date of presentation thereof or the tax on advertisements is not paid after it has become
due, the Commissioner may cause to be served upon the person liable for the payment
of the same a notice of demand in such form as may be specified by the Corporation
by regulations.
(2) For every notice of demand which the Commissioner causes to be served on
any person under this section, a fee of such amount, not exceeding twenty-five rupees,
as the Corporation may determine by regulations, shall be payable by the said person
and shall be included in the cost of recovery.
160. (1) If a person liable for payment of any tax does not, within thirty days of
service of the notice of demand under section 159, pay the sum due and if no appeal
is preferred against such tax, he shall be deemed to be in default.
(2) When a person liable for payment of any tax is deemed to be in default
under sub-section (1), such sum, not exceeding fifteen per cent. of the amount of tax,
as may be determined by the Corporation by regulations, may be recovered from
him by way of penalty, in addition to the amount of the tax, the fee for notice of
demand under sub-section (2) of section 159, and the simple interest payable under
sub-section (3) of this section.

78
THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter X.—A. Payment and recovery of tax.—Sections 161, 162.)
Recovery of tax.
Distress.
(3) A simple interest on any amount of tax remaining unpaid shall, with effect
from the date from which the person referred to in sub-section (1) is deemed to be
in default, be payable at such rate, not exceeding 10 per cent. per annum, as may be
determined by the Corporation, from time to time, on the said amount from the day
next after the expiry of thirty days from the commencement of the quarter following
that in which the bill is presented:
Provided that the Corporation may, with the prior approval of the State Government,
waive the interest as specified in the sub-section in respect of one or more holdings,
either wholly or in part.
Explanation.— In calculating the interest payable under this sub-section, a fraction
of a rupee in the amount of a bill on which interest is to be calculated shall,—
(a) where it is less than 50 paisa, be left out of account; and
(b) where it is not less than 50 paisa, be taken as one rupee.
(4) The amount due as penalty or interest under this section shall be recoverable
as an arrear of tax under this Act.
161. (1) If any person liable for payment of tax does not, within thirty days of the
expiry of thirty days referred to in sub-section (1) of section 160, pay the amount due,
such sum together with all costs, interest due and penalty may, under a warrant issued
in such form as may be specified by the Corporation by regulations, be recovered by
distress and sale of the movable property, or by attachment and sale of the immovable
property, of such person:
Provided that the Commissioner shall not recover any sum, the liability of which
has been remitted on appeal under the provisions of this Act.
(2) Every warrant issued under this section shall be signed by the Commissioner
or any officer authorised by him in his behalf.
162. It shall he lawful for any officer or other employee of the Corporation, to
whom a warrant issued under this chapter is addressed, to distrain, wherever it may
be found in any place in the Corporation area, any movable property belonging to
the person therein named as defaulter, subject to the following condition, exception
and exemption, namely:—
(a) the following property shall not distrained:—
(i) the necessary wearing apparel and bedding of the defaulter, his
wife and children, and their cooking and eating utensils,
(ii) tools of artisans, and
(iii) books of accounts;
(b) the distress shall not be excessive, that is to say, the property distrained
shall, as nearly as possible, be equal in value to the amount recoverable
under warrant, and if, in the opinion of the Commissioner, the property,
which has been distrained, should not have been so distrained, it shall
forthwith be released;
(c) the person charged with the execution of a warrant shall, in the
presence of two witnesses. forthwith make an inventory of the property
which he seizes under such warrant, and shall, at the same time, give
possession thereof at the time of seizure to the person in a notice, in
writing, for such period, and in such Form, as may be specified by the
Corporation by regulations, that the said property will be sold as therein
mentioned;

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 79
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter X.—A. Payment and recovery of tax.—Sections 163, 164.)
(d) if there is reason to believe that any property seized under a warrant
of distress issued under section 162, if left in the place where it is- found
is likely to be removed by force, the officer executing the warrant may
take it to the office of the Corporation or to any other place appointed
by the Commissioner.
Disposal of
distrained property
and attachment
and sale of
recoverable
property.
Recovery of tax
from person about
to leave
Corporation area.
163. (1) When the property seized is subject to speedy and natural decay or when
the expense of keeping it in custody is, when added to the amount to be recovered,
likely to exceed its value, the Commissioner shall give notice to the person in whose
possession the property was at the time of seizure that it will be sold at once, and
he shall sell it accordingly by public auction. unless the amount mentioned in the
warrant of distress issued under section 162 is forthwith paid.
(2) If the warrant is not in the meantime suspended by the Commissioner or is
not discharged, the property seized shall, after the expiry of the period mentioned in
the notice under clause (c) of section 162, be sold by public auction by order of the
Commissioner.
(3) When a warrant of distress is issued for attachment and sale of immovable
property, such attachment shall be made by an order prohibiting the defaulter from
transferring or charging the property in any way and all persons from taking any
benefit from such transfer or charge and declaring that such property shall be sold
unless the amount of tax due with all costs or recovery is paid into the office of the
Corporation within fifteen days from the date of attachment.
(4) A copy of the order under sub-section (3) shall be affixed on a conspicuous
part of the property and upon a conspicuous part of the office of the Corporation.
(5) Any transfer of, or charge on, the property attached or any interest therein,
without permission, in writing, of the Commissioner, shall be void as against all claims
of the Corporation enforceable under attachment.
(6) The surplus of the sale proceeds, if any, shall, immediately after the sale of
the property, be credited to the General Account of the Municipal Fund, and a notice
of such credit shall be given, at the same time, to the person whose property has been
sold or to his legal representative and, if the same is claimed by application, in writing,
to the Commissioner within one year from the date of such notice, a refund thereof
shall be made to such person or to his legal representative.
(7) All sales of property under this section shall, so far as may be practicable,
be regulated by the procedure in force for the time being in a sessions court with respect
to any sale after distress.
(8) No officer or other employee of the Corporation shall, directly or indirectly,
purchase any property on sale under this section.
(9) Any surplus of the proceeds, not claimed within one year from the date of
the notice under sub-section (6), shall be the property of the Corporation.
(10) For every distraint and attachment made in accordance with the foregoing
provision of this chapter, a fee of such amount, not exceeding two and a half per cent.
of the amount of the tax due, as shall, in each case, be fixed by the Commissioner,
shall be charged and shall be included in the cost of recovery.
164. (1) If the Commissioner has reason to believe that any person, from whom
any sum is due or is about to become due on account of any tax, is about to move
from the Corporation area, he may direct such person to make immediate payment
of the sum which is due or is about to become due, and may cause a notice of demand
for such sum to be served on such person.

80 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Recovery under
Ben. Act III of
1913.
Distraint not
unlawful for want
of form.
Occupier to pay
rent towards
satisfaction of
property tax.
Recovery of tax
from unauthorised
occupier of land or
building.
(Part V.—Chapter X.—A. Payment and recovery of tax.—Sections 165-168.)
(2) If, on the service of the notice under sub-section (1), such person does not
forthwith pay the sum which is due or is about to become due, the amount shall be
recovered by warrant of distress or attachment, and by sale, in the manner hereinbefore
provided, and the warrant of distress of attachment may be issued and executed, and
the sale may be made, without any delay.
165. After a person has been proceeded against unsuccessfully or with partial
success under for foregoing provisions of this chapter, any sum due, or the balance
of any sum due, may be recovered from him under the provisions of the Bengal Public
Demands Recovery Act, 1913.
166. No distress under this Act shall be deemed to be unlawful, nor shall any person
executing the same be deemed to be a trespasser, on account of—
(a) want of any form, or any defect, in the notice, summons, notice of
demand, warrant of distress, inventory or other proceeding, relating
thereto, or
(b) any irregularity committed by such person:
Provided that any person aggrieved by such defect or irregularity
may, by order of a court of competent jurisdiction, recover, in full
satisfaction, any damage considered by such court to be special and
sustained by him.
167. (1) For the purpose of recovery of any property tax from any occupier under
section 136, the Commissioner shall cause to be served on such occupier a notice
requiring him to pay to the Corporation any rent due or falling due from him in respect
of the land or building to the extent necessary to satisfy the portion of the sum due
for which he is liable to pay under the said section.
(2) Such notice shall operate as an attachment of such rent unless the portion of
the sum due shall have been paid and satisfied, and the occupier shall be entitled to
credit in account with the person to whom such rent is due for any sum paid by him
to the Corporation in pursuance of such notice:
Provided that if the person to whom such rent is due is not the person primarily
liable to pay the property tax, he shall be entitled to recover from the person primarily
liable to pay such tax any amount for which credit is claimed as aforesaid.
(3) If any occupier fails to pay to the Corporation any rent due or falling due,
which he has been required to pay in pursuance of the notice served upon him under
sub-section (1), the amount of such rent may be recovered from him by the Corporation
as an arrear of tax under this Act.
168. Where any land or building is in the occupation of any person, not being the
owner or the occupier of such land or building, the amount of any tax, toll, fee, rate
or other money, due under this Act and assessed on the annual value of such land
or building, may be recovered from such person as if he were an occupier of such
land or building:
Provided that no sum shall be recovered from such person if it is not due in
respect of the period during which such person has been in occupation of such land
or building.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 81
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter X.—A. Payment and recovery of tax.—
Sections 169, 170.)
Recovery of
property tax on
land and building
or any other tax or
charge when
owner of land or
premises is
unknown or
ownership is
disputed.
Tax not invalid for
defect of form.
169. (1) If any money is due to the Corporation under this Act from the
owner of any land or premises on account of property tax on lands and buildings or
any other tax, expenses or charges recoverable under this Act, and if the owner of
such land or premises is unknown or the ownership thereof is disputed, the Commis-
sioner may published twice, at an interval of not less than two months, a
notification of such money and of sale of such land or premises for realisation
thereof of the money and, after the expiry of not less than one month from the date
of last publication of such notification, may, unless the money is paid, sell such land
or premises by public auction to the highest bidder, who shall deposit, at the time of
sale, twenty-five per cent. of the purchase money, and the balance thereof within
thirty days of the date of such sale. Such notification shall be published in the Official
Gazette and in local newspapers and by displaying on the land or the premises
concerned.
(2) After deducting the money due to the Corporation as aforesaid, the
surplus sale proceeds, if any, shall be credited to the General Account of the
Municipal Fund and may be paid, on demand, to any person who establishes his
right thereto to the satisfaction of the Commissioner or a court of competent
jurisdiction.
(3) Any person may pay the money due to the Corporation at any time before
the completion of the sale, whereupon the sale shall be abandoned. Such person may
recover such money by a suit in a court of competent jurisdiction from any person
beneficially interested in such land or premises.
170. (1) No assessment and no charge or demand of the property tax on lands and
buildings or of any other tax, made under this Act, shall be called in question or shall,
in any way, be affected by reason of—
(a) any clerical or arithmetical mistake arising from any accidental slip or
omission—
in the name, residence, place of business or occupation of any
person liable to pay such tax, or
in the description of any property or thing liable to such tax, or
in the amount of assessment of such tax, or
any clerical error, or
any defect of form, not being of a substantial nature:
Provided that the Commissioner may, either of his own motion
or on the application of any aggrieved person, correct any clerical
or arithmetical mistake or clerical error or defect of form as
aforesaid.

82
THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part V.—Chapter X.—A. Payment and recovery of tax.—Section 171.—
B. Recovery of property tax on lands and buildings by person
primarily liable to pay such tax to Corporation.—
Sections 172-174.)
Cancellation of
irrecoverable
dues.
(2) It shall suffice for the purpose of levying any tax under this Act or of any
assessment of value of any property under this Act, if the property taxed or assessed
is so described as to be generally known, and it shall not be necessary io the
owner or the occupier thereof.
171. The Corporation may, by oi-der, strike off in the books of the Corporal ion any
such due on account of the property tax on lands and buildings or any other Lax or
on any other account, which may appear to it to be irrecoverable.
B. Recovery of property tax on lands and buildings by person
primarily liable to pay such tax to Corporation.
Apportionment of
property tax on
lands and
buildings by
person primarily
liable to pay such
tax.
Mode of recovery.
172. Save as otherwise provided in this Act, any person primarily liable to pay the
property tax in respect of any land or building may recover,—
(a) if there be but one occupier of the land or the building, from such
occupier half of the amount paid, and may, if there be more than one
occupier of the land or the building, recover from each occupier half
of such amount as bears to the total amount paid by the owner the same
proportion as the value of the portion of the land or the building in the
occupation of such occupier bears to the entire value of such land or
building:
Provided that if there be more than one occupier of the land or the
building, such half of the amount may be apportioned and recovered
from each occupier, in such proportion as the annual value of the
portion occupied by him bears to the total annual value of such land
or building;
(b) the entire amount of the surcharge on the property tax on any land or
building from the occupier of such land or building who uses it for
commercial or non-residential purpose.
173. If any person is primarily liable to pay any property tax on any land or
building and is entitled to recover any sum from an occupier of such land or building,
he shall have, for recovery thereof, the same rights and remedies as if such sum
were rent payable to him by the person from whom he is entitled to recover
such sum.
Property tax on
land and building
to be first charge
on premises.
174. The property tax on land and building due from any person shall, subject to
prior payment of land revenue (if any) due to the State Government thereupon, be
a first charge upon the land or the building belonging to such persons and upon the
movable property (if any) found within or upon such land or building.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 83
The West Bengal Municipal Corporation Act, 2006.
(Part VL—Civic Services.—Chapter XL—Water supply and drainage.—
A. General.—Section 175.—B. Functions in relation to
water supply.—Section 176.)
PART VI
CIVIC SERVICES
CHAPTER XI
Water supply and drainage
A. General
Definitions. 175. In this chapter, unless the context otherwise requires,—
(1) "main" means a trunk main, or reserve main, or service main, as the case
may be, in a given context;
(2) "reserve main" means a main laid by the Corporation or any other agency
for the purpose of giving a general supply of water as distinct from a
supply to individual consumers, and includes any apparatus used in
connection with reserve main;
(3) "service main" means so much of any main for supplying water from a
reserve main to any premises as is subject to water pressure from that
reserve main or would be so subject but for the closing of some tap;
(4) "supply-pipe" means so much of any pipe for supplying water from a
service main to any premises as is subject to water pressure from such
service main or would be so subject but for the closing of some tap;
(5) "trunk main" means a main constructed for the purpose of conveying
water from a source of supply to a filter or reservoir or from one filter
or reservoir to another filter or reservoir or, for the purpose of conveying
water in bulk, from one part of the limits of supply to another part of
such limits of supply, or for the purpose of giving, or taking, a supply
of water in bulk;
(6) -water-fittings" includes pipes (other than mains), taps, cocks, valves,
ferrules, meters, cisterns, baths, and other apparatus used in connection
with the supply and use of water.
B. Functions in relation to water supply
Duty of
Corporation to
supply water.
176. (1) It shall be the duty of every Corporation to provide a supply of wholesome
water for the domestic use of the inhabitants.
(2) The supply of water for domestic and non-domestic uses may be charged for
at such scale of fee, or price, on the basis of annual valuation of the holdings of the
beneficiary concerned or other criteria, such as consumption of water as may be
prescribed:
Provided that in the case of Water Supply Projects, implemented in any Corporation
area with external aid or on joint venture basis or through private participation, the
Corporation may make regulation fixing fees for supply of water and other allied
matters associated with the Project, as may be necessitated by the terms and conditions
of the project.
(3) The Corporation, for the purpose of measuring or recording the quantity of
water consumed, may provide for devices of attachment of meter in the premises or
adopt a system of calculation by the size or number of ferrules through which the
supply is made or any other method of measurement or recording in such manner and
in accordance with such procedure as may be prescribed.

84 THE KOLKATA GAZETTE. EXTRAORDINARY, MAY 20, 2008 I P S s-1III -
The West Bengal Municipal Corporation Act, 2006.
(Part V1.—Civic Services.—Chapter XL—Water svpiv and drainage.—
B. Functions in relation to water supply.--Sections 177-180.)
Supply of
nfiltered seater.
Water supply to
huts or bustees.
Water supply
through hydrants,
stand-posts or
other com, e-
niences.
Supply of water
for domestic
purpose not to
include supply of
water for certain
other purpose.
177. The Corporation shall provide for a supply of unfiltered water—
(a) in those parts of the Corporation area in which such water is provided
immediately before the commencement of this Act, and
(b) in such other parts of the Corporation area is it may think fit:
Provided that the Corporation may discontinue the supply of unfiltered
water in any part of the Corporation area where a supply, in sufficient
quantity, of wholesome water becomes available.
178. ( I) The Corporation shall. subject to the rules or the regulations made in
this behalf, provide supply of wholesome water, either in pipes or by sinking
tube-wells or otherwise, to huts or bustres for domestic purposes of the occupants
thereof.
(2) The Corporation shall provide, where it is so available, supply of unfiltered
water for the flushing of privies in busters.
179. (1) The Commissioner may, with the prior approval of the Mayor-in-Council,
erect hydrants or stand-posts for supply of wholesome water to the public within the
Corporation area through other conveniences:
Provided that for the purpose of safety, maintenance and regulation of use of such
hydrants or stand-posts, the Commissioner may place them under the charge of any
person or agency or organisation who may realize from each consumer such fee as
the Mayor-in-Council may determine:
Provided further that the person or agency or organisation as aforesaid shall
perform such functions as the Corporation may, by regulations, provide:
Provided also that installation of hydrants may be limited only in slum areas where
there has not been any water supply through pipe line.
(2) The Commissioner may, with the prior approval of the Mayor-in-Council,
close a hydrant or stand-post or other convenience, when it is no longer required for
the supply of wholesome water to the public.
180. (1) The use of wholesome water shall he for domestic purposes only.
(2) The supply of water for domestic purposes under this Act shall not be deemed
to include any supply of water--
(a) for washing of animals kept for sale or hire, or
(b) for such trade, manufacture or business as may be determined by the
Corporation, or
(c) for fountains or swimming-baths, or
(d) for watering gardens or streets, or
(e) for any ornamental or mechanical purpose, or
(f) for building purpose, or
(g) for flushing purpose, other than the purpose of flushing privies in busters,
or
(h) for washing cars, carriages and other vehicles, or
(i) to any building used, or deemed to be used, for any institutional or
assembly or business or mercantile or industrial or storage or hazardous
purpose, or for any other non-domestic purpose:
Provided that in case of emergency, wholesome water may be used
for extinguishing fire.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 85
Power to supply
water for non-
domestic purpose.
Supply of water to
ship.
Supply of water to
areas adjacent to
Corporation area.
The West Bengal Municipal Corporation Act, 2006.
(Part Serrices.—Chapter XI.—Water supply and drainage.—
B. Functions in relation to water supply.—Sections 181483.)
181. (1) The Commissioner may supply water for any purpose, other than domestic
purpose, on receiving a written application specifying the purpose for which the supply
of water is required and the quantity of water is likely to be consumed.
(2) Subject to the provisions of sub-section (1), when an application under that
sub-section is granted, the Commissioner may. by order, place, or allow to he placed,
the necessary pipes and water-fittings of such dimension and character as may be
specified in the order.
(3) Notwithstanding anything contained in sub-section (1) of this section or
elsewhere in this Act, the Commissioner, on receipt of any information that the water
supplied under that sub-section is being consumed for any purpose, other than the
purpose specified in the application under that sub-section, may, without prejudice
to any other action which he may be entitled to take under this Act, levy a fee for
such consumption of water at such rate as may be stated in the budget estimate under
sub-section (2) of section 69, with effect from such date as the Commissioner may
determine:
Provided that no such fee shall be levied under this sub-section without giving
the person concerned an opportunity of being heard.
182. The Commissioner shall, on demand, supply to any ship at a port situated
within the Corporation area a reasonable supply of wholesome water for use during
voyage at such price for every thousand litres, and on such conditions, as the Corporation
may determine.
183. (1) The Corporation may, at any time, on receiving an application from a
Municipality, or from a Cantonment Board or from any other authority in respect of
any area adjacent to the Corporation area which may be included in the Corporation
area under clause (c) of section 8 give direction that such quantity of wholesome water
per diem as may be determine by it shall be delivered into such reservoirs or pipes
of such Municipality or Cantonment Board or other authority, as the case may be,
as may be specified in such application.
(2) The supply of wholesome water under sub-section (1) shall be on payment
of such rate, not being less than the cost of production and delivery (including the
costs for debt servicing, depreciation of plant and machinery, losses, and other charges,
if any), as the Corporation may determine.
(3) If payment of the rate under sub-section (2) for wholesome water delivered
to any Municipality or Cantonment Board or other authority is not made regularly and
in time, the Corporation, on the recommendation of the Mayor-in-Council and with
the approval of the State Government, may, after giving twelve months' notice of its
intention so to do, cut off the supply.
(4) An appeal shall lie to the State Government from any refusal by the Corporation
to give direction under sub-section (1) or from any direction given by the Corporation
under that sub-section.
(5) Before making any order on any appeal under sub-section (4), the State
Government shall consider representation, if any, made by the Corporation with
reference to such appeal.
(6) No order made on any appeal under sub-section (4) shall contain any direction
for delivery of wholesome water at a rate lower than the cost of its production and
delivery.
(7) Every order made on any appeal under sub-section (4) shall be final.

86 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
[PART III
Presumption as to
supply of water.
Presumption as to
washing of
vehicles.
The West Bengal Municipal Corporation Act, 2006.
(Part V1.—Civic Services.—Chapter XI.—Water supply and drainage.—B. Functions
in relation to water supply.—Sections 184, 185.—C. Planning, construction,
operation, maintenance and management of water works.—Sections 186, 187.)
(8) Notwithstanding anything contained in sub-section (1), any Municipality or
Cantonment Board or other authority, which was getting delivery of wholesome water
from the Corporation constituted under any law in force immediately before the date
of commencement of this Act, shall, subject to the provisions of sub-section (3),
continue to get delivery of wholesome water from the Corporation constituted under
this Act on the terms and conditions in force on the date immediately before the date
of commencement of this Act, and such terms and conditions may be modified at any
time in accordance with the provisions of this section.
184. Where any supply of wholesome water has been made to any premises or
building, either for domestic purpose or for any other purpose, through a meter or
ferrule attached to the supply pipe in such premises or building, it shall be presumed,
irrespective of the size of the ferrule, that the supply of as much quantity of such
wholesome water as may pass through such ferrule has been made and there shall not
be raised any dispute about the payment of any fee for such supply on any ground
whatsoever, except on the ground of disconnection, if any, of the supply pipe as
aforesaid under any provision of this Act or the rules or the regulations made thereunder.
185. Where the address of the owner of a motor vehicle, as recorded in the
certificate of registration of such motor vehicle under any law for the time being in
force, is within the jurisdiction of the Corporation, or where such motor vehicle is
kept in any area within the jurisdiction of the Corporation, it shall be presumed that
additional water for washing such motor vehicle has been consumed by such owner,
and the Corporation shall have the power to levy fee, on such owner, at such rate,
as may be stated in the budget estimate under sub-section (2) of section 69 or as may
be fixed by regulations under the first proviso to sub-section (1) of section 181.
C. Planning, construction, operation, maintenance and management
of waterworks
186. All rights over the subsoil water resources in the Corporation area shall vest
in the Corporation.
187. (1) For the purpose of providing the Corporation area with proper and sufficient
supply of water for public and private uses, the Corporation may—
(a) plan, construct, operate, maintain, and manage waterworks, either within
or outside the Corporation area;
(b) purchase, or take on lease, any waterworks, or any water, or any right
to store, or to take and convey, water either within or outside the Corporation
area;
(c) enter into an arrangement with any person and authority for supply of
water:
Provided that the Corporation may, with the approval of the State
Government, make over to, or take over from, any organization established
under any law for the time being in force any waterworks so as to do
anything which may be necessary or expedient for the purpose of carrying
out its functions under this Act or under any other law for the time being
in force.
(2) Without prejudice to the generality of the provisions, of sub-section (1), the
Corporation shall have the power—
(a) to make over to, or to take over from, any organization established under
any law for the time being in force all or any of the responsibilities,
powers, controls, facilities, services and administration relating to water
supply in the Corporation area;
Proprietary rights
of Corporation
over subsoil water
resource.
Power of
Corporation
relating to
waterworks.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 87
The West Bengal Municipal Corporation Act, 2006.
(Part VL—Civic Services.—Chapter XL—Water supply and drainage.—
C. Planning, construction, operation, maintenance and management
of water works.—Sections 188-191.)
(b) to extend, expand and develop the existing facilities, and to construct and
operate new facilities relating to water supply;
(c) to establish, operate, maintain and manage engineering workshops relating
to waterworks and water supply system;
(d) to establish, maintain and operate laboratories and experimental and
research stations;
(e) to introduce in-service training courses and to provide other training for
its personnel;
(f) to regulate sinking of public or private tubewells and to control withdrawal
of under ground water;
(g) to prevent pollution of any water including any watersource, watercourse
or channel within or outside the Corporation area;
(h) to prevent discharge of industrial wastes or foul water into any river,
canal, or other water channel abutting the watersource, watercourse or
channel of water supply of the Corporation area;
(i) to acquire any tank, pond, well or water area within the Corporation area,
considered to be prejudicial to community health.
Commissioner to
manage
waterworks.
Power of access to
waterworks.
Inspection of
waterworks by
person appointed
by State
Government.
Purity of water for
domestic purpose.
188. Subject to the other provisions of this Act, the Commissioner shall manage
all waterworks and allied facilities belonging to the Corporation and shall maintain
such waterworks and allied facilities in good repair and efficient condition and shall
cause to be done all such things as shall be necessary or expedient for improving such
waterworks and allied facilities.
189. (1) The Commissioner, or any person appointed by the State Government
under section 190, may, for the purpose of inspection or repair or execution of any
work in, upon, or in connection with, any waterworks, at all reasonable times,—
(a) enter upon, and pass through, any land within or outside the Corporation
area, adjacent to, or in the vicinity of, such waterworks, in whomsoever
such land may vest;
(b) convey through any such land all necessary materials, tools and implements.
(2) While exercising any of the powers under sub-section (1), as little damage as
possible shall be done, and compensation for any damage in course of exercise of any
such power shall be paid--
(a) by the Corporation, if such damage is done by the Commissioner, or
(b) by the State Government, if such damage is done by the person appointed
by the State Government under section 190.
190. The State Government may appoint any person for the purpose of inspection
of any waterworks and, thereupon, such person may, at all reasonable times and with
the prior intimation to the Commissioner, enter upon and inspect any waterworks
belonging to the Corporation.
191. The Commissioner shall, at all times, secure that the water in any waterworks
belonging to the Corporation from which water is supplied for domestic purposes is
pure and wholesome.

88 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VL—Civic Services.—Chapter XL—Water supply and drainage.—
D. Tube-well.—Sections 192-194.—E. Water supply mains and connection
to premises.—Sections 195, 196.)
D. Tube-well
Prohibition
regarding sinking
of tube-well.
Direction by
Commissioner to
sink tube-well in
some cases.
Commissioner to
maintain a register
of tube-well sunk
in Corporation
area.
Power to lay
mains.
Power to lay
service mains etc.
192. (1) No person shall, except with the prior permission, in writing, of the
Commissioner, sink any tube-well in any premises.
(2) The Commissioner may grant permission for sinking a tube-well in any premises,
and issue a licence for such tube-well, on such conditions, and on payment of such
annual fee, as the Corporation may specify:
Provided that any person owning a tube-well sunk before the commencement of
this Act shall take a licence for such tube-well on such conditions, and on payment
of such annual fee, as the Corporation may determine.
193. (1) Notwithstanding anything contained in section 192, the Commissioner
may, with the prior approval of the Mayor-in-Council, by a written notice, require
the owner of a premises to sink a tube-well, if the premises is to be used as a place
of public resort, or as a market, or as a place of employment of more than fifty persons,
or for any other reason to be recorded in writing.
(2) Every such owner shall be bound to take a licence for such tube-well on such
conditions, and on payment of such annual fee, as the Corporation may determine.
194. The Commissioner shall cause to be maintained a register in such form, and
in such maner, as may be determined by regulations, and such register shall provide
for an inventory of tube-wells, public or private, sunk in the Corporation area, and
shall be updated from time to time.
E. Water supply mains and connection to premises
195. (1) The Corporation may lay a main, whether within or outside the local limits
of the Corporation area,—
(a) in any street, and,
(b) with the consent of every owner or occupier of any land, not forming part
of a street, in, over or on that land,
and may inspect, repair, alter, or renew, or may remove any main, whether so laid
under this section or otherwise:
Provided that whether or not a consent required for the purpose of this sub-section
is withheld by the owner or the occupier, of any land, not forming part of a street,
the Commissioner may, after giving the owner or the occupier of such land a written
notice of his intention so to do, lay the main in, over or on that land even without
such consent.
(2) Whenever the Commissioner, in exercise of the power under this section, lays
a main in, over, or on, any land, not forming part of a street, or inspects, repairs, alters,
renews or removes a main so laid in, over or on any such land, he shall pay to every
person interested in that land compensation for any damage done thereto, or for any
injurious affection thereof, by reason of such laying, inspection, repair, alteration,
renewal, or removal of the main.
196. (1) The Commissioner may, in any street, whether within or outside the local
limits of the Corporation, lay such service mains with such stopcocks and other water-
fittings as he may deem necessary for supplying water to premises and may inspect,
repair, alter, or renew, and may, at any time, remove, any service main, whether so
laid in a street under this section or otherwise.
(2) Where a service main has been lawfully laid in, over, or on, the land not
forming part of a street, the Commissioner may enter upon that land and inspect, repair,
alter, renew, or remove the service main, or lay a new service main in substitution
thereof, but shall pay compensation for any damage done in course of such action.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 89
The West Bengal Municipal Corporation Act, 2006.
(Part VI.—Civic Services.—Chapter XI.—Water supply and drainage.—
E. Water supply mains and connection to premises.—
Sections 197-201.)
Provision for fire-
hydrant.
Power of
Commissioner to
allow connection
of premises to
service mains.
197. (1) The Commissioner may fix hydrants on water mains (other than trunk
mains) at such places as may be most convenient for affording a supply of water for
extinguishing any fire which may break out, and may keep such hydrants in good
order and may replace every such hydrant from time to time.
(2) For the purpose of denoting the situation of every such hydrant, letters, marks
or figures shall be displayed prominently on any wall, building or other structure
adjacent to such hydrant.
(3) As soon as a hydrant is fixed on any water mains, the Commissioner shall
deposit a key thereof at each place where a public fire engine is kept and in such other
places as he may deem necessary.
(4) The Commissioner may, at the request and expense of the owner or the
occupier of any factory, workshop, trade premises or place of business, situated in
or near a street in which a main is laid (not being a trunk main, but being of sufficient
dimensions to carry a hydrant), fix on the main, and keep in good order, and, from
time to time, renew, one or more fire hydrants, as near and as convenient to such
factory, workshop, trade premises or place of business as may be, used only for
extinguishing fire.
(5) The Commissioner shall allow every person to take, for extinguishing fire,
water from any main on which a hydrant is fixed, without any payment.
198. The Commissioner may, subject to the provisions of this Act and the rules
and the regulations made thereunder, permit the owner, or the lessee, or the occupier,
of any premises to connect the premises by means of supply-pipes for conveying to
the premises a supply of wholesome or unfiltered water from the service mains of
the Corporation.
Power of
Commissioner to
require separate
supply-pipe.
Stopcock.
Water-pipe etc.
not to be placed
where water will
be polluted.
199. (1) The Commissioner may require the laying of a separate supply-pipe for
entry premises which has been, or is to be, supplied with water by him.
(2) If, in the case of any premises which has already been supplied with water
without having a separate supply-pipe, the Commissioner gives notice to the owner
of such premises requiring him to lay a separate supply-pipe, the owner shall, within
three months of such notice, lay so much of the supply-pipe as is not required to be
laid in a street, and the Commissioner shall lay so much of the supply-pipe as is
required to be laid in a street and shall make all necessary communications.
200. (1) The Commissioner may, on every service main laid after the commencement
of this Act, and may, on every service main laid before the commencement of this
Act, fit a stopcock enclosed in a cover box or a pit of such size as may be reasonably
necessary.
- (2) Every stopcock fitted on a service main after the commencement of this Act
shall be placed in such position as the Commissioner deems most convenient:
Provided that—
(a) a stopcock in private premises shall be placed as near to the street from
which the supply-pipe enters such premises as is reasonably practicable;
(b) a stopcock in a street shall be placed as near to the boundary thereof as
is reasonably practicable.
201. (1) No water-pipe shall be laid in a drain or on the surface of an open channel
or house gully or within twenty feet of a cesspool or in any position where the water-
pipe is likely to be injured or the water therein is likely to be polluted, and no well
or tank and, except with the permission of the Commissioner in writing, no cistern
shall be constructed within twenty feet of a latrine or cesspool.

90 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Supply-pipe to be
kept in efficient
repair.
(Part VL—Civic Services.—Chapter XL—Water supply and drainage.—
E. Water supply mains and connection to premises.—
Sections 202-204.)
(2) No latrine or cesspool shall be constructed or made within twenty feet of any
well, tank, water-pipe or cistern or in any position where pipe, well, tank or cistern
is likely to be injured or the water therein is likely to be polluted.
202. (1) It shall be incumbent on the owner or the occupier of any premises to
which water is supplied from any waterworks belonging to the Corporation to keep
in a thoroughly clean condition, and to maintain and keep in efficient repair, every
supply-pipe connecting the premises to the water supply mains of the Corporation and
any other water-fittings in the premises:
Provided that upon an inspection, the Commissioner may, by a notice, in writing,
require the owner or the occupier of the premises to take steps to remove any defect
which he may find:
Provided further that when an occupier of any premises is served with a notice
under this section, he may, after giving three days' notice is writing to the owner or
to the person to whom he is responsible for the payment of his rent, himself have the
repairs executed and may deduct the expenses thereof from any rent which is due from
him to such person.
(2) Except in the case of a special agreement to the contrary, the owner of any
premises shall bear the expenses of repairs of all works connected with the supply
of water thereto and, if he fails to do so, the occupier may give to the owner and
the Corporation three days' notice, in writing, in such form as may be approved by
the Corporation, and if the Corporation fails to get the repairs of all works connected
with the supply of water to the premises done within three days from the date of receipt
of the notice, the occupier may himself have the repairs done and deduct the
expenses for such repairs from any rent due from him to the owner in respect of such
premises.
203. The Commissioner may, if he thinks fit under such circumstances as may be
specified by regulations, take charge of all supply-pipes and water-fittings of any
premises connected with the water-mains of the Corporation and, thereupon, the same
shall vest in, and shall be maintained at the expenses of the Corporation.
204. (1) All private connections of premises to the service mains of the Corporation
for the supply of water thereto and all pipes, taps and other water-fittings used for
such supply shall be made, maintained and regulated in accordance with, and subject
to, such regulations as may be made in this behalf, and such regulations shall form
a part of a Code to be called Municipal Water Supply, Sewerage and Drainage Code:
Provided that in making such regulations, due regard shall be given to the Code
relating to water-supply and other matters connected therewith, published by the
Indian Standards Institution:
Provided further that so long as such regulations are not made, the provisions of
the Code published by the Indian Standards Institution shall apply.
(2) The regulations under sub-section (1) shall specify the requirements which an
owner, lessee or occupier of any premises, who desires to have supply of water from
the Corporation, shall comply with.
(3) The regulations as aforesaid shall provide for inspection of premises by the
Commissioner to ascertain compliance with the provisions of sub-section (1), and
testing of any water-fittings used in connection with the supply of water by the
Corporation.
Taking charge of
supply-pipes and
water-fittings by
Commissioner
and vesting
thereof in
Corporation.
Municipal water-
supply, Sewerage
and Drainage
Code.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 91
The West Bengal Municipal Corporation Act, 2006.
(Part VI.—Civic Services.—Chapter XI.—Water supply and drainage.—
F. Water meter.—Sections 205-210.)
F. Water meter
Power of
Corporation to
establish block
meter.
Power of
Commissioner to
provide water
meter.
Payment for
supply of water on
the basis of
readings shown by
water meter.
Exemption from
payment of fee for
supply of water.
205. (1) The Corporation may, if it thinks fit, establish block meters through which
the entire supply of wholesome water for an area shall pass and the supply of such
wholesome water shall be recorded.
(2) The Corporation may, with due regard to the size of the population and the
technical compulsions, if any, and after taking into account the capacity approved by
it for non-domestic purposes, regulate the supply of wholesome water in an area in
such manner as may ensure that there is equitable distribution of available wholesome
water throughout the Corporation area:
Provided that the decision of the Corporation on any matter relating to the supply
of wholesome water in an area shall be final.
206. (1) The Commissioner may provide a water meter, and attach the same to
the supply-pipe, in the premises connected with the service main of the Corporation.
(2) The expenses of providing and attaching a water meter under sub-section (1)
shall be paid out of the Municipal Fund.
(3) The use, rent to be paid for such use, maintenance, and testing of water meters
shall be governed by regulations in this behalf.
207. Whenever water is supplied under this Act through a water meter, it shall be
presumed that the quantity of water indicated by the water meter has been consumed
until the contrary is proved.
208. (1) No person shall fraudulently—
(a) alter the index to any water meter or prevent any water meter from duly
recording the quantity of water supplied;
(b) abstract or use water before it has been recorded by a water meter set
up for the purpose of recording the abstraction or use of water.
(2) The existence of artificial means under the control of a consumer for causing
any such alteration, prevention, abstraction or use shall be an evidence that such
consumer has fraudulently affected the water meter.
209. (1) In a premises where a water meter has been attached to a supply-pipe,
the occupier of such premises shall be liable to pay for the water consumed on the
basis of the readings shown by the water meter attached to the supply-pipe an annual
fee at the rate determined under sub-section (2):
Provided that where a water meter attached to the supply-pipe in any premises
or building connected with the service main of the Corporation goes out of order, or
where there is a dispute about the proper operation of such water meter, or where such
water meter is fraudulently altered or tampered with, the annual fee for the supply
of water to such premises or building for domestic purpose or for any other purpose
may be levied on the basis of the size of the ferrule attached to the supply-pipe in
such premises or building.
(2) The Corporation shall determine the rate per thousand litres of water at which
the amount of annual fee payable under sub-section (1) shall be calculated.
(3) Notwithstanding anything contained in the foregoing provisions of this section
or elsewhere in this Act, the supply of water for domestic and non-domestic uses may
be charged for at such scale of fee or price as may be prescribed.
210. The Corporation shall have the power to exempt, either wholly or partly, any
person from payment of the annual fee for the supply of water for domestic purpose
or for any other purpose—
(a) in any case where such payment causes, to the satisfaction of the
Corporation, undue hardship to him, and
(b) in any other case where the Corporation thinks fit so to do.
Presumption as to
correctness of
water meter.
Prohibition of
fraud on water
meter.

THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 \R; 01
The West Bengal Municipal Corporation Act, 2006.
(Part VI.—Civic Services.—Chapter XL—G, General Provisions regarding
water-supply and uses of water supplied.—Sections 211, 212,)
G. General provisions regarding water-supply and uses
of water supplied
211. No person shall occupy, or cause or permit to be occupied, any premises or
part thereof constructed or reconstructed after the commencement of this Act until he
has obtained a certificate from the Commissioner that there is provided within, or
within a reasonable distance of, the premises such supply of wholesome water as
appears to the Commissioner to be adequate for the persons who may occupy, or who
may be employed in, such premises for their domestic purposes.
212. (1) If it appears to the Commissioner that any premises in the Corporation
area is without supply of wholesome water for domestic purposes or that the existing
supply of water for domestic purposes available for the persons usually occupying,
or employed in, such premises is inadequate or, on any sanitary ground, objectionable,
the Commissioner may, by a notice, in writing, required the owner or the lessee or
the occupier of the premises or the person primarily liable for the payment of the
property tax in respect of the premises or any other person having an interest therein—
(a) to take a connection from the supply mains of the Corporation, adequate
for the requirements of the persons usually occupying, or employed in,
the premises or to take additional or enlarged connection or connections
from the supply mains, and
(b) to provide supply-pipes and water-fittings and to install, and work at, a
pump and do all such works, and take all such measures, as may, in the
opinion of the Commissioner, be necessary for the above purpose,
within such period as may be specified in the notice.
(2) On receipt of the notice under sub-section (1), the owner or the lessee or the
occupier of the premises or the person primarily liable for the payment of the property
tax in respect of the premises or the other person having an interest therein, as the
case may be, shall—
(a) obtain from the supply mains of the Corporation such quantity of water
as may be adequate for the requirement of the persons usually occupying,
or employed in, the premises, and
(b) provide connection pipes of such size, materials and description, and
take such necessary steps for the purpose, as may be provided by
regulations,
within the period specified in the notice.
(3) If the owner or the lessee or the occupier of the premises or the person
primarily liable for the payment of the property tax in respect of the premises or the
other person having an interest therein, as the case may be, does not comply with the
notice within the period specified therein, the Board of Councillors shall—
(a) obtain from the supply mains of the Corporation such quantity of water
as may be adequate for the requirement of the persons occupying, or
employed in, the premises, and
(b) provide connection pipes of such size, materials and description, and take
such necessary steps for the purpose, as may be provided by regulations,
and the cost incurred therefor by the Board of Councillors shall be recovered from
the owner or the occupier of the premises or the other person having an interest therein,
as the case may be, as an arrear of tax under this Act.
Premises
construete,i or
reconsuuctal after
the commence-
ment of this .Act
not to be Occupied
without
arranuement for
water supply.
Power to requite
water supply to he
taken.

PART 1111
THE KOLKATA GAZETTE, EXTRAORDINARY. MAY 29, 2001 93
The West Bengal Municipal Corporation Act. 2006.
Power to close. or
to reqrict the trw
of water from.
polluted sourecs
of supply.
Power to require
filling up of well.
Prohibition of
waste or misuse of
water.
(Part Services.—Chapter X1.—Water supply and drainage.---
G. General provisions regarding water-supply and uses
of water supplied.—Sections 213-218.)
213. (1) If the Commissioner is of opinion that any water in, or obtained from,
any well, tank or other source of supply, not vested in the Corporation, being water
which is, or is likely to be, used for domestic purposes or for the preparation of food
or drink for human consumption, and is, or is likely to become, so polluted as to be
prejudicial to health, the Commissioner may, after giving the owner or the occupier
of the premises in which the source of supply is situated a reasonable opportunity of
being heard, by order, direct that such source of supply be permanently or temporarily
closed or cut off or the water therefrom he used for certain purposes only, or
make such order as appears to him necessary to prevent injury or danger to the
health of person using such water or consuming food or drink prepared therewith or
therefrom.
(2) Before making any order under sub-section (1), the Commissioner may cause
the water to be analysed at the cost of the Corporation.
(3) If the person to whom an order is made under sub-section (1) fails to comply
such order, the Commissioner may do whatever may be necessary for giving effect
to the order, and any expenses incurred by him in so doing may be recovered by him
from the person in default as an arrear of tax under this Act.
214. Whenever a supply of filtered or unfiltered water has been provided in an area,
the Commissioner may, by a notice, in writing. require the owner or the lessee or the
occupier, as the case may be, of a well, tank or other water area forming a part of
any premises in the said area, to fill up such well, tank or water area.
215. The owner of every premises connected with the service main of the Corporation
shall, when so required by the Commissioner, set up electric pumps or other contrivances
whereby water may be caused to reach to the top of the topmost storey of such
premises.
216. No person shall, without the permission, in writing, of the Commissioner, use.
or allow to be used. filtered water, supplied for domestic purpose, for any other
purpose.
217. (1) Unfiltered water shall be used for the following purposes:--
(a) extinguishing of fire;
(b) street watering:
(c) flushing drains of the Corporation, gully-pits, public privies and urinals.
(2) Unfiltered water may also be used, free of charge,—
(a) for flushing privies and urinals in private premises connected with sewers;
(b) for flushing of drains in private premises.
(3) Unfiltered water shall not be used for domestic purposes or, without the
permission, in writing, of the Commissioner, for any purposes other than those specified
in sub-section (1) and sub-section (2).
(4) Notwithstanding anything contained hereinbefore in this chapter, wholesome
water may be used in lieu of unfiltered water for non-domestic purposes where the
supply of unfiltered water is not available for the time being.
218. (1) No person shall wilfully or negligently cause or suffer any water-fitting,
which he is liable to maintain,—
(a) to be, or to remain, so out of order or so in need of repair, or
(b) to be, or to remain, so constructed or adapted or to be so used, that the
water supplied to him by the Corporation is, or is likely to be, wasted,
misused or unduly consumed, or contaminated before use, or that foul
air or any input matter is likely to return into any pipe belonging to, or
connected with, a main belonging to the Corporation.
Power of
Corporation to
require owner of
premises to set up
pump etc.
Filtered water
supplied for
domestic purpose
not to he used for
non-domcstic
purpose.
Use of unfiltered
water.

94 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Power to enter
premises to detect
waste or misuse of
water.
Power to cut off
or turn off supply
of water to
premises.
(Part VI.—Civic Services.—Chapter XI.—Water supply and drainage.—
G. General provisions regarding water-supply and uses
of water supplied.—Sections 219, 220.)
(2) If any water-fitting which any person is liable to maintain is in such condition
or is so constructed or adapted as aforesaid, the Commissioner, without prejudice to
his right to proceed against the person under any other provision of this Act, may give
direction to such person to carry out any necessary repairs or alterations and, if he
fails to do so within forty-eight hours of such direction, may cause to be carried out
the work and recover from him the expenses incurred by him in so doing as an arrear
of tax under this Act.
219. The Commissioner, or any officer of the Corporation authorised by the
Commissioner, in writing, may, between sunrise and sunset, enter any premises
supplied with water by the Corporation in order to examine if there is any waste or
misuse of such water and the Commissioner or such officer, as the case may be, shall
not be refused admittance to the premises or obstructed by any person in making such
examination.
220. (1) Notwithstanding anything contained elsewhere in this Act, the
Commissioner may cut off the connection between any water-works of the Corporation
and any premises to which water is supplied from such water-works, or may turn off
such supply, in any of the following cases, namely:—
(a) if the premises is unoccupied; or
(b) if, after receipt of a notice, in writing, from the Commissioner requiring
him to refrain from so doing, the owner or the occupier of the premises
continues to use the water or to permit the same to be used, in contravention
of this Act or of any regulations made thereunder; or
(c) if the occupier of the premises contravenes the provisions of section 180;
or
(d) if the occupier refuses to admit any officer or employee of the Corporation,
duly authorised in that behalf, into the premises for the purpose of making
any inspection under this Act or under any regulations relating to water-
supply made under this Act, or prevents such officer or employee from
making such inspection; or
(e) if the owner or the occupier of the premises wilfully or negligently injures
or damages his water meter or any pipe or tap conveying water from any
works of the Corporation; or
(f) if any pipe, tap, work or fitting connected with the supply of water to
the premises be found, on examination by the Commissioner, to be out
of repair to such an extent as to cause so serious a waste of water that,
in the opinion of the Commissioner, immediate prevention is necessary;
or
(g) if the use of the premises for human habitation has been prohibited under
this Act from the date from which the premises is to be vacated in
pursuance of an order under this Act; or
(h) if there is any water-pipe situated within the premises to which no tap
or other efficient means of turning the water off is attached; or
(i) if, by reason of a leak in the service pipe or fitting, damage is caused
to the public street and immediate prevention is necessary; or
(j) if, in respect of the premises, any taxes or rates or fees or charges under
this Act are in an-ear for payment for more than one year:
Provided that—
(i) water supplied for flushing privies or urinals shall not be cut off or
turned off except when the Commissioner thinks it necessary to cut
off or turn off such water preventing damage to, or accident on,
public streets;

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 95
The West Bengal Municipal Corporation Act, 2006.
(Part VI.—Civic Services.—Chapter XI.—Water supply and drainage.—
G. General provisions regarding water-supply and uses of water
supplied.—Section 221.—H. Drainage and sewerage.—Sections 222-224.)
water shall not be cut off or turned off in any• case referred to in
clause (g) or clause (j) unless a notice, in writing, of not less than
seventy-two hours has been given to the occupier of the premises:
in any case referred to in clause (f) or clause the Commissioner
may carry out necessary repair to pipit, tap. i.vorl: or fitting and
recover the expenses thereof from the owner or the occupier of the
rrcrnises.
(2) The expenses of cutting off or turning off water-,upply shall be paid by the
owner or the occupier of premises ant!. in case the owner or the occupier refuses to
pay such expenses, the same shall be paid from the Municipal Fund, and it shall be
recoverahic from the owner or the occupier of such premises as arrear of tax under
this Ac:.
Joint and several
liability of owner
and occupier for
offence in relation
to water supply.
Public drain and
drain in,
alongside, or
under, public
street to vest in
Corporation.
221. If any offence relating to water-supply is committed under this Act on any
premises connected with the service main of the Corporation, the owner, the person
primarily liable for the payment of the property tax, and the occupier of the said
premises shall be jointly and severally liable for such offence.
II. Drainage and sewerage
222. (l) All public drains, and all drains in, alongside, or under, any public street,
whether made at the charge of the Municipal Fund or otherwise, and all works,
materials and things, appertaining thereto, which are situated within the Corporation
area, shall vest in the Corporation:
Provided that the Corporation may, with the approval of the State Government,
make over the trunk-sewers, sewage treatment plants, pumping stations and other
utilities to a separate and independent agency for maintenance and development, and
it shall be lawful for such agency to construct new trunk-sewers, sewage treatment
plants, pumping stations, or other utilities.
(2) For the purpose of enlarging, deepening or otherwise repairing or maintaining
any such drain, so much of the sub-soil appertaining to the drain as may be necessary
for the said purpose shall also be deemed to have vested in the Corporation.
223. All drains and ventilation-shaft, pipes and other appliances and fittings connected
with drainage works constructed, erected or set up at the charge of Municipal Fund
in or upon premises not belonging to the Corporation, whether for the use of the owner
or the occupier of such premises or not, shall, unless the Corporation otherwise
determines, vest, and shall be deemed always to have vested, in the Corporation.
224. (1) Without the permission, in writing, of the Commissioner granted in
accordance with such regulations as may be made by the Corporation in this behalf,—
(a) no private street shall be constructed over any municipal drain, or
(b) no wall or other structure shall be newly erected over any municipal drain,
or
(c) no wall, fence or structure shall be erected on the bed, bank or embankment
of any municipal sewage or storm-water channel, nor any portion thereof
shall be interfered with, encroached upon, altered or occupied for fishery,
agriculture or any other purpose.
(2) If any private street is constructed, or any wall or other structure is erected
over any municipal drain, or if any wall, fence or structure is erected on the bed or
embakment of any municipal sewage or storm-water channel or if any portion thereof
is interfered with, encroached upon, altered or occupied without the permission, in
writing, of the Commissioner, the Commissioner may remove or otherwise deal with
the same in such manner as he may think fit, and the expenses incurred by the
Corporation in so doing shall be paid by the owner of such private street, wall, or
other structure or by the person who interferes with, or encroaches upon, or alters or
occupies, as the case may be.
Drain etc.
constructed,
erected or set up in
premises at charge
of Municipal Fund,
to vest in
Corporation.
Private street etc.
not to be
costructed over
municipal drain
without
permission.

96 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
[PART III
Power of the
Commissioner to
levy fees for
drainage and
sewerage service.
House-drain,
closed cesspool,
etc.
Grouping or
combination of
house-drains and
enforcement of
drainage in
undrained
premises.
Municipal drain
may communicate
with public drain
etc.
Certain matters
not to he passed
on to municipal
drain.
The West Bengal Municipal Corporation Act, 2006.
(Part VI.—Civic Services.—Chapter XL—Water supply and drainage.—
H. Drainage and sewerage.—Section 225.-1. Drainage of
premises.—Sections 226-231.)
225. (1) The Commissioner may, at any time, levy an annual fee, for drainage and
sewerage, at such rate, as may be fixed under the regulations made thereunder, or as
stated in the budget estimate referred to in sub-section (2) of section 69 in this behalf,
on the owner or the occupier or the person responsible to pay property tax on any
house or land.
(2) Any unpaid sum under this section shall be recoverable from the person
concerned as an arrear of tax under this Act.
I. Drainage of premises
226. The owner or the occupier of any premises shall be entitled to cause his house-
drains to empty into a municipal drain, provided that before so doing, he obtains the
written permission of the Commissioner and complies with such condition as the
Commissioner may determine as to the mode in which, and the superintendence under
which, communications between house-drains and municipal drains are to be made.
227. (1) No person shall, without complying with the provisions of section 226,
make or cause to be made, any connection of a house-drain with a municipal drain.
(2) The Commissioner may, in accordance with such regulations as may be made
by the Corporation in this behalf, close, demolish, alter, or remake any connection
made in contravention of sub-section (1), and the expenses incurred in so doing shall
be paid by the owner or, the occupier of the premises, as the case may be, for the
benefit of which such connection was made or by the person who made, or caused
to be made, such connection, and, such expenses shall be realised by the Commissioner
as arrears of taxes under this Act.
(3) Notwithstanding anything contained in the foregoing provisions of this section,
no drain shall be used for disposal of trade effluents or wastes from slaughter house
or such items as may cause any health hazard, except in such manner as the Corporation
may direct.
(4) The Corporation may, by regulations, prescribe the parameter, limits and
compoundable lines for the disposal of waste water.
(5) The Corporation may levy a sewer charge at such rate as it may determine.
/ 228. Where any premises is, in the opinion of the Commissiner, without sufficient
means of effective drainage, the Commissioner may, by a notice, in writing require
the owner of the premises to construct a house-drain up to a point to be specified in
the notice or to construct a closed cesspool and drains emptying into such cesspool
in such manner as may be determined by regulations.
229. The Corporation may, if it considers necessary, make regulations for grouping
or combination of house-drains for economic or operational advantages and for
enforcement of drainage of undrained premises and for any other matters in connection
with drainage. '
230. Subject to the approval of the State Government in this behalf the Corporation
may, if necessary, make the municipal drains communicate with, or empty themselves
into, any public drain, lake, canal or watercourse outside the Corporation area and
in so doing it may, exercise throughout the line outside the Corporation area along
which the municipal drains are to run all the powers exercisable by it under this Act,
if the said municipal drains were to run entirely within the Corporation area.
231. (1) No person shall throw, empty or otherwise discharge into any water-
source, channel or municipal drain within or outside the Corporation area any matter,
refuse, trade effluent, or waste so as to cause pollution, health hazard or nuisance
prejudicial to environment.
Right of owner or
occupier of
premises to empty
his house-drain
into municipal
drain.
Connection with
municipal drain
not to be made
except in
conformity with
section 226.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 97
The West Bengal Municipal Corporation Act, 2006.
Placing or
carrying any pipe
etc., over, under
or across any
immovable
property.
Conversion of
service privies
into sanitary
toilets etc.
Privy, urinal and
other accommoda-
tion in premises
for twenty or
more labourers or
workmen.
(Part VI.—Civic Services.—Chapter XL—Water supply and drainage.—
I. Drainage of premises.—Sections 232-234.—J. Privies, urinals and
bathing and washing places.—Sections 235-238.)
(2) Subject to the provisions of any other law for the time being in force, the
Corporation may, by regulations, provide for treatment standard to be maintained
before discharge of any industrial waste or foul water or refuse into any river, water-
source, channel, or municipal drainage and sewerage system.
232. If it appears to the Corporation that it is necessary to place, or to carry, any
pipe or drain over, under, or across the immovable property of any person to maintain
the only or the most convenient water-supply to, and drainage of, any premises, the
Corporation may, after giving the owner of the immovable property an opportunity
of being heard, authorise the owner or, occupier of the premises, as the case may be,
to place or carry such pipe or drain over, under, or across such immovable property
in such manner as it may think fit to allow.
233. The Corporation may place and maintain aqueducts, conduits and lines of
mains or pipes or drains over, under, or across any immovable property within or
without the Corporation area and may enter any property for such purpose:
Provided that the Corporation shall not acquire any right other than the right of
user in the property over, under, or across which any aqueducts, conduits, lines of
mains, pipes or drains are placed.
234. The Commissioner shall cause to be maintained complete survery maps,
drawings and descriptions of all underground utilities within the Corporation area,
including water-supply mains, supply-pipes, sewers and connections thereto in such
Form, and in such manner, as may be prescribed, and shall ensure the secrecy of the
same in conformity with the provisions of the Official Secrets Act,1923.
J. Privies, urinals, and bathing and washing places
235. The Corporation shall—
(a) provide arid maintain, in proper and convenient situations, water closets
and urinals for the use of the public, and
(b) cause'such water closets and urinals to be so constructed and kept as not
to be a public nuisance or injurious to public health.
236. (1) The Corporation may grant licence to a private individual or organsation
for maintenance, and regulation for use, of public toilets and urinals constructed by
it, on such terms and conditions as may be determined by regulations.
(2) On the grant of a licence to a private individual or organisation under sub-
section (1), such private individual or organisation, as the case may be, shall be entitled
to recover from the persons using such public toilets or urinals such fee as may be
determined by regulations.
(3) No person shall keep, or maintain, any toilet or urinal for public use without
the specific permission of the Corporation, and the Corporation may impose such
conditions therefor as it may consider necessary.
237. (1) No person, either owner or occupier of any premises, shall be allowed
to maintain service privy within the Corporation area.
(2) The Commissioner shall issue a notice to the owner or the occupier of every
premises having service privy, directing him to convert the service privy by connecting
either with the sewerage system or into a sanitary toilet, as the case may be.
(3) The owner or the occupier of the premises, as the case may be, shall, on receipt
of the notice under sub-section (2), either convert the service privy into a sanitary toilet
or connect the service privy with the sewerage system, as the case may be, within
90 days from the date of receipt of the notice under sub-section (2).
(4) No person shall be allowed to discharge night-soil directly in the municipal
drain.
238. (1) There shall be provided in every new building in which ten or more
labourers or workmen are likely to be employed, and in any part of which a manufacturing
process is likely to be carried on with the aid of power, or is likely to be ordinarily
so carried on, such privy and urinal accommodation, and such accommodation for
bathing and for washing of clothes and domestic utensils, as the Corporation may
decide.
Placing and
maintenance of
aqueduct etc.
over, under or
across any
immovable
property.
Map of under-
ground utilities.
Power of
Corporation to
provide and
maintain public
privies and
urinals.
Licence for public
toilets and urinals.
19 of 1923.

98 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Provisions for
• privy and urinal
accommodation in
premises intended
for human
habitation.
Position of
cesspools.
House drains etc.
to be subject to
survey and control
of Corporation.
(Part VI.—Civic Services.—Chapter XL—Water supply and drainage.—
J. Privies, urinals, and bathing and washing places.—Section 239.—
K. Cesspools and other filth receptacles.—Sections 240-243.)
(2) Where any premises in which twenty or more labourers or workmen are
employed, and in any part of which a manufacturing process is being carried on
without the aid of power, or is ordinarily so carried on, is without any privy, urinal
or other accommodation for bathing and for washing of clothes and domestic utensils
or with inadequate accommodation, the Corporation may by a notice, in writing require
the owner of such premises to provide such premises with such privy, urinal, bathing
or other accommodation for washing of clothes and domestic utensils as it may
determine.
239. (1) If any premises, intended for human habitation, is without privy or urinal
accommodation, or if the existing accommodation is, in the opinion of the Corporation,
insufficient, inefficient or objectionable for sanitary reason, the Corporation may, by
a notice, in writing, direct the owner or the occupier, as the case may be, of such
premises to make such structural or other alterations of the existing privy or urinal
accommodation as may be specified in the notice within 90 days from the date of issue
of the notice.
(2) If owner or the occupier of the premises, as the case may be, fails to comply
with the directions of the Corporation within the time limit specified in sub-section
(1), he shall be punished with fine in accordance with the provisions of section 403.
K. Cesspools and other filth receptacles
240. (1) No person shall construct a cesspool—
(a) beneath any part of any • buildin2 or within fifteen metres of any tank,
reserve water-source or well, or
(b) upon any site or any position in the Corporation area which has not been
approved in writing by the Commissioner, or
(c) upon any site or in any position outside the Corporation area which has
not been so approved and is situated within ninety metres of any reservoir,
used for storage of filtered water to be supplied to the Corporation area.
(2) The Commissioner may, at any time, by a notice, in writing, require the owner
of any premises in which any cesspool has been constructed in contravention of the
provisions of sub-section (1) to remove such cesspool and to fill up it with such
materials as may be approved by him.
(3) If the owner or the occupier of any premises in which any cesspool has been
constructed does not comply with the notice under sub-section (2) within fifteen days
from the date of receipt of the notice by him, the Commissoiner shall take such steps
to remove such cesspool and to fill up it as he may deem fit, and all expenditure
incurred by the Commissioner for the purpose shall be recoverable from the owner
or the Occupier of such premises as an arrear of tax under this Act.
241. All house-drains, within as well as without the premises to which they belong,
and all cesspools, privies and urinals shall, as respects their site, construction, materials,
and dimension and arrangements for flushing the same, be under the survey and control
of the Corporation and shall be subject to such regUlations as the Corporation may
make in this behalf.
242. (1) The Corporation may, from time to time, grant to any person it thinks
fit a licence to act as a plumber for the purposes of this Act.
(2) Every such licence shall be granted in such manner, in such Form, and on such
terms and condtions, as may be determined by the Corporation by regulations.
243. (1) If, in the opinion of the Corporation, any pool, ditch, tank, well, pond,
swamp, quarry, hole, drain, cesspool, watercourse, pit, cistern, desert or air-cooler,
or ground, underground, or overhead tank, or any collection of water, or any land on
which water may, at any time, accumulate, is, or is likely to become, a breeding place
of mosquitoes or, in any other respect, becomes a nuisance, the Corporation may, by
notice, require the owner or the person having control thereof to take all or any of
the following actions:—
(a) to clean, or drain off, or remove water therefrom, or to provide cover
thereto; or
Power of
Corporation to
grant licence to
plumbers.
Prevention of
mosquito-
breeding.

PART nil THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 99
The West Bengal Municipal Corporation Act, 2006.
(Part W.—Civic Services.—Chapter XI.—Water supply and drainage.—
K. Cesspools and other filth receptacles.—
Section 243.)
(b) to have any courtyard, lane, passage or open space paved with such
material, and in such manner, as may be directed by the Corporation, to
keep such paving in proper repair, or to raise the level of such courtyard,
land, passage, or open space; or
(c) to fill up any unwholesome waterbody:
Provided that any unwholesome waterbody can be filled up only after compliance
with the provisioins of section 4C of the West Bengal Land Reforms Act,1955, by
the owner or the person having control thereof.
(2) No person shall keep, or permit to be kept or maintained, within any premises
or land, any collection of stagnant or flowing water which, in the opinion of the
Corporation, is, or is likely to be, a breeding place for mosquitoes, unless such
collection of water is treated in such manner as may effectively prevent the breeding
of mosquito.
(3) All borrow pits dug in the course of construction and repair of buildings, roads,
or embankments, shall be deep and connected with each other in the formation of a
drain directed towards the lowest level and properly sloped for discharge into a river,
stream, channel, or drain, and no person shall create any isolated borrow pit which
is likely to cause accumulation of water which again, in turn, may breed mosquito.
(4) The owner or the occupier of any premises shall not keep therein any bottle,
tyre (old or new), vessel, can, container or receptacle in such manner as may allow
it to collect, or to retain, water which may breed mosquito, and shall clean and dry
such bottle, tyre (old or new), vessel, can, container or receptacle at the interval of
seven days.
(5) The owner or the occupier of any premises shall wrap the openings of the vent-
pipes and the outlets of septic tanks with proper mosquito-proof nets and shall maintain
covering slabs of septic tanks to prevent entry and exit of mosquitoes.
(6) The owner or the occupier of any premises shall seal the overhead tanks,
cisterns or water-receptacles to prevent mosquito-breeding, and shall provide safe
ladder for making the overhead tanks or cisterns or water-receptacles approachable
in order to facilitate inspection of the water in the container by the authorities of the
Corporation.
(7) For construction of permanent water collections such as swimming pools,
artificial fountains, or water reservoirs, constructed for the purpose of
beautification,—
(a) an application shall be submitted to the Corporation, stating therein the
anti-larval measures taken by the applicant to keep the water free of
mosquito larvae;
(b) the Corporation, after considering the application, shall issue a licence
to the applicant;
(c) the applicant shall receive the said licence on payment of such fee as may
be determined by the Corporation, and shall renew the said licence
annually.
(8) The owners or the occupiers of all private ponds or water reservoirs shall keep
such ponds or water reservoirs free from water hyacinth or allied weeds to prevent
mosquito-breeding.
(9) If any person contravenes any provision of this section or fails to comply with
any order or direction under this section, he shall be punished with fine which may
extend to one thousand rupees, and a daily fine of fifty rupees in case of continuance
of such contravention commencing from the day on which such contravention is
brought to the notice of such person by the Corporation.
West Ben. Act X
of 1956.

100 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part V1.—Civic Services.—Chapter XII.—Streets and public places.—
Sections 244-248.)
CHAPTER XII
Streets and public places
Vesting of public
street in
Corporation.
Functions of
Commissioner in
respect of public
street.
Power of
Corporation to
make new public
street etc.
Power of
Commissioner to
remove or alter
obstruction,
encroachment or
projection.
Power of
Commissioner to
remove anything
erected, deposited
or hawked in
contravention of
the Act.
244. (1) All streets and public places, squares, parks, and gardens, not being the
property of, and kept under the control of, Government or the Board of Trustees for
the improvement of the Corporation area, including soil, sub-soil and side-drains,
footways, pavements, trees, stones and other materials, implements, and other things
provided for such streets and other public places, which are situated within the
Corporation area, shall vest in the Corporation.
(2) Whenever the Corporation proposes to determine the name by which any
public street or public place is to be known or to change the name of any public street
or public place, it shall refer the proposal to an Advisory Committee constituted under
sub-section (3) for its consideration.
(3) The State Government shall, by notification, constitute an Advisory Committee
for naming, or changing the name of, any public street or square within the Corporation
area. The Advisory Committee shall consist of such number of persons, not exceeding
eight but not less than five, as the State Government may think fit.
245. The Corporation shall cause all public streets vested in it, under section 244
to be maintained by the Commissioner who shall, for this purpose, do all things
necessary for the public safety and convenience including the construction and
maintenance of bridges, causeways, sub-ways, flyovers and culverts.
246. The Corporation may lay out and make new public streets, construct bridges,
sub-ways and flyovers, classify public streets into different categories, turn or
divert any existing public street, prescribe a regular line for streets or buildings on
one or both sides of any public street, and take steps in pursuance of a plan for
improvement of street and street alignments and may, by regulations, make provisions
in this regard.
247. (1) No person shall, except with the permission of the Commissioner, cause
any obstruction to, or encroachment upon, or projection over, or otherwise occupy,
any portion of any public street or other public place.
(2) When any verandah, platform, building or other structure or any fixture attached
to a building so as to form part of the building (whether erected before or after the
commencement of this Act) causes a projection, encroachment or obstruction over or
on any public street or other public place vested in the Corporation, the Commissioner,
in accordance with such regulations as may be made by the Corporation, may, by a
notice, in writing require the owner or the occupier of the building to remove or alter
such verandah, platform, building or other structure or fixture.
248. 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.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 101
The West Bengal Municipal Corporation Act, 2006.
(Part VI.—Civic Services.—Chapter XII.—Streets and public places.—
Sections 249-252.)
Prohibition of
tethering of
animal and
milking of cattle.
Power to specify
building line and
street alignment.
Power of
Commissioner to
authorise tempo-
rary construction
on, or temporary
closure of, part of
public street.
249. (1) No person shall tether any animal or cause, or permit, any animal to be
tethered or stayed in any public street or other public place.
(2) No person shall milk, or cause or permit to be milked, any cow or buffalo
or other animal in any public street or other public place.
(3) Notwithstanding anything contained in any other law for the time being in
force, the Commissioner may cause to be removed or impounded any animal tethered
or being milked or found staying in any public street or other public place.
250. (1) If the Corporation considers it expedient to prescribe a regular line for
streets or buildings on one or both sides of any public streets or portion thereof, it
shall give a public notice of its intention to do so.
(2) Every such notice shall specify the period within which objections will be
received by the Corporation, and a copy of the notice shall be sent by post to every
owner of the premises abutting on such public street, who is registered in respect of
such premises in the books of the Corporation.
(3) The Corporation shall consider all objections received by it within the period
specified in the notice under sub-section (2) and shall make an order specifying a
building-line or a street-alignment or both for such public street. Every such order
shall be published in the Official Gazette and shall take effect from the date of such
publication.
(4) A register or book with plans attached shall be kept by the Corporation
showing all public streets in respect of which a building-line or a street-alignment has
been specified and such register or book shall contain such particulars as may appear
to the Commissioner to be necessary and shall be open to inspection by the public
on payment of prescribed fee.
(5) Whenever it is proposed to repair, re-build, remove, construct, or re-construct
any building, or portion thereof, abutting on a public street in respect of which a
building-line or street-alignment has been specified by an order, the Commissioner
may give direction for setting back or setting forward such building or portion thereof
in such manner as may be determined by regulations.
251. The Commissioner may authorise temporary construction on, or tempo-
rary closure of, any part of a public street on such occasions, and on such
conditions, and for such period, as the Corporation may provide by regulations
made in this behalf.
Rights of way for
underground
utilities.
252. Subject to the provisions of this Act and any other law for the time being in
force, the State Government may, by rules, provide for—
(a) the sanction by the Corporation of specific rights of way in the sub-
soil of public and private streets in the Corporation area for different
public utilities including electric supply, telephone and other
telecommunication facilities, gas-pipes, water-supply, sewerage and
drainage, pedestrian sub-ways, shopping places, warehousing facilities,
and apparatus and appurtenances related thereto provided by the State
Government, any statutory body or any licensee tinder any law for the
time being in force;
(b) the levy of any fee or charges;
(c) the furnishing to the Corporation of maps, drawings and statements which
shall enable it to compile and maintain the precise records of the placements
of the underground utilities within the Corporation area.

102 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VI.—Civic Services.—Chapter MI.—Streets and public places.—
Sections 253-256.—Lighting.----Section 257.)
Private street to
be public street.
Prohibition of
making new
street.
253. The Commissioner may, with the prior approval of the Corporation, close any
portion of a public street and declare it to be a parking area, and charge parking fees
at different rates for different vehicles for different areas and for different periods in
accordance with such regulations as may be made in this behalf.
254. (1) If the owner of any land utilizes, sells, leases, or otherwise disposes of
such land or any portion thereof as plots for the construction of buildings thereon,
he shall lay down and make street or streets giving access to the plots into which the
land may be divided, and connecting such street or streets with any existing public
street or private street.
(2) Before utilizing, selling or otherwise disposing of any land under sub-
section (1), the owner thereof shall send to the Commissioner an application, in writing
with a lay out plan of the land showing the following particulars:—
(a) the plots into which the land is proposed to be divided for the erection
of buildings thereon and the purpose or purposes for which such buildings
are to be used;
(b) the reservation or allotment of any site for any street, open space, park,
recreation ground, school, market or any other public purpose;
the intended level, direction and width of street or streets, including
footpaths and drains;
the regular line of street or streets;
the arrangements to be made for levelling, paving, metalling, flagging,
channelling, sewering, draining, conserving, and lighting street or streets.
(3) No deed of transfer shall be registered under any law for the time being in
force for any land governed by this section until the lay out plans have been approved
by the Commissioner and infrastructural constructions have been completed up to the
satisfaction of the Commissioner in accordance with such regulations as may be made
in this behalf.
255. If any private street has been levelled, paved, metalled, flagged, channelled,
sewered, drained, conserved, and lighted to the satisfaction of the Corporation, the
Commissioner may, and, if the street is not less than six meters in width, on a
requisition by a majority of the owners of the street, shall, declare such street to be
a public street and, upon such declaration, such street shall vest in the
Corporation.
256. No person shall make any new street without the prior approval of the
Corporation.
Closure of public
street for parking
purpose.
Owner's
obligation to make
street while
disposing of any
land.
(c)
(d)
(e)
Lighting
Provision for
lighting of public
street, square,
market and
building.
257. (1) The Corporation shall—
(a) take measures for lighting, in a suitable manner, in public streets,
squares, and municipal markets, and in all buildings vested in the
Corporation;
(b) procure, erect and maintain such number of lamps, lamp-posts, and other
appurtenances as may be necessary for such lighting; and
(c) cause such lamps to be lighted by means of oil, gas, or electricity, or by
such other means as the Corporation may determine.
(2) The Corporation may by itself, or in conjunction with any firm or company,
and in accordance with such regulations as may be made by it in this behalf, erect
plants and machineries for the generation of power and production of gas for the
purpose of lighting.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 103
The West Bengal Municipal Corporation Act, 2006.
(Part VL—Civic Services.—Chapter XIIL—Fire prevention and fire safety.—
Section 258.—Part VII.—Chapter XIV.—Buildings.—Section 259.)
(3) The Corporation may place in the Corporation area and maintain—
(i) electric wires or gas-pipes for the purpose of lighting such lamps under,
over, along or across any immovable property, and
(ii) posts, poles, standards, stays, struts, brackets, tunnels, culverts, or any
other contrivance for carrying, suspending or supporting such electric
wires, gas-pipes or lamps in or upon any immovable property:
Provided that such electric wires, gas-pipes, posts, poles, standards,
stays, struts, brackets, tunnels, culverts, or other contrivance shall be so
placed as to cause as little damage, detriment, inconvenience, or nuisance
to any person as the circumstances permit.
CHAPTER XIII
Fire prevention and fire safety
Arrangement for
fire prevention
and fire safety.
258. On the coming into force of the West Bengal Fire Services Act, 1950, in any West Ben. Act
area within the jurisdiction of the Corporation, the Corporation shall, in consultation XVIII 011950.
with the Director-General of Fire Services or any officer authorised by him in this
behalf by general or special order, require the owner or the occupier of all or any of
the premises in such area to make, or to carry, such arrangements as may be necessary
for fire prevention and fire safety in such area, and issue a fire safety certificate on
such conditions as are provided in the West Bengal Fire Services Act, 1950, or in
the rules made thereunder.
Explanation.—"Director-General of Fire Services" shall mean the Director-General
of Fire Services referred to in clause (e) of section 2 of the West Bengal Fire Services
Act, 1950.
PART VII
CHAPTER XIV
Buildings
Definitions. 259. (1) In this chapter, unless the context otherwise requires, the expression "to
erect a building" means—
(a) to erect a new building on any site, whether previously built upon or not;
(b) to re-erect—
(i) any building of which more than one-half of the cubical contents
above the level of plinth have been pulled down, burnt or destroyed,
or
(ii) any building of which more than one-half of the superficial area of
the external wall above the level of plinth has been pulled down,
or
(iii) any frame-building of which more than half of the number of posts
or beams in the external walls have been pulled down;
(c) to convert into a dwelling-house any building or any part of a building
not originally constructed for human habitation or if originally constructed
for human habitation, subsequently appropriated for any other purpose;
(d) to convert into more than one dwelling-house a building originally
constructed as one dwelling-house only;
(e) to convert into a place of religious worship or a sacred building any place
or building not originally constructed for such purpose;
(f) to roof or cover an open space between walls or buildings to the extent
of the structure formed by the roofing or covering of such space;

104 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VII.—Chapter XIV.—Buildings.—Section 260.)
(g) to convert two or more tenements in a building into a greater or lesser
number of such tenements;
(h) to convert into a stall, shop, office, warehouse or godown, workshop,
factory or garage any building not originally constructed for use as such,
or to convert any building constructed for such purpose by sub-division
or addition, in greater or lesser number of such stalls, shops, offices,
warehouses or godowns, workshops, factories or garages;
(i) to convert a building, which, when originally constructed, was legally
exempt from the operation of any building regulation contained in this
Act or the rules or the regulations made under this Act or contained in
any other law for the time being in force, into a building which, had it
been originally erected in its converted form, would, have been subject
to such building regulations;
(j) to convert into, or to use as dwelling-house, any building which has
been discontinued as, or appropriated for any purpose other than, a
dwelling-house;
(k) to make any addition to a building;
(1) to close or open permanently any door or window in any external wall;
(m) to remove or reconstruct the principal staircase or to alter its
position.
(2) For the purposes of this Act, "use group" or "occupancy", shall mean the
purpose for which a building or part of a building is used or intended to be used. For
the purpose of classification of a building according to occupancy, occupancy shall
be deemed to include subsidiary occupancies which are contingent upon it. The
classification of occupancy shall include residential, educational, institutional, assembly,
business, mercantile (retail), mercantile (wholesale), industrial, storage and
hazardous. The principal occupancy shall be the occupancy covering more than 50
per cent. of the floor area of a building. In case no single occupancy covers more than
50 per cent. of the floor area of a building, the building shall be classified as "mixed
use building". The classification of buildings based on principal occupancy, shall be
as follows:
"residential building", "educational building", "institutional building",
"assembly building", "business building", "mercantile building (retail)",
"mercantile building (wholesale)", "industrial building", "storage building",
and "hazardous building".
Municipal
Building
Committee.
260. (1) The Mayor-in-Council may constitute a Municipal Building Committee
with the Commissioner as its Chairman and an Officer of the Corporation as its
convenor.
(2) The Committee may have, in addition to the Chairman and the convener, eight
other members of whom—
(a) one may be a nominee of the Development Authority under which the
area of the Corporation is located;
(b) one may be a nominee of the Superintendent of Police of the concerned
district;
(c) one may be a representative of the Director of Fire Services;
(d) one may be a nominee of the State Government;
(e) one may be the concerned Superintending Engineer of the Municipal
Engineering Directorate, or his nominee;
(f) one may be an architect of repute to be selected in consultation with the
Council of Architecture constituted under section 3 of the Architects Act,
1972;

PART HI] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 105
The West Bengal Municipal Corporation Act, 2006.
(Part VII.—Chapter XIV.—Buildings.—Sections 261-263.)
(g) one may be a Town Planner of repute to be selected in consultation with
the Institute of Town Planners of India; and
(h) one may be a nominee of the Department of Environment, Government
of West Bengal.
(3) The Committee may co-opt one person to be nominated by the concerned
department of-Government while dealing with any case regarding educational building
or institutional building or assembly building or industrial building or hazardous
building.
(4) The Committee may meet at such periodical interval as may be determined
by the Mayor-in-Council.
(5) The Committee may, in accordance with the provisions of this Act or the rules
and the regulations made thereunder or of any other law in force for the time being,
scrutinize every application for erection or re-erection of a building, except for a
residential building to be erected or re-erected on a plot of 500 square meters or less
of land, and may forward its recommendations to the Mayor-in-Council:
Provided that during such scrutiny the Committee may consider matters related
to preserving, developing and maintaining the aesthetic quality of urban and
environmental design within the Corporation area and may, in respect of any building
or any execution of work, if it affects or is likely to affect the skyline or the aesthetic
quality of urban or environmental design, or any public amenity therein, recommend
on such matters also:
Provided further that in respect of any building or execution of any work, if such
building or work affects or is likely to affect—
(a) the- functioning of microwave systems for telecommunication purpose,
or
(b) any function for purposes of civil aviation, the Committee may, in
accordance with such rules as may be framed in consultation with such
departments or agencies of Government as have control on such matters,
refer such cases to such departments for their opinions before finalizing
its recommendations.
(6) The Mayor-in-Council may refer any other matter, included in this chapter,
to the Committee for its scrutiny and recommendation.
(7) The Mayor-in-Council may consider the recommendations of the Committee
and, the case of any modification, alteration or cancellation of the same, may record
the reasons thereof in writing.
261. No person shall use any piece of land as a site for erection of a new building
except in accordance with the provisions of this Act and the rules and the regulations
made thereunder in relation to such use of land and erection of building.
262. Every person, who intends to erect a building or to re-erect a building
shall submit an application to the Commissioner for sanction in such Form, containing
such information or documents, accompanied by such plans and specifications in
such manner, as may be prescribed.
263. (1) The Commissioner may sanction the erection of the building or re-erection
of the building, as the case may be, ordinarily within a period of sixty days from the
date of submission of the application for sanction unless further information or document
is called for or the Commissioner may refuse to sanction for-the erection of the building
or re-erection of the building on such grounds as may be prescribed, and if sanction
is accorded, such sanction shall remain valid for such period from the date of grant
of such sanction, and may be renewed for such period, and on payment of such fee,
as may be prescribed:
Use of land for
erection of new
building.
Application for
sanction for
erection or re-
erection of
building.
Sanction or
provisional
sanction or refusal
of sanction for
erection of
building.

106 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIL—Chapter XIV.—Buildings.---Sections 264-266.)
Provided that a provisional sanction may be given for the erection of a building
for the use of which a licence or permission is required from any department of
Government or statutory body under any law for the time being in force in accordance
with such procedure as may be prescribed:
Provided further that if it appears to the Commissioner that the site of the
proposed building is likely to be affected by any scheme of acquisition of land for
public purpose, or by any proposed regular line of public street, or extension,
improvement, widening, or alteration of any street. the Commissioner may withhold
sanction to the erection of the building for a period not exceeding eight months.
(2) No person shall erect or re-erect, or commence to erect or re-erect any building
or execute any building work specified except with the previous sanction of the
Commissioner and in accordance with the provisions of this chapter and the rules and
the regulations made under this Act in relation to such erection of building or execution
of work.
Validity and
duration of
permission for
erection or
construction of
structure or
building under
West Ben. Act
XXII of 1993 or
West Ben. Act
XLI of 1973.
264. Notwithstanding anything contained in this chapter or elsewhere in this Act
or in the West Bengal Municipal Act, 1993, or in the West Bengal Panchavat Act,
1973, permission granted under the West Bengal Municipal Act, 1993, or the West
Bengal Panchayat Act, 1973, for erection or construction of any new structure or
building or addition to any structure or building in any area under any of the said
Acts, shall, upon inclusion of such area in the Corporation area,—
(a) be deemed to have been granted under this Act, and
(b) shall remain valid for one year from the date of inclusion of such area
in the Corporation area, or for such period for which such permission was
granted, whichever is greater:
Provided that if such structure or building under the plan approved
under the West Bengal Municipal Act, 1993, or the West Bengal Panchayat
Act, 1973, has not been constructed, either in full or in part, before the
constitution of the Corporation under this Act, the plan shall be revalidated
by the Corporation before the completion of the work in respect of part
construction or before the commencement of the work in respect of a new
construction.
265. After a building plan is sanctioned, the person who has been given the notice
of such sanction shall commence work and complete the same within such period or
within such extended period as may be prescribed.
266. (1) Where the erection of any building, or the execution of any work in
furtherance thereof, has been commenced, or is being carried on, or has been completed
without, of contrary to, the sanction or in contravention of any provision of this Act
or the rules or the regulations made thereunder, the Commissioner may. in addition
to any other action that may be taken under this Act, make an order directing that
such erection of work shall be stopped or demolished or such addition or alteration
thereto as the Commissioner considers necessary be made, by the person at whose
instance the erection or the work has been commenced, or is being carried on, or has
been completed.
(2) The Commissioner may make an order under sub-section (1), notwithstanding
the fact that the assessment of such building has been made for the levy of the property
tax on lands and buildings.
Commencement
and completion of
building vis-a-vis
validity period of
sanction.
Order of
demolition of
building or
stoppage of
erection of
building and
appeal or
execution of
work.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 107
The West Bengal Municipal Corporation Act, 2006.
Prohibition on
change of use of
building.
Power to order
demolition of
buildings,
dangerous
ruinious or unfit
for human
habitation.
(Part VII.—Chapter XIV.—Buildings.—Sections 267, 268.)
(3) Any person aggrieved by an order of the Commissioner under sub-section (1)
may, within thirty days from the date of the order, prefer an appeal against such order
to the Mayor.
(4) If any person fails to comply with a conclusive order of the Commissioner
or the Mayor, as the case may be, under this section, the Corporation may itself cause
the order to be carried out and recover the expenses thereof from such person as an
arrear of tax under this Act.
(5) Notwithstanding anything contained in this chapter, if the Commissioner is
of the opinion that immediate action is called for in relation to a building or any work
being carried on it contravention of the provisions of this chapter, he may, for reasons
to be recorded in writing, cause such building or work to be demolished forthwith.
267. (1) No person shall, without any permission, in writing, of the Commissioner,
change, or allow the change of, the use of any building for any purpose, other than
that specified in the order of sanction, or convert, or allow the conversion of, tenement
under a particular occupancy or use group to be a tenement under another occupancy
or use group.
(2) Where the Commissioner refuses to give such permission, he shall give the
person, seeking permission, an opportunity of being heard before making any order
in writing in this behalf.
(3) Any person aggrieved by an order of the Commissioner under sub-section (2)
may, within thirty days from the date of the order, prefer an appeal to the Mayor.
268. (1) Where the Commissioner, upon any information in its possession,
is satisfied that any building is unfit for human habitation and is not capable, at a
reasonable expense, of being rendered fit, it shall serve upon the owner of the
building and upon any other person having an interest in the building, whether as
lessee, mortgage or otherwise, a notice to show cause within such time as may be
specified in the notice as to why an order of demolition of the building should not
be made.
(2) If any of the persons upon whom a notice has been served under sub-section
(1) appears, in pursuance thereof, before the Commissioner and gives an undertaking
that such person shall, within a period specified by the Commissioner, execute such
work of improvement in relation of the building as will, in the opinion of the
Commissioner, render the building fit for human habitation or that the building shall
not be used for human habitation until the Commissioner, on being satisfied that it
has been rendered fit for human habitation, cancels the undertaking, the Commissioner
shall not make an order of demolition of the building.
(3) If no such undertaking as is referred to in sub-section (2) is given or if, in
a case where any such undertaking has been given, any work of improvement to which
the undertaking relates is not carried out within the specified period or the building
is used in contravention of the terms of the undertaking, the commissioner shall
forthwith make an order of demolition of the building requiring that the building shall
be vacated within such period, not being less than sixty days from the date of the order,
as may be specified in the order, and demolished within ninety days after the expiration
of the period.

108 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VII.—Chapter XIV.—Buildings.--Sections 269, 270.)
Licensed Building
Surveyor.
Rules regulating
use etc. of
building.
(4) Where an order of demolition of a building under this section has been made,
the owner of the building or any other person having an interest therein shall demolish
the building within the period specified in the order, and if the building is not
demolished within such period, the Commissioner shall demolish the building and sell
the materials thereof.
(5) Any expenses incurred by the Commissioner under sub-section (4), which
cannot be met out of the proceeds of sale of materials of the building, shall be
recovered from the owner of the building or any other person having an interest therein
as an arrear of tax under this Act.
(6) In determining for the purpose of this section, whether a building is unfit for
human habitation, regard shall be had to its condition in respect of the following
matters, that is to say,—
(a) repair;
(b) stability;
(c) freedom from damp;.
(d) natural light and air;
(e) water supply;
(f) drainage and sanitary conveniences;
(g) facilities for storage, preparation of cooking of food and for the disposal
of rubbish, filth and other polluted matter;
and the building shall be deemed to be unfit as aforesaid if it is so defective in one
or more of the matters as aforesaid that it is not reasonably suitable for the occupation
in that condition.
(7) For the purpose of this section, "work of improvement" in relation to a building
shall include any one or more of the following works, namely:—
(a) necessary repair;
(b) structural alterations;
(c) provision of light points and water taps;
(d) construction of drain, open or covered;
(e) provision of latrines and urinals;
(f) provision of additional or improved fixtures and fittings;
(g) opening up or paving of courtyard;
(h) removal of rubbish, filth and other polluted and obnoxious matter;
(i) any other work, including the demolition of any building or any part
thereof, which, in the opinion of the Commissioner, is necessary for
executing any of the works specified in clauses (a) to (h).
269. The Commissioner may, and in such manner as may be prescribed, grant
licence to a person to act as a Licenced Building Surveyor, or a Structural Engineer,
or a Geo-Technical Engineer for the purposes of this chapter:
Provided that no such licence shall be required for any Architect for the purposes
of this chapter.
270. The State Government may, in addition to, or in modification of,
Schedule IV, make rules regulating—
(a) restriction of the use of site of building;
(b) fire protection measures and structural and other safeties of building;
(c) conveniences and amenities in building, including quality of materials,
plumbing services, and workmanship;
(d) architectural designs of buildings; and
(e) building uses for the purpose of residence, hospital, nursing home, factory,
warehouse, eating-house, theatre, cinema, commercial institution, and
educational building.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 109
Power to regulate
future
construction of
building in•any
particular street or
locality.
The West Bengal Municipal Corporation Act, 2006.
(Part VII.—Chapter X1V.—Buildings.—Sections 271, 272.)
271. (1) The Corporation may give public notice of its intention to declare—
(a) that in any street or portion thereof specified in such notice, the
elevation and construction of the frontage of a building or a class of
building, erected or re-erected after such notice, shall, in respect of
the architectural features of such building or class of building, be such
as the Corporation may consider suitable to the locality; or
(b) that in any locality specified in such notice, there shall be allowed
re-erection of only detached or semi-detached buildings or of both,
and that the land appurtenant to each such building shall be of an
area of not less than that specified in such notice; or
(c) that the division or sub-division of building plots in a particular
locality shall be of a specified area; or
(d) that in any locality specified in the notice, the construction of more
than a specified number of buildings on each acre of land shall not
be allowed; or
(e) that in any street, portion of street or locality specified in such notice,
the construction of any one or more of the different classes of buildings,
such as residential, commercial, mercantile, industrial, institutional,
storage, or hazardous buildings, shall not be allowed without the
special permission of the Corporation.
(2) The Corporation shall, at a meeting, consider all suggestions or objections,
received within a period of three months of the publication of the notice under sub-
section (1), and may confirm the declaration, or may modify it in such manner as may
not extend its effect.
(3) The Corporation shall publish any declaration so confirmed or modified in the
Official Gazette, and the declaration shall take effect from the date of such publication.
(4) No person shall, after the date of publication of a declaration under sub-section
(3), erect or re-erect any building in contravention of such declaration.
(5) The Corporation shall, before giving any public notice of any of its intentions
under sub-section (1), ensure that such intention is in conformity with the provisions
of any Development Plan in force under the West Bengal Town and Country (Planning
and Development) Act, 1979. West Ben. Act
XIII of 1979.
Power to prohibit
change of
authorised use of
building.
272. (1) No person shall, without permission, in writing, of the Commissioner or
otherwise than in conformity with the conditions, if any, of such permission—
(a) use, or permit to be used, for the purpose of human habitation, any
building or part thereof, not originally erected, or authorised to be used,
for such purpose;
(b) change, or allow the change of, the use of a building for any purpose
other than that specified in the sanctioned plan;
(c) change, or allow the change of, the use of any building erected before
the commencement of this Act, contrary to the use for which such erection
was originally sanctioned;
(d) convert, or allow the conversion of, a tenement within a building to an
occupational use, other than what was intended in the original sanctioned
plan, or materially alter, enlarge, or extend, the use permitted by the
Commissioner.

110 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VII.—Chapter XIV.—Buildings.—Sections 273, 274.)
(2) If, in any case, such permission is given, no change of occupancy or use shall
be allowed before any necessary alterations or provisions have been made to the
satisfaction of the Commissioner, and in accordance with the provisions of this Act
or the rules or the regulations made thereunder or of any other law for the time being
in force.
Licence to be
obtained for use
of premises for
non-residential
purpose.
Power to prevent
use of premises
for specified
purpose in
particular area for
reasons of
environment.
(3) Any change of use made before the commencement of this Act shall be deemed
to be an unauthorised change and shall be dealt with under the provisions of this Act.
(4) Notwithstanding any other action that may be taken against any person,
whether owner or occupier, contravening any provision of this section, the Commissioner
may levy on such person, in accordance with such scale as may be prescribed, a fine
not exceeding in each case rupees one hundred per square metre per month for the
area under unauthorised use throughout the period during which such contravention
continues.
(5) The Commissioner may, if he deems fit, order that the unauthorised use be
stopped forthwith:
Provided that before making any such order, the Commissioner shall give the
person affected an opportunity to show cause why such order shall not be made.
(6) Any person aggrieved by an order of the Commissioner under sub-section (5)
may, within thirty days from the date of the order, prefer an appeal against the order
of the Commissioner to the Mayor whose decision on such appeal shall be final and
conclusive.
(7) Where an appeal is preferred under sub-section (6), the Mayor may stay the
enforcement of the order passed by the Commissioner on such terms, and for such
period, as it may think fit.
(8) Save as otherwise provided in this section, no court shall entertain any suit,
application or other proceeding for injunction or other relief against the Commissioner
or the Mayor to restrain from taking any action, or making any order, in pursuance
of the provisions of this section.
Explanation.—For the purposes of this chapter, "unauthorised use" shall mean
change or conversion of a building without sanction from one occupancy or use to
another occupancy or use for residential, commercial, mercantile, industrial, storage,
institutional, congregational, or hazardous (dangerous or offensive) purpose.
273. (1) No person shall use, or shall permit to be used, any premises for any of
the purposes mentioned in Schedule IV without, or otherwise than in conformity with,
a licence issued by the Commissioner in this behalf on such terms and conditions,
including payment of fee, as may be determined by regulations.
(2) The Corporation shall determine by regulations the scale of fee to be paid for
the issue of a licence under sub-section (1) in respect of the premises used for any
of the purposes as aforesaid:
Provided that no such fee shall exceed five hundred rupees per month in respect
of any premises.
274. (1) The Corporation may give public notice of its intention to declare that
in any area specified in the notice, no person shall use any premises for any purpose
specified in such notice and for reasons stated therein.
(2) Objections to any notice under sub-section (1) shall be received within a period
of one month from the date of publication of the notice.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 111
The West Bengal Municipal Corporation Act, 2006.
(Part VII—Chapter XIV.—Buildings.—Sections 275-278.)
(3) The Corporation shall consider all objections, received within the period as
aforesaid, after giving any person affected by the notice an opportunity of being heard
and may, thereupon, make a declaration in accordance with the notice published under
sub-section (1) with such modifications, if any, as it may think fit. Every declaration
made under this sub-section shall be published in such manner as may be prescribed
and shall take effect from the date of such publication.
(4) No person shall, in any area specified in the declaration under sub-section (3),
use any premises for any purpose specified in the declaration, and the Corporation
shall have the power to stop the use of any such premises by such means as it considers
necessary.
Approval of
building site and
sanction of plan
for erection of
building.
Purpose of use of
building and
conditions of
erection or re-
erection of
building.
Sanction of
building plan and
permission to
execute work.
Sanction or
permission to he
deemed to have
been granted in
case of default in
according
sanction or
permission.
275. No piece of land shall be used as a site for the erection of a building unless
such site has been so approved with reference to the provisions of sub-section (2) of
section 333, which shall apply mutatis niutandis, and no building shall be erected
unless a building plan has been sanctioned for such building in accordance with the
provisions of this chapter and the rules, or the regulations or the bye-laws, made under
this Act.
276. (1) Subject to the provisions of section 262,—
(a) every person shall make an application, in writing to the Commissioner
seeking permission to erect or re-erect a building and shall specify in the
application the purpose for which such building is intended to be used;
and
(b) every such application shall be accompanied by a building plan.
(2) The Corporation may require that a building may not be erected or re-erected
for more than one occupancy or use or contrary to such mixed uses as the Corporation
may determine consistent with the provisions of this Act or any other law for the time
being in force.
277. Subject to the provisions of section 263 within a period of sixty days after
the receipt of any application with building plan or any information or document which
the Commissioner may require the applicant to furnish before deciding whether
sanction shall be accorded in this regard, the Commissioner shall, by an order in
writing, either—
(a) accord sanction to the building plan conditionally or unconditionally and
give permission to execute the work, or
(b) refuse, on one or more of the grounds mentioned in section 280, to accord
such sanction, or
(c) accord sanction subject to the condition of permission to execute the
work.
278. If, within the period referred to in sub-section (1) of section 277, the
Commissioner has neither accorded, nor refused to accord, any sanction to a building
plan, nor granted any permission to execute a work, the applicant may prefer an appeal
to the Mayor and if the appeal is not disposed of within thirty days from the date of
receipt of the appeal, such sanction or permission shall be deemed to have been
accorded or granted, as the case may be; so, however, that nothing in this section shall
be deemed to have permitted the applicant to contravene any of the provisions of this
Act or the building regulations or the rules applying thereto.

112 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VII.—Chapter XIV.—Buildings.—Sections 279-282.)
Notice to
Commissioner
before commence-
ment of work.
Grounds on which
sanction may be
refused.
Period for .
completion of
building or work.
Completion
certificate.
279. Not less than seven days before the erection or re-erection of a building
commences, the owner of the building shall send to the Commissioner a notice, in
writing, specifying therein the date on which such erection or re-erection of the
building is proposed to be commenced.
280. The sanction of a building plan may be refused on any of the following
grounds:—
(a) that the approval of the building site has not been obtained as required
under the provisions of this Act or the rules, or the regulations, or the
bye-Iaws, made thereunder;
(b) that the ground plan, elevation, section or specification would contra-
vene any of the provisions of this Act or the rules, or the regulations,
or the bye-laws, made thereunder, or of any other law for the time being
in force;
(c) that the application with building plan does not contain the necessary
particulars and has not been prepared in the manner as required
under this Act or the rules, or the regulations, or the bye-laws made
thereunder;
(d) that any information or document, required by the Commissioner in this
behalf, has not been duly furnished, and, in cases requiring a lay-out plan
under the provisions of this Act, such lay-out plan has not been sanctioned
as required under the provisions of this Act;
that the building or the work would be an encroachment on Government
land or land vested in the Corporation;
(f) that for the use of the building for non-residential purposes, if any, a
licence or permission has not been obtained for such use as required
under the provisions of this Act or any other law for the time being in
force:
Provided that a provisional sanction may be given for erection or
re-erection of a building which may be confirmed by final sanction
upon production of necessary licence or permission from the
Corporation, the State Government or any statutory body, as the case
may be.
281. The Commissioner shall, when granting permission conditionally or
unconditionally to the construction of a building or execution of a work, specify a
period within which the building or, as the case may be, the work is to be completed,
and if, the building or the work is not completed within the period so specified, it
shall not be continued thereafter without fresh permission unless the Commissioner,
on an application made in this behalf, allows an extension of such period:
Provided that the Commissioner may, if he considers necessary, require, for
reasons to be recorded in writing, a modification of the building plan in case of
inordinate delay in completion of the work.
282. (1) Every person submitting an application with building plan for construction
of a building or execution of a work to which such application relates shall, within
thirty days after the completion of construction of such building or execution of such
work, deliver, or send, or cause to be delivered or sent, to the Commissioner a notice,
in writing, of such completion accompanied by a certificate in such Form as may be
specified in the rules to be made in this behalf, and shall give to the Commissioner
all necessary facilities for inspection of such building or work.
(2) No person shall occupy, or permit to be occupied, any such building, or use,
or permit to be used, any building or a part thereof, affected by any such work, until
permission has been granted by the Commissioner in this behalf in accordance with
the rules and the regulations made under this Act:
(e)

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 113
Power to refuse
sanction or to
impose
restrictions etc. in
case of building at
corner of street.
Power to prevent
the use of
inflammable
materials for
building, etc.
Provisions of this
chapter not to
apply in certain
cases of addition
and alteration.
The West Bengal Municipal Corporation Act, 2006.
(Part VIL—Chapter XIV.—Buildings.—Sections 283-285.)
Provided that if the Commissioner fails within a period of thirty days of receipt
of the notice of completion under sub-section (1) to communicate his refusal to grant
such permission, such person may make a representation, in writing to the Mayor,
and the Mayor shall, after such inquiry as he may think fit and after giving such person
an opportunity of being heard, giant such permission, or communicate his refusal to
uant such permission, stating the reasons therefor, within a period of thirty days from
the date of receipt of the application as aforesaid failing which, such permission shall
be deemed to have been granted; so, however, that nothing in this section shall be
deemed to have permitted the application of the provisions of this Act or the rules
or the regulations made thereunder to such permission.
283. (1) Notwithstanding the provisions of this Act or the rules and the regulations
made thereunder or of any other law in force for the time being the Commissioner
may, in the case of any building which is intended to be erected at the corner of two
streets—
(a) refuse sanction for such reasons as may be recorded in writing, or
(b) impose restrictions on its use, or
(c) place special conditions concerning exit to or entry from any street, or
(d) require it to be rounded off or splayed or cut off to such height and to
such extent as he may determine, or
(e) acquire such portion of the site at the corner as he may consider necessary
for public convenience or amenity:
Provided that no such action shall be taken without any scrutiny of such case by
the Municipal Building Committee and without prior approval of the Mayor-in-
Council in accordance with the provisions of this chapter.
(2) The Commissioner may, by a written order, require any alteration corresponding
to any of the conditions in clauses (b) to (e) of sub-section (1) to be made to any
building completed before the commencement of this Act.
284. (1) No roof, verandah, pandal or wall of a building or no shed or fence shall
be constructed of cloth, grass, leaves, mats or other inflammable materials except with
the written permission of the Commissioner, nor shall any such roof, verandah, pandal,
wall, shed or fence, constructed or reconstructed, be retained beyond a period of three
months after such construction or re-construction except with the fresh permission
obtained in this behalf. Every permission granted under this sub-section shall expire
at the end of the period of three months for which it is granted.
(2) The Commissioner may regulate the use of materials, design or construction,
or other practices or interior decoration in accordance with such regulations as may
he made in this behalf.
285. The provisions of this chapter and the rules and the regulations made thereunder
relating to erection of buildings shall not applied to necessary repairs not involving
any of the works, which constitute a material addition and alteration.
Explanation.—An addition to, or alteration of, a building shall be deemed to be
material if it—
(a) increases or diminishes the height of the area covered by, or affects the
cubical contents of the building or any part thereof; or
(b) affects of likely to affect prejudicially the stability and safety of building
in respect of sewerage, drainage, ventilation and environmental safety;
or
(c) converts the building or any part thereof from one "occupancy" or "use"
to another "occupancy" or "use"; or
(d) is an addition or alteration as defined in the rules and regulations made
under this chapter.

114 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIL—Chapter XIV.—Buildings.—Sections 286-289.)
Power of the
Commissioner to
cancel permission
on the ground of
material
misrepresentation
by applicant.
Unauthorised
construction.
Power to stop
excavation.
Power to stop
unauthorised
construction.
286. If, at any time, sanction to erect any building has been given and the
Commissioner is satisfied that such sanction was given in consequence of any material
misrepresentation or fraudulent statement contained in the plans, elevation sections
or specifications or land or any material particulars submitted in respect of such
building, it may cancel such sanction, and any work done thereunder shall be deemed
to have been done without sanction.
287. Subject to the provision of section 266 if the Commissioner is satisfied that—
(a) the erection of any building—
(i) has been commenced without obtaining sanction or permission under
this Act or the rules or the regulations made thereunder or has been
completed otherwise than in accordance with the particulars on
which such sanction or permission is based or after such sanction
or permission has been lawfully withdrawn, or
(ii) is being carried on, or has been completed, in contravention of any
provision of this Act or the rules or the regulations or the bye-laws
made thereunder, or
(b) any building or projection exists in violation of any condition, direction
or requisition, lawfully given or made under the provisions of this Act
or the rules or the regulations made thereunder, or
(c) any material alteration of, or addition to, any building has been commenced,
or is being carried on, or has been completed, in contravention of any
provision of this Act or the rules made thereunder,
it may, after giving the owner of the building a reasonable opportunity of being heard,
make an order directing that such erection, building, projection, alteration, or addition,
as the case may be, or so much thereof as has been executed unlawfully, or such
building or existing structure, be demolished or altered, and, upon such order, it shall
be the duty of such owner to cause such demolition or alteration to the satisfaction
of the Commissioner, and within such period, as may be fixed in this behalf, and in
default, such erection, building, projection, or addition, as the case may be, may be
demolished or altered by the Commissioner at the expense of such owner.
288. Notwithstanding anything contained in this Act or in any other law for the
time being in force, if, during excavation or any other operation for the purpose of
construction of any building or execution of any work, any of the underground utilities
(such as electric or telephone cables, water-supply, sewerage and drainage mains, or
gas pipe) is touched or is likely to be touched, or if the Commissioner is of opinion
that such excavation may cause danger to public, the Commissioner may, by an order
in writing, stop forthwith any such excavation or operation till the matter is investigated
and decided.
289. (1) In any case in which the erection of a building, or any other work
connected therewith, has been commenced, or is being carried on, unlawfully, having
regard to the provisions of this chapter, the Commissioner may, by a notice in writing,
require the person carrying on such erection of building or other work to discontinue
such erection of building or other work forthwith, pending further proceedings in
respect thereof.
(2) If any notice issued under sub-section (1) is not duly complied with, the
Commissioner may, with the assistance of the police, if necessary, take such steps
as he may consider necessary to stop the continuance of such erection of building or
other work, as the case may be.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 115
The West Bengal Municipal Corporation Act, 2006.
(Part V11.—Chapter XIV.—Buildings.—Sections 290-293.)
(3) If it appears to the Commissioner that it is necessary so to do in order to prevent
the continuance of such erection of building or other work, he may depute any police
officer or any officer of the Corporation to watch such erection of building or other
work, and the cost of deputing such police officer or officer of the Corporation, as
the case may be, shall be borne by the person to whom the notice was issued under
sub-section (1).
Maintenance of
building.
Permission for
establishment of
theatres, circuses,
exhibitions, and
places of public
amusement.
Conditions for
grant of
permission.
290. (1) The Commissioner may, with a view to promoting safety, convenience,
privacy, or sanitation, or to securing conformity with the provisions of this Act and
the rules and the regulations made thereunder, by order in writing, stating the reasons,
require the owner of any existing building to make such alterations therein, and within
such period, as may be specified in the order:
Provided that before making any such order, the Commissioner shall give the
owner an opportunity to show cause why such order should not be made.
. (2) An appeal against an order under sub-section (1) shall lie with the Mayor.
291. (1) The Commissioner may, for sufficient reasons, by an order, require
the owner or the occupier of any building abutting on a public street or private
street to keep the external parts of the building, including the roof thereof, in
proper repair with lime and/or cement plaster or other material, or properly painted,
to the satisfaction of the Commissioner.
(2) If such owner or occupier makes persistent default in carrying out the order
under sub-section (1), the Commissioner may himself carry out the work and recover
the cost thereof from the owner, or, as the case may be, the occupier, of such building
as an arrear of tax under this Act.
(3) Notwithstanding anything contained in any other law for the time being in
force, the Commissioner may apportion the costs incurred under sub-section (1) or
sub-section (2) between the owner and the occupier in such manner as the Commissioner
may consider just and reasonable.
(4) The Corporation may create and administer a special fund for maintenance
as well as improvement of buildings in any area on corporate basis in accordance with
such procedure as may be prescribed.
292. (1) No person shall, without the written permission of the Commissioner or
otherwise than in conformity with the conditions, if any, of such permission, which
shall be granted subject to the provisions under section 293, use or permit to be used,
or materially alter, enlarge or extend the use of any premises for the purpose of
establishing or keeping open any theatre, cinema house, drive-in-theatre or cinema
house, circus, fair, fete, exhibition, dancing hall, video cinema hall, cable T.V. centre,
video parlour, internet parlour, or any other place of similar public resort, recreation
or amusement for any such purpose:
Provided that nothing in this section shall apply to private performance in any
place.
(2) The Commissioner may specify any conditions for providing, within the
premises, space for the vendors catering to the public needs, if necessary, in connection
with such purposes.
293. (1) In case of any premises for the use of which a licence or permission is
required from Government or any statutory body under any law for the time being
in force, the Commissioner shall not grant any permission under this Act to any person
until such person produces before the Commissioner the licence or the permission from
Government or statutory body, as the case may be, and submits duly authenticated
copies thereof to him:
Power to require
alteration of
existing building.

116 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VII.—Chapter XIV.—Buildings.—Sections 294, 295.)
Provided that in the case where production of a municipal permission is a precondition
for the grant of a licence or permission under any other law for the time being in force,
the Commissioner may grant a provision which shall become final upon production
of a licence or permission under the said law:
Provided further that such provisional permission shall have validity only for the
purpose of fulfilling any precondition for the licence or the permission under any other
law as aforesaid.
(2) Notwithstanding anything contained in this Act, the Commissioner may, while
granting permission -under this chapter, specify such special conditions, relevant to
each case, regarding disposal of solid liquid or gaseous wastes or for parking of
vehicles or for loading or unloading of goods or for abatement of nuisance of any
kind whatsoever as he deems fit.
294. The Commissioner may erect or fix to the outside of any building brackets
for lamps to be lighted with oil or, subject to the provisions of the Electricity
Act, 2003, for lamps to be lighted with electricity or otherwise or, subjects to the
provisions of the Indian Telegraph Act, 1885, for telegraph wires or telephones wires
for the conduct of electricity for locomotive' purposes. Such brackets shall be
so erected or fixed as may not occasion any inconvenience or nuisance to the
occupants of the said building or of any other building in the neighbourhood or to
the public.
295. (1) Notwithstanding anything contained in this Act or the rules made thereunder
or in any other law for the time being in force, any person, who, being responsible
by himself or by any other person on his behalf, so constructs, or attempts to so
construct, or conspires to so construct, any new building, or additional floor or floors
of any building, in contravention of the provisions of this Act or the rules made
thereunder, as endangers, or is likely to endanger, human life or any property of the
Corporation, whereupon the water-supply, drainage or sewerage, or the road traffic
is disrupted or is likely to be disrupted, or is likely to cause a fire hazard, shall be
punishable with imprisonment of either description for a term which may extend to
five years and also with fine which may extend to fifty thousand rupees.
Explanation.—"person" shall include an owner, occupier, lessee, mortgagee,
consultant, promoter, or financier, or a servant or agent of an owner, occupier, lessee,
mortgagee, consultant, promoter, or financier, who supervises, or causes the construction
of, any new building, or additional floor or floors of any building.
(2) The offence under sub-section (1) shall be cognizable and non-bailable within
the meaning of the Code of Criminal Procedure Act, 1973.
(3) Where an offence under sub-section (1) has been committed by a company,
every person who, at the time the offence was committed, was in charge of, and was
responsible to, the company for the conduct of the business of the company, as well
as the company, shall be deemed to be guilty of the offence and shall be liable to
be proceeded against and punished accordingly:
Provided that nothing contained in this sub-section shall render any such person
liable to any punishment provided in this Act, if he proves that the offence was
committed without his knowledge or that he exercised all due diligence to prevent
the commission of such offence.
Explanation.—For the purposes of this section,—
(a) "company" means a body corporate, constituted under any law for the
time being in force, and includes a firm or other association of
individuals; and
(b) "director", in relation to a firm, means a partner in the firm.
Power to fix
lamps, brackets,
etc. to the
buildings.
Construction of
building in
contravention of
provisions of the
Act or the rules
made thereunder.
36 of 2003.
13 of 1885.
2 of 1974.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 117
The West Bengal Municipal Corporation Act, 2006.
(Part VIL—Chapter XV.—Bustee.—Sections 296-299.—Part VIIL—
Chapter XVI.—Solid waste.—Section 300.)
CHAPTER XV
Bustee
296. The Corporation may define the external limits of any bustee and may alter
such limits.
297. (1) The Corporation may, with the approval of the State Government, prepare
and execute improvement scheme for the purpose of effecting environmental or
general improvement of bustees. Such scheme may provide for water-supply, sanitation,
pathways, lighting and the like.
(2) Notwithstanding anything contained hereinbefore, the Commissioner may, for
reasons of environmental sanitation, cause the following works to be executed in any
bustee:—
(a) sinking of tube-wells inside a bustee including laying of water-pipe lines,
installation of overhead reservoirs and other appurtenances necessary to
maintain flushing for privies and sewers;
(b) laying of drains and diversion of existing drains;
(c) conversion of service privies into connected privies or septic tank privies;
(d) removal of solid or liquid wastes from the bustees including removal of
silt from sewers, sludge from septic tanks or cleaning of squatting platforms;
(e) repair work relating to any of the above activities.
298. If, at any time, it becomes necessary to acquire the right of user in any land
in or around any bustee for the purpose of effecting improvement, the Corporation
shall follow such procedure as may be prescribed.
299. The Corporation may sanction building plans submitted by an owner of land
in a bustee for the purpose of permanent construction in the nature of renovations of,
or additions and alterations to, the existing huts, or conversion of the existing huts
into pucca structures and also for construction of new structures under such buildings
regulations, and upon payment of such fees, as may be determined by the Corporation
by regulations:
Provided that a lay-out plan of a bustee, or such part thereof as may be determined
by the Corporation, shall be prepared by the Corporation before such sanction is
accorded. The method of preparation of a lay-out plan and the items to be provided
therein shall be such as may be prescribed.
Power to define
and alter limits of
bustee.
Preparation of
improvement
scheme for bustee.
Power to acquire •
the right of user in
land or around
bustee.
Sanction of
building plan for
permanent
construction etc.
in a bustee.
PART VIII
CHAPTER XVI
Solid waste
Collection,
removal and
disposal of solid
waste.
300. (1) For the purpose of securing efficient scavenging and cleansing of all
streets, public places and premises in the Corporation area, the Corporation shall
undertake the function of collection, removal and disposal of solid wastes.
(2) All matters deposited in public receptacles, depots, and places, provided or
appointed by the Corporation for collection of solid wastes, shall be the property of
the Corporation.

118 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
[PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XVII.—Environmental precautions.—Sections 301-303.)
(3) The Corporation may, by regulations, specify the duties of the owners or
the occupiers of the premises in the matter of Collection of solid wastes, and
different provisions may be made for premises in different types of occupational
uses.
(4) The Corporation shall provide vehicles or other suitable means for removal
of solid wastes.
(5) The Corporation shall provide or appoint in proper and convenient situations
public receptacles, depots and places for the temporary deposit of solid wastes including
rubbish, carcases and other offensive matters.
(6) The Corporation may dispose of the solid wastes in such manner as may be
approved by the State Government, and at such place within or outside the Corporation
area, as it considers suitable:
Provided that no place, which has not been used before the commencement of this
Act for the purpose of disposal of solid wastes, shall be so used except in conformity
with the provisions of the West Bengal Town and Country (Planning and Development)
Act, 1979.
(7) Notwithstanding anything to the contrary contained in any other law for the
time being in force, no employee of the Corporation, who is employed to remove,
or otherwise to deal with, different kinds of solid wastes, shall, without giving the
Commissioner any notice of his intention so to do or without the permission of the
Commissioner, withdraw.
West Ben. Act
XIII of 1979.
Procedure in the
case of building
deemed unfit for
human habitation.
Warehouse,
godown, etc. not
to be established
without
permission.
Factory etc. not to
be established etc.
without
permission of
Commissioner.
CHAPTER XVII
Environmental precautions
301. If, for any reason, any building or portion of a building, intended for, or used
as, a dwelling place appears to the Commissioner to be unfit for human habitation,
he may, if he considers that the building or the portion thereof can be altered to make
it fit for human habitation, by an order in writing require the owner of such building
to make such alteration in the building or the portion thereof as he thinks necessary
within a period specified in the order. Where the Commissioner considers that the
building or the portion thereof cannot be so altered as to make it fit for human
habitation or where the building or the portion thereof is not altered as required by
the Commissioner, the Commissioner shall take such steps as may be necessary to
enforce such order.
302. (1) No person shall, without the previous permission of the Commissioner,
use or materially alter, enlarge or extend the use of any premises as a warehouse or
godown or for running a goods transport business, either by his own carriers or by
arrangement with the owners of such carriers.
(2) The Commissioner may refuse to give such permission or impose such conditions
as he thinks fit, if, in his opinion, such use would be objectionable due to traffic
constraint in the vicinity of such premises or inadequacy of space for parking of
vehicles or loading or unloading of goods or would constitute a fire hazard or other
nuisance.
303. (1) No person shall, without the previous permission of the Commissioner
in writing, establish any premises, or materially alter, enlarge or extend any factory
or workshop or work-place, in which it is intended to employ steam, electricity, water
or other mechanical power.

PART Ill] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 119
Eating-house etc.
not to be kept
4 without licence.
Control of theatre,
circus and place
of public
amusement.
Power of
Commissioner to
stop use of
premises when
used without or
otherwise than in
conformity with
terms of licence.
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XVIL—Environmental precautions.—Sections 304-306.—
Chapter XVIII.—Market and slaughterhouse.—Section 307.)
(2) The Commissioner may, in accordance with such regulations as may be made
by the Corporation, refuse to give permission under sub-section (1), if he is of opinion
that the establishment, alteration, enlargement or extension of such premises, factory,
workshop or work-place would be objectionable by reason of the density of population
in the neighbourhood thereof or would be a nuisance to the inhabitants of the
neighbourhood.
304. (1) No person shall, without, or otherwise than in conformity with the terms
of, a licence granted by the Commissioner in this behalf or without payment of such
fees as may be determined by the Corporation, keep any eating-house, tea-shop, hotel,
boarding-house, bakery, aerated water-factory, ice-factory or other place where food
is sold or is prepared for sale.
(2) The Commissioner may, at any time, cancel or suspend any licence granted
under sub-section (1), if he is of opinion that the premises covered by such licence
is not kept in conformity with the terms of such licence or the provisions of any rules
or regulations relating to such premises, whether or not the licensee is prosecuted under
this Act.
305. No person shall, without, or otherwise than in conformity with the terms of,
a licence granted by the Commissioner in this behalf or without payment of such fees
as may be determined by the Corporation, keep open any theatre, circus, cinema-house,
dancing-hall or similar other place of public resort, recreation or amusement for any
gainful purpose:
Provided that the provisions of this section shall not apply to any private performance,
or performance for philanthropic purpose, in any such place as aforesaid.
306. If the Commissioner is of opinion that any eating-house, tea-shop, hotel,
boarding-house, bakery, aerated water-factory, ice-factory or other place where food
is sold or is prepared for sale, or any theatre, circus, cinema-house, dancing-hall or
similar other place of public resort, recreation or amusement, as the case may be, is
kept open without, or otherwise than in conformity with the terms of, a licence granted
under section 305, he may, by order in writing stating therein the reasons of such
opinion, stop the use of any such premises for such period as may be specified in the
order:
Provided that no such order shall be made until the licensee, or the person keeping
the premises so open, has been given an opportunity of being heard.
CHAPTER XVIII
Market and slaughterhouse
Power to provide
and maintain
municipal market,
slaughterhouse
and stockyard.
307. (1) The Corporation may own, purchase or take on lease any land or building
for the purpose of establishing municipal market or municipal slaughterhouse or
municipal stockyard or improving an existing municipal market, municipal
slaughterhouse or stockyard, and make provisions for maintenance of such municipal
market, municipal slaughterhouse or municipal stockyard.
(2) The Corporation may, after giving general notice, close any municipal market
or municipal slaughterhouse or municipal stockyard or any portion thereof, and the
premises occupied for any municipal market or municipal slaughterhouse or municipal
stockyard or any portion thereof, so closed, shall be vacated by the occupants
thereof in accordance with such notice.

120 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XVIII—Market and slaughterhouse.—Sections 308-314.)
Power of
Commissioner to
grant licence for
private market etc.
Licence for trade
or business of
butcher and sale
of meat etc.
outside municipal
market or private
market.
Levy of stallage
rent and fee.
Depot for sale or
essential
commodities.
Licence for
hawking etc.
Licence for sale of
fish, poultry, etc.
Power to seize
food etc.
308. No person shall, without, or otherwise than in conformity with the terms of,
a licence granted by the Commissioner in this behalf, keep open any private market
or wilfully or negligently permit any place to be used as a private market or use any
place as a slaughterhouse or stockyard or for slaughtering of any animal intended for
human consumption.
309. No person shall, without, or otherwise than in conformity with the terms of,
a licence granted by the Commissioner in this befalf,—
(a) carry on, within the Corporation area or at any municipal slaughterhouse
situated outside the Corporation area, the trade or business of a butcher,
or
(b) sell, or expose or hawk for sale, any animal, or any meat or fish, intended
for human consumption, in any place other than a municipal market or
private market.
310. The Commissioner may, subject to such terms and conditions as may be
fixed,—
(a) charge such stallage rent or fee as may be fixed by the Corporation in
this behalf for the occupation or use of any stall, shop-stand, shed, pen
or space in a municipal market or municipal slaughterhouse;
(b) farm the stallage rent or fee, chargeable as aforesaid or any portion
thereof, for such period as he may think fit; and
(c) put up to public auction, or dispose of by private sale, the privilege of
occupying or using any shop, stall, stand, shed, pen or space in a municipal
market or municipal slaughterhouse.
311. The Commissioner may subject to such directions as he may receive from the
Corporation on the advice of the State Government, open depots or shops for trading
any essential commodities.
312. No person shall, without, or otherwise than in conformity with the terms of,
a licence granted by the Commissioner in this behalf,—
(a) hawk, or expose for sale in any place, any article whatsoever, whether
or not such article is for human consumption, or
(b) use in any place his skill in any handicraft, or render services to the public
for their convenience, for the purpose of gain or making a living.
313. No person shall, otherwise than in conformity with the terms of a licence
granted by the Commissioner, and such other provisions as may be made by regulations
in this behalf, carry on the trade of a butcher, fishmonger, poulterer, or importer of
flesh intended for human food, or use any place for the sale of flesh, fish, or poultry,
intended for human food.
314. If, upon such inspection or analysis, any food for consumption is, in the
opinion of the Commissioner or any officer or other employee of the Corporation,
authorised by him in this behalf, including a police-officer, unwholesome or unfit for
human consumption or is not what it is represented to be, or if any utensil or vessel
is of such kind or in such state as to render any food prepared, manufactured or stored
therein unwholesome or unfit for human consumption, he may seize, seal or carry away
such food or utensil or vessel.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 121
The West Bengal Municipal Corporation Act, 2006.
(Part V111.—Chapter XVIII.—Market and slaughterhouse.—Section 315.—
Food and drug.—Sections 316-321.)
Commercial
projects of
Corporation.
.315. (1) The Corporation.may, with the approval of the State Government, undertake
the formulation, execution and running of commercial projects, including market
development schemes or industrial estates, in relation to lands and buildings vested
in, or in the possession of, the Corporation, or open depots for trading in essential
commodites, or maintain terminals for buses or trucks together with commercial
complexes, or run tourist lodges or centres along with commercial activities, or carry
on similar projects on commercial basis.
(2) All the provisions of this chapter, so far as they are applicable, shall mutatis
tnutandis apply to the commercial projects undertaken by the Corporation under this
section.
Food and drug
Registration of
manufactory.
Licence for
keeping shop or
place for retail
sale of drug.
316. Every manufactory of mustard oil, edible oil or edible fat or ghee or
butter within the Corporation area shall be registered by the owner or the person in
charge thereof in the office of the Corporation in such manner as the Corporation may
direct.
317. No person shall keep in any shop or place in which milk is stored or in any
manufactory, shop or place in which butter, ghee or any other milk product or wheat,
flour, mustard oil, tea, edible oil, edible fat, sugar or gur is manufactured or stored,
any substance intended to be used for the purpose of adulteration.
318. (1) Every place used for manufacture, preparation, storage, or packing for sale
of any article of food or drug shall be open at all time for inspection by the officers
of.the .Corporation authorised in this behalf-by the Commissioner, and such officers
shall have the right to enter into such place for such inspection at all time.
(2) In every place used for manufacture, preparation, storage, or packing for sale,
of any article of food or drug, such article of food or drug or any receptacle and
material used for such manufacture, preparation, storage or packing shall be protected
from dust, flies and other insects by such measures as may be specified by the
Corporation in this behalf.
319. (1) No person shall keep any shop or place for retail sale of drugs, not being
articles of ordinary domestic c6nsumption, without, or otherwise than in conformity
with the terms of, a licence granted by the Commissioner.
(2) Every person to whom a licence is granted under sub-section (1) in respect
of any shop or place shall display it in some conspicuous part of such shop or place.
320. It shall be the duty of the Corporation to take such measures as are necessary
for preventing or checking the spread of any dangerous disease in the Corporation
area or of any epidemic disease among any animals therein.
321. Any person being in charge of, or attending, whether as a medical practitioner
or otherwise, any person whom he knows or has reasons to believe to be suffering
from a dangerous disease, shall forthwith give information regarding the existence of
such disease to the Commissioner.
Prohibition of
adulteration in
place where
butter, ghee, etc.
are manufactured
or stored.
Place of
manufacture,
preparation, etc.
for sale of any
drug or food to be
open to inspec-
tion.
Corporation to
take measures for
prevention and
checking of
dangerous disease.
Obligation to give
information about
dangerous disease.

122 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XIX.—Restraint of infection.—Sections 322-324.—
Chapter XX.—Registration of births and deaths and disposal
of the dead.—Sections 325, 326.)
CHAPTER XIX
Restraint of infection
Power of
Commissioner to
inspect places and
to take measures
to prevent spread
of dangerous
disease.
Power of
Commissioner to
disinfect building,
tank, pool or well.
Measures to
prevent spread of
dangerous disease.
322. The Commissioner or any person authorised by him in this behalf may, at any
time by day or by night without notice or after giving such notice as may, in the
circumstances appear to him to be reasonable, inspect any place in which any dangerous
disease is reported or suspected to exist and take such measures as he may think fit
to prevent the spread of such disease beyond such place and shall forthwith submit
a report to the State Government to this effect.
323. If the Commissioner or any person authorised by him in this behalf is of
opinion that the cleaning or disinfecting of any building or any part of a building or
any article therein which is likely to retain infection or of any tank, pool or well
adjacent to a building which is likely to prevent or check the spread of any dangerous
disease, he may cleanse or disinfect such building or part thereof, or article, or tank,
pool or well and may, by a notice in writing, require the occupier of such building
or any part thereof to vacate such building or part thereof for such period as may be
specified in the notice.
324. (1) If the Commissioner is of opinon that the water in any well, tank or other
place is, if used for drinking, likely to endanger such well, tank or other place or to
cause the spread of any disease, he may, by public notice, prohibit the lifting of such
water from such well, tank or other place for drinking and, by a notice in writing,
require the owner or the person having control of such well, tank or other place to
take such steps as he may consider expedient to prevent the public from having access
to, or from using, such water.
(2) If the Corporation area or any part of it is visited with, or threatened by,
an outbreak of any dangerous disease, the Commissioner may, by a public
notice, restrict or prohibit the sale or preparation of any article of food or drink for
human consumption.
CHAPTER XX
Registration of
births and deaths.
Information about
birth.
Registration of births and deaths and disposal of the dead
325. Subject to the provisions of the Registration of Births and Deaths Act, 18 of 1969.
1969, the Corporation shall cause registration of births and deaths taking place
within the Corporation area, and extracts of information therefrom shall, on applica-
tion, be supplied, free of charge, if the event of such birth or death is registered
within the period specified in section 326 or section 328, as the case may be. If
registration is not dpne within the period as aforesaid, such registration shall
be done under the provisions of section 13 of the Registration of Births and
Deaths Act, 1969.
326. It shall be the duty of the father or the mother of every child born within the
Corporation area or, in default of the father or the mother, of any relation of the child
living in the same premises or, in default of such relation, of the person having charge
of the child to give, to the best of his or her knowledge and belief, to such officer
as may be empowered by the Commissioner in the Corporation area in this behalf,
within twenty-one days from the date of birth of the child, information containing such
particulars as are required under the Registration of Births and Deaths Act, 1969, or
the rules made thereunder:

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 123
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XX.—Registration of births and deaths and disposal
of the dead.—Sections 327-330.)
Provided that—
(a) in the case of an illegitimate child, no person shall be required under this
Act to give, as father of such child, any information containing the
particulars of birth of such child, and the officer empowered under this
section shall not enter in the register the name of any person as father
of such child except at the joint request of the mother and the person
acknowledging himself to be the father of such child, and such person
shall, in such case, sign the register together with the mother;
(b) a person required to give information only in default of some other person
shall not be bound to give such information, if he believed and had
reasonable grounds for believing that such information had been given;
(c) when a child is born in a hospital or nursing home or maternity home,
none but the officer-in-charge thereof shall be bound to forward forthwith
to the officer empowerd under this section a report of such birth within
such time and in such form as may, from time to time, be specified by
the State Government.
Information about
finding new-born
child.
Information about
death.
Medical
practitioner to
certify cause of
death.
Duties of police in
regard to
unclaimed corpse.
327. In case any new-born child is found exposed, it shall be the duty of every
person who finds such child or in whose charge such child may be placed to give,
to the best of his knowledge and belief, to the officer empowered under section 343,
within twenty-one days from the date of finding such child or from the date of having
been placed with the charge of such child, as the case may be, such information
containing the particulars of birth of such child as such person possesses.
328. It shall be the duty of the nearest relation of a person present at the time of
death of such person or in attendance during the last illness of such person dying in
a premises within the Corporation area and, in default of such relation, of any person
present or in attendance at the time the death occurred (hereinafter referred to as the
latter) and, in default of the latter, of each inmate of such premises and of the
undertaker or other person causing the corpse of the deceased person to be disposed
of to give, to the best of his knowledge and belief, to the officer specially empowered
in this behalf for the area within which the death took place, information containing
such particulars as may be required under the Registration of Births and Deaths Act, 18 of 1969.
1969, and the rules made thereunder, within twenty-one days from the date of its
occurrence:
Provided that—
(a) if the cause of death is known to be a dangerous disease, the information
as aforesaid shall be given within twelve hours of its occurrence;
(b) if the death of a person occurs in a hospital or a nursing home or a
maternity home, it shall be the duty of none but the medical officer or
other office-in-charge thereof to forward forthwith a report of such death
in such Form as may be specified by the State Government.
329. In the case of a person who had been attended in his last illness by a duly
qualified medical practitioner, such practitioner shall, within three days of his becoming
cognizant of the death of such person, sign and forward to the officer specially
empowered in this behalf a certificate of the cause of death of such person in such
Form as may be specified by the State Government, and the cause of death as stated
in such certificate shall be entered in the register together with the name of the
certifying medical practitioner.
330. It shall be the duty of the police to convey every unclaimed corpse to a
registered burial or burning ground or other place for disposal of the dead or to a duly
appointed mortuary and to inform thereafter the officer specially empowered in this
behalf within whose jurisdiction such corpse was found.

124 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
[PART III
Sextons etc. not to
bury etc. corpse.
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XX.—Registration of births and deaths and disposal
of the dead.—Sections 331, 332.—Chapter XXL—Preparation of
Draft Development Plan.—Section 333.)
331. No sexton or keeper of a registered burial or burning ground or any other
place for disposal of the dead, whether situated within the Corporation area or not,
shall bury, burn or otherwise dispose of or allow to be buried, burnt or otherwise
disposed of any corpse, unless such corpse is accompanied by a certificate in such
Form as may be prescribed and signed by an officer specially empowered in this
behalf or by a registered medical practitioner authorised by the State Government
in this behalf.
Registration of
places for disposal
of the dead.
Preparation of
Draft Develop-
ment Plan.
332. (1) Every owner or keeper of a place not vested in, or owned by, the Corporation
or a Board appointed by the State Government for the administration of such place,
which is used for burying, burning or otherwise disposing of the dead, shall cause
such place to be registered in a register which shall be kept by the Commissioner and
shall deposit in the office of the Corporation at the time of registration a plan of such
place prepared by a surveyor.
(2) All burial and burning grounds, public or private, shall be registered in the
book of the Corporation in such manner as may be determined by regulations.
(3) The provisions of this chapter shall be subject to the provisions of the Registration
of Births and Deaths Act, 1969.
CHAPTER XXI
Preparation of Draft Development Plan
333. (1) The Corporation shall prepare a Draft Development Plan for the Corporation
area in consultation with the concerned District Planning Committee for a period of
five years, and shall submit to the Urban Development Sub-Committee at least one
year before completion of the term, of the preceding Draft Development Plan:
Provided that the Corporation shall prepare the first Draft Development Plan in
accordance with the directions of the District Planning Committee.
(2) The Draft Development Plan for the Corporation area shall be a written
statement, and shall include—
(a) the schemes of the Corporation for the development and other use of land
or for any description of development or other use of such land including,
in either case, such measures as the Corporation thinks fit for the
improvement of the physical environment;
(b) detailed and specific scheme of the Corporation for conducting
development programmes on all or any of the points specified in sub-
sections (1), (2) and (3) of section 97, section 98 and sub-section (2) of
section 99;
(c) such maps and diagrams as the Corporation thinks appropriate;
(d) existing land use pattern in maps or documents;
(e) the scheme for future land use control by way of—
(i) identification and preservation of open spaces,
(ii) prohibition of filling up of tanks or water courses,
(iii) filling up of insanitary watercourses,
(iv) protection of land surface through which sub-soil water sources
are re-charged,
(v) provisions for drainage network and outfalls,
(vi) provisions of dumping grounds for solid wastes disposal,
(vii) street alignment,
(viii) provisions for burning and burial grounds,
(ix) reclamation of waste lands, or
(x) providing activities of similar nature,
18 of 1969.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 125
The West Bengal Municipal Corporation Act, 2006.
(Part Via—Chapter XXI.—Preparation of Draft Development Plan.—
Sections 334-336.)
(f) regulation and restriction of sites for construction of buildings, huts or
structures for the purpose of safety, disinfection, density control or
pollution control;
scheme for environmental improvement by way of restriction on falling
of trees, planting of new trees and flowering of plants in public places
and adding of house-greenery and the like;
(h) scheme for control of pollution relating to water, soil, air, noise and
odour;
(i) scheme for acquisition of land for the purpose of ensuring that the benefit
of development activities are reaped by the public institutions for
community-welfare and not by private individuals for speculative grains.
(3) If the preceding Draft Development Plan has not been fully implemented, a
statement shall be annexed with the Draft Development Plan, showing the quantum
of work not implemented and the reason of such non-implementation.
Financial
334. A financial statement shall be submitted with the Draft Development Plan statement in
regard to Draft containing—
Development
Plan.
(a) detailed particulars about the quantum of finance available for conducting
the development programme under the said Draft Development Plan
from—
(i) own resources of the Corporation with sourcewise break-ups, and
(ii) corporate sector or household sector;
(b) the following particulars in detail:—
(i) credit plan or terms and conditions of availing of the finance from
corporate sector or household sector, and
(ii) sources of fund for repayment of credit, if taken from corporate
sector or household sector and the manner of repayment; and
(c) if the Corporation thinks it proper to transfer any function of the
Corporation in relating to the implementation of the Draft Development
Plan to any organisation, including Government organisation within the
meaning of section 100, a statement containing the list of the function
or the functions to be transferred, the manner of transfer, and the terms
and conditions of such transfer.
(g)
Modification of
Draft Develop-
ment Plan.
Annual Develop-
ment Plan.
335. The Corporation may, at any time but not more than once in every three
years, propose to the District Planning Committee any revision or modification of the
Draft Development Plan.
336. (1) The Corporation shall prepare an Annual Development Plan for a period
of one financial year, covering only the relevant portion of the Draft Development
Plan for the concerned period, in consultation with the District Planning Committee,
and submit the said Annual Development Plan to the State Government within the
last week of the month of October of the year preceding the period for which the
Annual Development Plan shall be prepared.
(2) The Annual Development Plan shall be prepared in accordance with the
provisions of sub-section (2) of section 333 and section 334 which shall apply
mutatis mutandis.
(3) The State Government shall, on receipt of the Annual Development Plan,
consider it in the light of the availability of fund for the purpose and shall, thereafter,
approve the Annual Development Plan with necessary modification, if any.

126 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
[PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XXII.—Corporation in hill areas.—
A. Special provisions.—Sections 337-339.)
(4) The Corporation shall, within six months from the date of receipt of plan grant
under sub-section (3) of section 70, submit a report, stating the progress of work
towards implementation of the Annual Development Plan, either in full or in part, for
which the said grant was sanctioned.
(5) The Corporation may, at any time but not more than once, revise or modify
the Annual Development Plan with the approval of the State Government:
Provided that any modification or revision of the Annual Development Plan shall
not contain anything which is not included in the Draft Development Plan for the
period to which the Annual Development Plan relates.
CHAPTER XXII
Corporation in hill areas
A. Special provisions
Application of the
Act to Corpora-
tion in hill areas.
Extension of
definitions of
"drain" and
"masonry
building".
Definitions.
337. Notwithstanding anything contained elsewhere in this Act, but subject to the
proviso to sub-section (5) of section 1, the provisions of this chapter shall apply to
the Corporation in the hill areas and shall be construed to be in modification of, or
to be supplementing, the other provisions of this Act in their application to such
Corporation.
338. (1) The word "drain", as defined in clause (30) of section 2, shall, in the case
of the Corporation in the hill areas, include a jhora or watercourse of natural drainage
line, and the State Government may, for the purposes of this Act, specify, by notification,
the limits of any jhora, watercourse, channel, or natural drainage line with a municipal
area in the hill areas.
(2) For the purposes of this chapter, the expression "masonry building", as defined
in clause (55) of section 2, shall include a framed building.
339. In the chapter—
(i) "Government road" means a road, street, square, court, alley, or passage,
maintained by the Central Government or the State Government or at
the public expense;
(ii) "private bridge" means any bridge which is not a public bridge as
defined in clause (v);
(iii) "private drain" means any drain which is not a public drain as defined
in clause (vi);
(iv) "private road" means any road, street, square, alley, or passage, which
is not a public road as defined in clause (vii) or Government road as
defined in clause (i);
(v) "public bridge" means a bridge on or over which a public road or any
public work is carried, and which is, for the time being, vested in the
Corporation;
(vi) "public drain" means any drain which is vested in the Corporation;
(vii) "public road" means a "public street" as defined in clause (82) of section
2, but does not include a Government road as defined in clause (i).

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 127
Absolute closing
of public road.
Power to close
private road.
Power to close
temporarily public
road or part of
public road for
repair or other
purpose.
Control over
private road and
bridge.
The West Bengal Municipal Corporation Act, 2006.
(Part V111—Chapter XXIL—Corporation in hill areas.—
B. Roads.—Sections 340-344.)
B. Roads
340. (1) If it appears to the Commissioner that any public road or part thereof—
(a) threatens the stability or security of any hillside or bank or any immovable
property thereon, or
(b) cannot, in consequence of its condition or its situation with reference
to any adjacent hillside or bank, be efficiently maintained or repaired
except at a cost which, in its opinion, is unreasonable,
the Commissioner may, by a public notice, declare such public road or part thereof
to be absolutely closed after providing other reasonably sufficient means of access
to holdings adjacent to such public road or part thereof, if no such means or access
already exists.
(2) From the date of the public notice under sub-section (1) in respect of any public
road or part thereof, the Corporation shall not be bound to maintain or repair such
public road or part thereof, and the site thereof may be disposed of, or otherwise dealt
with, in such manner as the Corporation may determine:
Provided that if the Corporation determines to sell, or to let on lease, or otherwise
transfer, any part of the site as aforesaid which is adjacent to any private land or
building, the owner of such land or building shall have the prior right to buy, or take
on lease, such part of such site at a reasonable rate and on such terms and conditions
as the Corporation may decide.
341. If it appears to the Commissioner that the existence of any private road
threatens the stability or security of any hillside or bank or any immovable property
thereon, it may, by a notice in writing, require the owner of such private road to close
the road and to take such measures as may be considered necessary for the stability
or security of such hillside, bank or property or as may be specified in the notice.
342. The Commissioner may close temporarily any public road or part of a public
road for the purpose of repairing such road, or for the purpose of constructing any
sewer, drain or bridge, or for any other purpose:
Provided that the Commissioner shall provide a reasonable means of access to
persons occupying holdings adjacent to such public road or part of such public road.
343. All private roads and bridges shall be subject to the inspection and control
of the Corporation.
t Control over
construction or
alteration of
private road.
344. (1) Every person who intends to construct, reconstruct or alter a private road
shall sent to the Commissioner an application for permission to execute the work of
construction, reconstruction or alteration, as the case may be, of such private road.
(2) Every such application shall be accompanied by such document and particulars
as may be prescribed.
(3) Every person applying for permission to construct, reconstruct or alter a
private road shall further mark out on the round the alignment of the road for inspection
by the Commissioner or by an officer authorised by him in this behalf.
(4) The permission referred to in sub-section (1) may be granted or refused or
may be granted subject to such condition as the Commissioner may think fit to impose
in accordance with such rules as may be made in this behalf.
(5) No work of construction, reconstruction or alteration of a private road, referred
to in sub-section (1), shall be commenced without the permission, in writing, of the
Commissioner.

128 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
[PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XXIL—Corporation in hill areas.—B. Roads.—
Sections 345-348.—C. Drains.—Sections 349. 350.)
Reconstruction
etc. of private
road.
Providing
waterway on
private road or
enlargement of
waterway on
private road.
Rules as to
construction etc.
of private road
etc.
Removal of
obstruction on
public road or
private road or
drain.
345. If it appears to the Commissioner that any private road is so situated or is in
such condition that it threatens the stability or security of any hillside or bank or any
immovable property thereon, it may, by a notice in writing, require the owner of such
private road,—
(a) to reconstruct, regrade, divert, alter, or repair such private road, or
(b) to construct a revetment for retaining wall on either side, or both sides.
of such private road, or
(c) to take such other measures as may be specified in the notice.
346. If it appears to the Commissioner that it is necessary to provide any waterway
on any private road or to enlarge any waterway on any private road, he may, by a
notice in writing, require the owner of such private road—
(a) to provide and maintain such waterway, or
(b) to enlarge the existing waterway,
,as the case may be.
347. Whenever any private road is to be constructed, reconstructed, regraded,
diverted, altered, or repaired, or whenever any waterway on any private road is to be
provided or enlarged, the work shall be executed in accordance with such rules, in
so far as they are applicable to such private road or waterway, as may be made in
this behalf.
348. Whenever any building, wall, revetment, or other erection, or any part thereof,
or any stone, tree, soil or debris from private premises falls down and obstructs any
public road or private road or drain, the Commissioner may cause the obstruction to
be removed and take all measures incidental thereto, and recover the expenses thereof
from the owner of such premises, unless such owner himself causes the obstruction
to be removed.
C. Drains
Control over
construction, or
alteration, of
private drain.
Reconstruction,
repair, etc. of
private drain,
roof-gutter, etc.
349. (1) Every person, who intends to construct, reconstruct, alter, stop up, or
obstruct any private drain, shall send to the Commissioner an application for permission
to execute the work.
(2) Every such application shall be accompanied by a general description of the
drain.
(3) The permission referred to in sub-section (1) may be granted or refused or
may be granted subject to any conditions which the Commissioner may think fit to
impose in accordance with such rules as may be made in this behalf.
(4) No construction, reconstruction, alteration, or stoppage of, or obstruction to,
any private drain shall be commenced without the permission, in writ;ng, of the
Commissioner.
350. (1) The Commissioner may, by a notice, in writing, require the owner of any
land or building—
(a) to reconstruct, enlarge, extend, alter, repair, make efficient, stop up, or
remove any drain belonging to such land or building, or
(b) to alter the inclination, or the direction, of such drain, or
(c) to provide for such drain or such movable cover or grating as may be
specified in the notice, or
(d) to carry such drain to such point of outlet, or to such junction with some
other drain, as may be specified in the notice.

PART III) THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 129
The West Bengal Municipal Corporation Act, 2006.
(Part VIII—Chapter XXII—Corporation in hill areas.--
C. Drains.--Sections 351, 352.—D. Safety of
hillside etc.—Section 353.)
(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.
(3) The roof-gutters as aforesaid shall be of such dimensions, and shall have such
slope, and the downpipes as aforesaid shall be of such dimensions, and the bends in
such downpipes shall be made at such angles, as may be prescribed.
Power to require
owner of land or
building to provide
drain.
Combination of
drainage of land or
building belonging
to different
owners.
351. If any land or building is not drained to the satisfaction of the Commissioner,
he may, by a notice, in writing, require the owner of such land or building to provide
a drain therefor at such inclination, and to such point of outlet or junction with some
other drain, as may be specified in the notice.
352. (1) If it appears to the Commissioner that any land or building belonging to
different owners may be drained or the drainage thereof may be improved more
economically or advantageously in combination than separately, the Commissioner
may cause such land or building to be drained, or the drainage thereof to be improved,
in such manner as he may consider fit.
(2) The Commissioner may cause any drain, which has been provided or improved
under sub-section (1), to be maintained or repaired in such manner as it may consider
fit.
(3) All expenses incurred for carrying out the provisions of sub-section (1) or
sub-section (2), as the case may be, shall be paid by the owner of the land or the
building, as the case may be, in proportion to the benefit derived by him, and in
such manner as may be determined by the Corporation.
D. Safety of hillside etc.
Building etc.
threatening
stability or
security of hill-
side or bank or
immovable
property thereon.
353. If it appears to the Commissioner that any building or portion of a building
or anything affixed to a building or any wall or structure on any land is in such
condition as threatens the stability or security of any hillside or bank or any immovable
property thereon, the Commissioner may, by a notice, in writing, require the owner
of such land or building—
(a) to take down such building, portion, thing, wall or structure and remove
the materials, or
(b) to secure or repair such building, portion, thing, wall or structure in such
manner as may be specified in the notice, or to make a revetment for the
support thereof, or to take such other measures as may be specified in
the notice, and
(c) in the case of the matter referred to in clause (a), also to take such
measures with regard to the site of such building, wall or structure, for
ensuring the stability or security of any hillside or bank or any immovable
property thereon as may be specified in the notice.

130 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008
[PART III"
Safety of building
threatened by
hillside or bank.
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XXIL—Corporation in hill areas.—
D. Safety of hillside etc.—Sections 354-358.)
354. If it appears to the Commissioner that the condition or situation of any hillside
or bank, being private property, is such as threatens the safety of any building
(hereinafter referred to as unsafe building) or the safety of such unsafe building connot
be ensured by taking action under any other provision of this Act or such unsafe
building threatens the safety of some other building, he may, by a notice, in writing,
require the owner of such unsafe building—
(a) to take down the unsafe building and remove the materials, or
(b) to secure the unsafe building in such manner as may be specified in the
notice or to make a revetment for the support thereof or to take such
other measures as may be specified in the notice,
and may also, by a notice in writing, require the owner of the other building to secure
such other building in such manner as may be specified in the notice or to make a
revetment for the support thereof or to take such other measures as may be specified
in the notice.
Construction etc.
of revetment etc.
on, or turfing or
sloping of, private
land.
Execution of work
in combination.
Construction, re-
construction, etc.
of revetment.
retaining wall, etc.
on private land.
Rules of
construction etc.
of revetment etc.
355. (1) If it appears to the Commissioner that the condition or the situation of
any land, being private property, is such as threatens the stability or security of any
hillside or bank or any immovable property thereon, the Commissioner may, by a
notice, in writing, require the owner of the land to do all or any of the following things,
namely:—
(a) to construct and maintain a revetment, retaining-wall or toe-wall upon
any part of the land; or
(b) to reconstruct, enlarge, strengthen, alter or repair any revetment, retaining-
wall or toe-wall already standing on the land; or
(c) to turf the land or any portion thereof; or
(d) to slope the land or any portion thereof.
(2) If any owner to whom a notice is issued, represents to the Commissioner within
fifteen days of service of the notice that the work required by the notice will directly
or substantially benefit the owners of any adjacent buildings or land, the Commissioner
may, after hearing all the owners concerned, cause the said work to be executed; and
the expenses thereby incurred shall be recovered from all or any of such owners in
such proportion as the Commissioner may direct.
356. If it appears to the Commissioner that lands or buildings belonging to two
or more owners may be protected by the execution of works more economically or
advantageously in combination than separately, the Commissioner may cause such
works or any of them to be executed, maintained and kept in repairs, and the expenses
thereby incurred shall be recovered from the said owners in such proportions as the
Commissioner may direct.
357. The Commissioner may, at any time, for reasons to be recorded in writing,
cause any revetment, retaining-wall or toe-wall to be constructed, reconstructed,
enlarged, strengthened, altered or repaired on any private land immediately abutting
upon any public road, drain, revetment or retaining-wall, and the expenses thereby
incurred shall be shared by the Corporation with the owner of such private land in
such proportion as the Commissioner may direct.
358. Whenever any revetment, retaining-wall or toe wall is required to be constructed,
reconstructed, enlarged, strengthened, altered or repaired, or any land is required to
be turfed or sloped, the work shall be executed in accordance with such rule, :a so
far as they are applicable to such work, as may be made in this behalf.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 131
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XXII.—Corporation in hill areas.—
E. Control over occupation of building.—Section 359.—
F. Regulations.—Section 360.)
E. Control over occupation of building
Prohibition of
occupation of
unsafe or
insanitary
building.
359. (1) If it appears to the Commissioner that any building or the site thereof is,
in consequence of its condition or situation with reference to any hillside or bank,
unsafe, he may, by a notice, in writing, prohibit the owner of such building or site
thereof or any other person from occupying or continuing to occupy such building
or from permitting it to be occupied until the building or the site, as the case may
be, is rendered safe to the satisfaction of the Commissioner.
(2) If it appears to the Commissioner that the drainage of, or the latrine
accommodation provided for, any masonry or framed building is defective, it may,
by a notice, in writing, prohibit the owner of such building from letting the building
for occupation until the defect has been remedied to its satisfaction.
Power of
Corporation to
make regulations
for hill areas.
F. Regulations
360. (1) In addition to any rule that the State Government may make under this
Act, the Corporation in the hill areas may, at a meeting, make regulations—
(a) prohibiting the cutting or destroying of trees, shrubs, or planting, and
maintenance of particular kinds of trees or shrubs, prohibiting the making
of excavations or removal of soil or quarrying, providing for the alteration,
repair and proper maintenance of buildings and compounds, closing of
roads and bypaths, and general protection of the surface land on any
hillside, where such regulations appear to the Corporation to be necessary
for the maintenance of water-supply, preservation of soil, preservation
of landslips or of formation of ravines or torrents, and protection of land
against erosion or deposit thereon of sand, gravel or stones;
(b) providing for road, or land, or building abutting thereon;
(c) providing for licences necessary within the Corporation area for animals,
vehicles and other conveyances let out on hire for a day or part thereof;
(d) prescribing the conditions subject to which licences as aforesaid may be
granted, refused, suspended or withdrawn;
(e) providing for the charges to be made for the hire of animals, vehicles and
other conveyances referred to in clause (c);
(f) preventing the straying of poultry;
(g) preventing the grazing or straying of cattle on hillsides or banks; and
(h) providing for any other matter necessary for environmental protection of
the hills.
(2) The word "cattle" referred to in clause (g) of sub-section (1) shall have the
same meaning as in the, Cattle Trespass Act. 1871. I of 1871.

132
THE KOLKATA GAZFTTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XX111.—Rules and regulations.—
Sections 361-364.)
Power to make
rules.
Power of
Corporation to
make regulations.
Penalty for breach
of regulations.
Power of State
Government to
cancel or to
modify regula-
tions.
CHAPTER XXIII
Rules and Regulations
361. (1) The State Government may, after previous publication in the Official
Gazette, make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such rules may provide for all or any of the matters which under any provisions of
this Act are required to be prescribed or to be provided for by rules.
(3) Notwithstanding anything contained in the foregoing provisions of this section
or elsewhere in this Act, till such time as the State Government makes rules under
this Act providing for all or any of the matters, the rules under the Ws st Bengal
Municipal Act, 1993, the Howrah Municipal Corporation Act, 1980, or the Kolkata
Municipal Corporation Act, 1980, providing for all or any of the similar matters may
be made applicable to the Corporation by the State Government to such zxtent and
with such modifications as the State Government may, by notification, specify.
(4) All rules made under this Act shall be laid for not less than fourteen days before
the State Legislature as soon as possible after they are made and shall be subject to
such modifications as the State Legislature may make during the session in which they
are so laid. Any modification of the said rules made by the State Legislature shall
be published in the Official Gazette, and shall, unless some later date is appointed
by the State Government, come into force on the date of such publication.
362. (1) The Corporation may make regulations, not inconsistent with the provisions
of this Act or the rules made thereunder, for discharging its functions under this Act.
(2) No regulation made by the Corporation under this Act shall have any validity
unless and until it is approved by the State Government,
(3) Before approving any such regulation, the State Government may modify it.
363. (1) Any regulation made under this Act may provide that a contravention
thereof shall be punishable—
(a) with fine which may extend to two thousand and five hundred rupees;
Or
(b) with fine which may extend to two thousand rupees and, in the case
of a continuing contravention, with an additional fine which may extend
to one hundred rupees for every day during which such contravention
continues after conviction for the first such contravention; or
(c) with fine which may extend to one hundred rupees for every day during
which the contravention continues after receipt of a notice from the
Commissioner or any other officer of the Corporation, duly authorised
by the Commissioner, in this behalf, by the person contravening the
regulation, requiring such person to discontinue such contravention.
(2) Any such regulation may also provide that a person contravening the regulation
shall be required to remedy, in so far as it lies within his power, the mischief, if any,
caused by such contravention.
364. (1) If the State Government is, at any time, of opinion that any regulation
made by the Corporation should be cancelled or modified, either wholly or in part,
it shall cause the reasons for such opinion to be communicated to the Corporation,
and shall specify a period within which the Corporation may make any representation
with regard thereto.
West Ben. Act
XXII of 1993.
West Ben. Act
LVIII of 1980.
West Ben. Act
L1X of 1980.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 133
The West Bengal Municipal Corporation Act, 2006.
Power to amend
Schedule.
(Part VIII—Chapter XXIII—Rules and regulations.—
Section 365.—Chapter XXIV.—Delegation, co-ordination
and control.—Sections 366, 367.)
(2) After the expiry of such period and on consideration of the representation of
the Corporation, if any, the State Government may, at any time, by notification, cancel
or modify such regulation, either wholly or in part.
(3) Any notification under sub-section (2) shall be published in local newspapers.
365. The State Government may by notification, add to, amend, or alter, any
Schedule to this Act.
CHAPTER XXIV
tt Delegation, co-ordination and control
Delegation of
power by the State
Government.
Supervision by .
Director of Local
Bodies.
366. (1) The State Government may, subject to such conditions or restrictions as
it may deem fit to impose, by notification, delegate to the Director of Local Bodies,
appointed under any law for the time being in force, any of the powers vested in, or
the functions imposed on, the State Government by or under this Act, and there-
upon, the Director of Local Bodies shall exercise such powers or perform such
functions as if he were the State Government.
(2) The State Government may, by notification, authorise one or more Deputy
Directors of Local Bodies or Assistant Directors of Local Bodies, appointed under
any law for the time being in force, to exercise the powers, and perform the functions,
of the Director of Local Bodies.
(3) Notwithstanding anything contained in this chapter, the State Government
may authorise a District Magistrate or a Sub-divisional Magistrate to exercise any of
the powers, or perform any of the functions, within his judisdiction on matters delegated
under sub-section (1) or sub-section (2).
367. (1) The Director of Local Bodies, in addition to the powers or functions
delegated to him by or under this Act may—
(a) inspect, or cause to be inspected, any immovable property owned, used
or occupied by the Corporation or any work in progress under the direction
of any authority of the Corporation;
(b) inspect or examine any department of the Corporation, or any office,
service,work or thing under the control of the Corporation;
(c) record, in writing, for the consideration of the Corporation, any observa-
tion he thinks proper in regard to the proceedings or duties of the
Corporation.
(2) For the purpose of any inspection or examination under sub-section (1), the
Director of Local Bodies may require the Commissioner or any officer of the
Corporation—
(a) to produce any book, record, correspondence, plan or other document,
(b) to furnish any return, plan, estimate, statement, account or statistics, or
(c) to furnish or obtain any report.
(3) When a requisition is made under sub-section (2), the Commissioner or
the officer of the Corporation, as the case may be, shall comply with such
requisition.

134 THE KOLKATAIGAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XXIV.—Delegation, co-ordination
and control.—Sections 368-373.)
Power of State
Government to
call for document,
return or
information from
Commissioner or
any officer of
Corporation.
Inspection of
works or
institution
constructed or
maintained by
Corporation, or
register, book, etc.
of Corporation, by
officers of State
Government.
368. The State Government may, at any time,—
(a) call for any document in the possession, or under the control, of the
Commissioner or any officer of the Corporation;
(b) require the Commissioner or any officer of the Corporation to furnish
any return, plan, estimate, statement, account, report, or statistics, or any
information whatsoever.
369. Any work or institution constructed or maintained, or any programme under-
taken in whole or in part, at the expense of the Corporation, and all registers, books,
accounts or other documents relating thereto, shall, at all times, be open to inspection
by such officers of the State Government as that Government may appoint in this
behalf.
Power of State
Government to
annul proceed-
ings etc. of
Corporation or to
prohibit passing of
order etc. by
Corporation.
Directions by the
State Government.
Power of State
Government to
require Corpora-
tion to perform its
duty in case of
default.
Special provision
in case of
prohibitory order
of court.
370. (1) The State Government may, after giving the Corporation a reasonable
opportunity of being heard, annul any proceeding or resolution or order of the Corporation
which that Government considers to be not in conformity with the provisions of this
Act or the rules made thereunder and may do all things necessary to secure such
conformity:
Provided that pending the hearing to be given to the Corporation, the State
Government may suspend the operation of such proceeding or resolution or order.
(2) The State Government may, on receiving any information that the Corpora-
tion is about to pass an order, or instruction, or to implement any act, in excess of
any power conferred on it by this Act, forthwith prohibit the passing of such order,
or instruction, or implementation of such act, and such prohibition shall be binding
on the Corporation:
Provided that the State Government shall immediately thereafter give an opportunity
to the Corporation to make its representation. if any, in the matte], and, on receipt
of such representation, if any, the State Government shall give its final order with
reasons in writing.
371. In the discharge of their functions, the Corporations shall be guided by such
directions as may be given to them by the State Government in conformity with the
provisions of this Act.
372. (1) If, at any time, it appears to the State Government that the Corporation
has made default in performing any duty imposed on it by or under this Act or any
other law for the time being in force, the State Government may, by order in writing,
fix a period for due performance of such duty.
(2) If such duty is not performed within the period so fixed, the State Government
may appoint its own agency to perform such duty and may direct that the expenses
of performing such duty shall be paid to such agency from the Municipal Fund within
such time as that Government may fix.
373. Where, by reason of any order of a competent court, the Corporation is unable
to exercise the powers, or to perform the duties, or to discharge the functions, conferred
or imposed on it by or under any provision of this Act or the rules or the regulations
made thereunder, the State Government may appoint any authority or person or
persons to exercise the powers, or to perform the duties, or to discharge the functions,
or as the case may be, during the period of such inability, in such manner, and on
such conditions, as the State Government may, by order direct.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 135
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XXIV.—Delegation, co-ordination
and control.—Sections 374-378.)
Co-ordination of
planning and
development.
Meeting of
citizens within the
jurisdiction of
Borough
Committee.
Members and
officers and other
employees to be
public servants.
Power of State
Government to
direct officers and
other employees of
State Government
to work under
Corporation.
Power of State
Government to
require Corpora-
tion to avail of
services of
Municipal
Engineering
Directorate etc.
374. (1) The State Government may require the Corporation to be integrated
with such authorities at the level of district, region or State for the purposes of
co-ordination of planning and development as that Government may deem fit and
proper.
(2) When so require, it shall be the duty of the Corporation to participate in such
process of co-ordination in accordance with such procedure as the State Government
may determine.
375. (1) The Corporation shall convene a meeting of the citizens in each area
covered by a Borough Committee once a year for placing its annual administra-
rion report and annual financial statement for public information and deliberation
thereon,
(2) The views of the citizens on the said report and the said statement shall be
recorded and considered in such manner as may be prescribed.
376. All the members, and officers and other employees, of the Corporation shall,
while acting, or purporting to act, in pursuance of, or in exercise of any power
conferred by or under, any provision of this Act or the rules or the regulations made
thereunder, be deemed to be public servants within the meaning of section 21 of
the Indian Penal Code, and the definition of "legal remuneration" in section 161 of
that Code, the word "Government" shall, for the purposes of this section, be deemed
to include the Corporation.
377. (1) Notwithstanding anything to the contrary contained in this Act or in any
other law for the time being in force,—
(a) upon the issue of any direction to the Corporation to exercise any power
or to perform any function or to discharge any duty, or
(b) upon the transfer to the Corporation of any function, or control and
management of any property,
under any provision of this Act, the State Government shall, subject to such conditions
as it may deem fit to impose, place at the disposal of the Corporation the services
of such officers and other employees of the State Government to work under the
supervision of the Corporation as may be necessary, to enable the Corporation to
exercise such power or to perform such function or to discharge such duty, as the
case may be.
(2) The officers and other employees, whose services are so placed at the disposal
of the Corporation, shall continue to be the officers and other employees of the State
Government and their salary, allowances and other benefits shall be met from the
Consolidated Fund of the State:
Provided that where any disciplinary or other action is required to be taken against
any such officer or other employee, the Corporation shall make reference to the State
Government for appropriate action.
(3) Where any power or function or duty as conferred or imposed on the Corporation
by or under any other law for the time being in force, such law shall have effect as
if this section had formed a part of such law, and, thereupon, such law shall be deemed
to have been amended accordingly.
378. (1) The State Government may require the Corporation to avail of the services
of the Municipal Engineering Directorate of the State Government, or the Kolkata
Metropolitan Development Authority, or any other development authority or
development ()A-Lanisalio:i, or any Deperone:-.1 of the State GoieInment, or ally
Goverrarict ‘ol- ich the Ilovtzrns!le.at
.a!L' keer-ss•ztr-)
45 of 1860.

136 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Corporation to
participate in
training and
research
programmes of
Institute of Local
Government and
Urban Studies.
Dispute.
Savings as to
certain suits and
proceedings.
(Part V111.—Chapter XX1V.—Delegation, co-ordination
and control.—Sections 379-383.)
(2) The power of the State Government under sub-section (1) shall include the
power to post a technical officer, namely, an engineer, architect or town planner, from
the pool of the Municipal Engineering Directorate, with or without supporting
staff, who shall discharge his functions in such manner as the State Government
may decide.
379. (1) The State Government may require the Corporation to participate in
such training and research programmes as may be organised by the Institute of
Local Government and Urban Studies from time to time in aid of the Corporation
functionaries and personnel.
(2) It shall be obligatory on the part of the Corporation to furnish such papers,
reports, documents, information, data and statistics as may be called for by the Institute
of Local Government and Urban Studies from time to time.
380. Notwithstanding anything contained elsewhere in this Act or in any other law
for the time being in force, the Hill Council may provide to the Corporation in hill
areas such financial and technical assistance as it may require in any emergent
circumstances.
381. Notwithstanding anything contained elsewhere in this Act, the State Government
may, in consultation with the Mayor, appoint, from its own cadre, an officer to be
posted for the Corporation by way of support service on such terms and conditions
as the State Government may decide:
Provided that an officer so appointed shall be under the administrative control of
the Corporation.
382. If any dispute arises on any matter between the Corporation and any other
local authority, such dispute shall be referred to the State Government whose decision
thereon shall be final and shall not be questioned in any court.
383. (1) Any suit or other legal proceeding instituted, or any action taken, which
but for the passing of this Act would have been instituted or taken under the Siliguri
Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act, 1990
or the Chandernagore Municipal Corporation Act, 1990 or the Durgapur Municipal
Corporation Act, 1994 or the West Bengal Municipal Act, 1993 or the West Bengal
Panchayat Act, 1973, by or against the Corporation constituted under this Act may
be continued or instituted by the Corporation.
(2) For the purposes of any suit or other legal proceeding referred to in sub-
section (1), and of all matters incidental thereto, the powers and the duties of the
Councillors or the Board of Councillors of the Siliguri Municipal Corporation, the
Asansol Municipal Corporation, the Chandernagore Municipal Corporation, or the
Durgapur Municipal Corporation, as the case may be, constituted under the Siliguri
Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act, 1990
or the Chandernagore Municipal Corporation Act, 1990 or the Durgapur Municipal
Corporation Act, 1994, as the case may be, shall vest in the Corporation constituted
or appointed under this Act.
(3) Save as provided in sub-section (2), the procedure laid down in this Act shall
be followed in all proceedings relating to a contravention of the provisions of the
Siliguri Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act,
1990 of the Chandernagore Municipal Corporation Act, 1990 or the Durgapur Municipal
Corporation Act, 1994, as the case may be.
Financial and
technical help to
Corporation by
Hill Council in hill
areas.
Appointment of
officer of State
Government for
Corporation to
provide support
service to
Corporation.
West Ben. Act
XXX of 1990.
West Ben. Act
XXXI of 1990.
West Ben. Act
XXXII of 1990.
West Ben. Act
LIII of 1994.
West Ben. Act
XXII of 1993.
West Ben. Act
XLI of 1973.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008. 137
Penalties.
Acquisition of
property.
Inventory of
property.
Disposal of
property.
Entry and
inspection.
The West Bengal Municipal Corporation Act, 2006.
(Part V111.--Chapter XXV.—Miscellaneous provisions.—Sections 384-391.)
CHAPTER XXV
Miscellaneous provisions
384. Whoever contravenes any provision of any section, sub-section, or
clause, or any proviso to any section, sub-section, or clause, of this Act mentioned
in column 1 of Schedule V shall be punishable with fine which may extend to the
amount, or with imprisonment for a term which may extend to the period, specified
in column 3 of the said Schedule, or with both, and, in the case of continuing
contravention or failure, with an additional fine which may extend to the amount
specified in column 4 of the said Schedule for every day of such contravention or
failure after conviction for the first such contravention or failure.
385. The Corporation shall, for the purposes of this Act, have the power to acquire
and hold movable or immovable property or any interest therein, whether within or
outside the limits of the Corporation area.
386. The Commissioner shall maintain an inventory of movable and immovable
properties of the Corporation in such form and manner as may be determined by the
Corporation by regulations.
387. The Corporation may dispose of, by sale or otherwise, any movable
or immovable property belonging to the Corporation in such manner as may be
prescribed.
388. (1) Subject to the provisions of the Code of Criminal Procedure 1973, in
identical matters, the Commissioner or any other officer or other employee of the
Corporation, authorised by the Commissioner or empowered under this Act in this
behalf, may enter into or upon any land or building with or without assistance for the
purpose of enquiry, inspection, execution of any work or discharge of any function
authorised under this Act or the rules or the regulations made thereunder.
2 of 1974.
Police-officers to
assist the
Corporation,
Commissioner,
etc.
Removal of
difficulty.
Notice etc. to fix
time.
(2) It shall be lawful for the Commissioner or any person authorised by him in
this behalf to make forcible entry into any land or building or break open any door,
gate or other barrier, if the same is considered necessary for carrying out the purposes
of this Act, after calling upon two or more respectable inhabitants of the locality to
witness such entry or opening.
389. It shall be the duty of every police-officer in or outside the Corporation area
to assist the Mayor, the Corporation, the Councillors, the Commissioner or any other
officer or other employee of the Corporation in the exercise of the powers, and in the
discharges of the duties and the functions, under this Act or the rules or the regulations
made thereunder as and when such assistance is called for.
390. If any difficulty arises in giving effect to any of the provisions of this Act,
the State Government may, as occasion may require, by order, do or cause to be done
anything which may be necessary for removing the difficulty.
391. Where any notice, bill, order or requisition issued or made under this Act
or the rules or the regulations made thereunder requires anything to be done for the
doing of which no time is fixed in this Act or the rules or the regulations made
thereunder, such notice, bill, order or requisition shall specify a time for doing such
thing.

138 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII.—Chapter XXV.—Miscellaneous provisions.—Sections 392-394.)
Signature on
notice etc. to be
stamped.
392. (1) Every licence, permission, in writing, notice, bill, summons or other
document which is required by this Act or the rules or the regulations made thereunder
to bear the signature of the Commissioner or any other officer of the Corporation,
shall be deemed to be properly signed if it bears a facsimile of the signature of the
Commissioner or such other officer, as the case may be, stamped thereupon.
(2) Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon
the Municipal Fund.
393. Every notice, bill, summons or other document required by this Act or the
rules or the regulations made thereunder to be served upon, or issued to, any person,
shall be served or issued by an officer or other employee of the Corporation or by
any person authorised by the Commissioner in that behalf.
394. (1) Every notice, bill, summons or other document required or authorised by
this Act or the rules or the regulations made thereunder to be served or issued by or
on behalf of the Corporation or by any of the municipal authorities referred to in
section 9 or any officer or other employee of the Corporation shall, save as otherwise
provided in this Act or the rules or the regulations made thereunder, be deemed to
be duly served,—
(a) where the person to be served is a company, if the document is addressed
to the company or the secretary or the manager of the company at its
registered office or at its principal office or place of business and is
either—
(i) sent by registered post, or
(ii) delivered at the registered office or at the principal office or place
of business of the company;
(b) where the person to be served is a partnership firm, if the document is
addressed to the partnership at its principal place of business identifying
it by the name or style under which its business is carried on and is
either—
(i) sent by registered post, or
(ii) delivered at the said place of business;
(c) where the person to be served is a public body, corporate body, society
or any other body, if the document addressed to the Secretary, Treasurer
or other officer or office-bearer of such public body, corporate body,
society or any other body at its principal office, and is either--
(i) sent by registered post, or
(ii) delivered at the office;
(d) in any other case, if the document is addressed to the person to be served
and—
(i) is given or tendered to him, or
(ii) if such person cannot be found, is affixed on some conspicuous part
of his last known place of residence or- business, if within the
corporation area, or is given or tendered to some conspicuous part
of the land or the building, if any, to which it relates, or
(iii) is sent by registered post to such person.
(2) Any document required, or authorised, to be served on the owner or the
occupier of any land or building may be aC1diessed to "the owner" or "the occupier",
as the case may be, of silo.: land or burklinL; !;_naming such land or building) without
further name or riecrlotiou. and shall ce Ce.,--riled to oe duly scrved,—
(a) if tly, dGcurneni so addresFeJ is sent or delive:ec: la accorda _e with
-ciaust.-;.:,(1) of sub-section (r), or
Notice etc. to be
served or issued
by officer or other
employee of
Corporation or by
any person
authorised by
Commissioner.
Service of notice
etc.
A

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 139
The West Bengal Municipal Corporation Act, 2006.
w
(Part VI11.—Chapter XXV.—Miscellaneous provisions.—Sections 395-399.)
(b) if the document or a copy thereof so addressed is delivered to some person
on the land or in the building or, where there is no such person to whom
it can be delivered, is affixed to some conspicuous part of such land or
building.
(3) Where a document is served on a partnership firm under this section shalt be
deemed to be duly served on each partner.
(4) For the purpose of enabling any document to be served on the owner of any
premises, the Commissioner may, by a notice, in writing, require the occupier of such
premises to state the name and address of the owner thereof.
(5) Where the person on whom a document is to be served is a minor, the service
upon his guardian or any adult member of his family shall be deemed to be service
upon the minor.
(6) Nothing in this section shall apply to any summons issued under this Act by
any court.
(7) A servant shall not be deemed to be a member of the family within the meaning
of this section.
Cognizance of
offences.
Limitation of time
for prosecution.
Admissibility of
document or entry
as evidence.
Councillors and
Commissioner of
Corporation to be
public servants.
Occupier to carry
out work in place
of owner.
395. All offences under this Act or the rules or the regulations made thereunder,
whether committed within or outside the Corporation area, shall be cognizable by any
Judicial Magistrate having jurisdiction and such Magistrate shall not be deemed to
be incapable of taking cognizance of any such offence or of any offence under any
law, repealed by this Act, by reason only of his being—
(a) liable to pay under this Act any property tax or other tax of fee or charge;
or
(b) benefited by the Municipal Fund.
396. (1) No person shall be liable to any punishment for an offence under this Act
or the rules or the regulations made thereunder unless a complaint of such offence
is made, before a Judicial Magistrate having jurisdiction, within six months next
after—
(a) the date of commission of such offence, or
(b) the date on which the commission or the continuance of such offence is
first brought to the notice of the Corporation or the Commissioner.
(2) For the avoidance of doubt, it is hereby declared that any failure to take out
a licence under this Act until the expiration of the period for which such licence is
required to be taken or to obtain a certificate of enlistment under section 141 shall,
for the purposes of sub-section (1), be deemed to be a continuing offence.
397. A copy of any receipt, application, plan, notice, order or other document or
any entry in a register in the possession of any municipal authority shall, if duly
certified by the legal keeper thereof or other person authorised by the Commissoner
in this behalf, be admissible in evidence of the existence of such application, plan,
notice, order, document or entry.
398. Every Councillor and the Commissioner of the Corporation shall be deemed
to be public servants within the meaning of section 21 of the Indian Penal Code, and 45 of 1860.
in the definition of "legal remuneration" in section 161 of that Code, the word
"Government" shall, for the purposes of this section, be deemed to include the
Corporation.
399. When the Commissioner requires the owner of any premises to carry out any
work, he may, if he considers it desirable so to do, require the occupier of the said
premises to carry out such work, and the occupier shall be bound to comply with such
requisition:

140 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
Prohibition of
nuisance.
Power of
Commissioner to
remove dangerous
building etc.
Heritage
Conservation
Committee.
(Part VIII.—Chapter XXV.—Miscellaneous provisions.—
Sections 400-402.)
Provided that except in the case of a special agreement to the contrary, such
occupier may deduct the amount of the expenses reasonably incurred or paid by him
in respect of such work from the rent payable to the owner or may recover the same
from the owner in any court of competent jurisdiction.
400. No person shall,—
(1) save with the permission, in writing, of the Commissioner and in such
manner as he may authorise, store or use night-soil, cowdung, manure,
rubbish or any other substance emitting an offensive smell;
(2) use or permit to be used any premises for any purpose which is, in the
opinion of the Commissioner, dangerous to life, health or property or
likely to create a nuisance on any land or building or workshop or
workplace, the Commissioner or any officer empowered by him may, by
a notice, in writing, require the person or persons by whose act, default
or sufferance the nuisance arises or continues or the owner, lessee or
occupier of the land, building, workshop or workplace to remove or abate
the nuisance by taking such measure, in such manner, and within such
period, as may be specified in the notice and, in default of compliance
with the requisition or the notice, the offender may be imprisoned for a
term which may extend to three months or fined to the extent of rupees
five hundred and, in the case of continuing offence, daily fine of rupees
fifty.
401. Where any building or wall, or anything affixed thereto, or any well, tank,
reservoir, pool, depression or excavation or any branch of tree is, in the opinion of
the Commissioner, dangerous to persons passing by or dwelling or working in the
neighbourhood, the Commissioner may, by a notice, in writing, require the owner
or the occupier thereof to remove the same or may require him to repair, protect or
enclose the same in such manner as he thinks necessary and if the danger is, in the
opinion of the Commissioner, imminent, he shall forthwith take such steps as he thinks
necessary to avert the danger. And, on failure of compliance with the notice for
removal and abatement of the nuisance or the danger, the offender may be punished
with imprisonment for a term which may extend to three months or with fine to the
extent of rupees five hundred and, in the case of continuing offence, with daily fine
of rupees fifty.
402. (1) The Corporation shall constitute a Committee to be called the Heritage
Conservation Committee with the Mayor as its Chairman and the Commissioner as
its Convener.
(2) The Committee shall have, in addition to the Chairman and the Convener,
seven other members of whom—
(a) one shall be a nominee of the District Magistrate of the district,
(b) one shall be a nominee of the Director of the Department of Archaeology,
Government of West Bengal,
(c) one shall be an eminent architect,
(d) one shall be an artist,
(e) one shall be an environmentalist,
(f) one shall be a historian, and

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 141
The West Bengal Municipal Corporation Act, 2006.
Cessation of
application of
West Ben. Act
XLI of 1973,
West Ben. Act
XXII of 1993,
West Ben. Act
XXX of 1990.
West Ben. Act
XXXI of 1990,
West Ben. .Act
XXXII of 1990,
and West Ben.
Act LIII of 1994.
(Part VIIL—Chapter XXV.—Miscellaneous provisions.—
Section 403.)
(g) one shall be the concerned Executive Engineer of the Municipal
Engineering Directorate, or an Engineer of the Corporation, or an Executive
Engineer of any Development Authority as may be nominated by the
State Government in this behalf.
(3) The Committee may co-opt one person to be nominated by the concerned
department of the State Government while dealing with any land or building under
the management of the said department.
(4) The Heritage Conservation Committee constituted under sub-section (1), shall
send all its proposals relating to heritage building or site to Heritage Commission
constituted under the West Bengal Heritage Commission Act, 2001.
403. (1) With effect from the date of commencement of this Act, the provisions
of the West Bengal Panchayat Act, 1973, the West Bengal Municipal Act, 1993, the
Siliguri Municipal Corporation Act, 1990, the Asansol Municipal Corporation
Act, 1990. the Chandernagore Municipal Corporation Act, 1990, and the Durgapur
Municipal Corporation Act, 1994, shall cease to apply to any area constituted, or
deemed to have been constituted as a Corporation area under this Act and shall cease
to be in force in such area.
(2) Notwithstanding the provisions of sub-section (1), the Siliguri Municipal
Corporation, or the Asansol Municipal Corporation, or the Chandernagore Municipal
Corporation, or the Durgapur Municipal Corporation, constituted under the Siliguri
Municipal Corporation Act, 1990, or the Asansol Municipal Corporation Act, 1990,
or the Chandernagore Municipal Corporation Act, 1990, or the Durgapur Municipal
Corporation Act, 1994, as the case may be, shall, with effect from the date_ of
commencement of this Act, be deemed to have been constituted under this Act, and,
in respect of every such Corporation,—
(a) every Councillor continuing in office as such immediately before the
commencement of this Act shall be deemed to be a Councillor under this
Act and shall hold office as such Councillor for the unexpired portion
of the term of office of the Councillor under any law in force immediately
before the coming into force of this Act under which he was elected to
be a Councillor or until he vacates, or is removed from, his office, or a
new Councillor is elected and assumes office under this Act, whichever
is earlier;
(b) the Board of Councillors, if any, shall be deemed to be the Board of
Councillors under this Act;
(c) the Mayor, the Chairman, the Deputy Mayor, the Leader of the Opposition,
the Municipal Accounts Committee, the Borough Committee, the Ward
Committee, and the special committees, if any, continuing in office on
the date immediately before the date of commencement of this Act shall
be deemed to 1;e the Mayor, the Chairman, the Deputy Mayor, the Leader
of the Opposition, the Municipal Accounts Committee, the Borough
Committee, the Ward Committee, and the special committees, if any,
under this Act;
West Ben. Act IX
of 2001.

142 THE KOLKATA GAZETTE EXTRAORDINARY. MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Part VIII —Chapter XXV.--Miscellaneous provisions.--
Section 403.)
(d) every budget passed, loan taken, assessment made, building plan
sanctioned, licence or permission or sanction granted or issued, or any
other similar action taken under the West Bengal Panchayat Act, 1973,
or the West Bengal Municipal Act, i 993. or the Siliguri Municipal
Corporation Act, 1990, or the Asansol Municipal Corporation Act, 1990,
or the Chandernagore Municipal Corporation Act, 1990, or the Durgapur
Municipal Corporation Act, 1994, and in force immediately before the
commencement of this Act. shall, at the date of commencement of this
Act, be deemed to have been passed, taken, made. sanctioned, granted
or issued under this Act and shall, unless altered. modified, cancelled.
suspended, or withdrawn, as the case may be, under this Act, remain hi
force for the period. if any. for which it was so passed, taken, made,
sanctioned, granted or issued;
(el all properties, movable or immovable, and all rights and interest of
whatever kind, owned by, or vested in, any Grain Panchavat. or
Municipality, within the area of, or owned by. or vested in, the Siliguri
Municipal Corporation or the Asansol Municipal Corporation or the
Chandernagore Municipal Corporation or the Durgapur Municipal
Corporation, in; the case may be, under any law in force immediately
before the commencement of this Act, be deemed to be owned by, or
vested in. the Siliguri Municipal Corporation or the Asansol Municipal
Corporation or the Chandernagore Municipal Corporation or the Durgapur
Municipal Corporation, as the case may be, under this Act;
(I) all contracts made, or liabilities incurred, by any Gram Panchavat.
Municipality, within the area of, or made, or incurred. by, the Siliguri
Municipal Corporation or the Asansol Municipal Corporation or the
Chandernagore Municipal Corporation or the Durgapur Municipal
Cot poraoon, as the case may he. and 1e ally' subsisting against such Grcm
PaPchavat or Munieipality cy; the Siliguri Municipal Corporaticit or tne
Asansol Municipal Corporation or the Chandernagore Municipal
Corporation or the Durgapur Municipal Corporation, as the case may be,
immediately before the. commencement of this Act, shall, at the date of
commencement of this Act, pass on to the Siiiguri Municipal Corporation
or the .Asansol Municipal Corporation or the Chandernagore Municipal
Corporation or the Durgapur Municipal Corporation, as the case may be;
and
(g) all officers and other employees appointed tinder the. West Bengal
Panchayat Act, 1973, or the West Bengal Municipal Act, 1993, or the
Siligurt Municipal Corporation Act, 199G, or the Asansol Municipal
Corporation Act, 1990, or the Chandernagore Municipal Corporation Act,
1990, or the Durgapur Municipal Corporation Act, 1994, as the case may
be, and holding office on the date immediately before the date of
commencement of this Act, shall, at the date of commencement of this
Act, be deemed to have been appointed under this Act, and shall continue
to hold office en the terms and conditions in force immediately before
the commencement of this Act.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 143
The West Bengal Municipal Corporation Act, 2006.
(Schedule I.)
SCHEDULE I
Parts of plant or of combination of plant and machinery not to be
excluded in determining the annual value of a holding
comprising land and building.
[See section 119(4).]
The following parts of a plant or combination of plant and machinery, whenever,
and only to such extent as, any part is, or is in the nature of, a building or structure:—
Acid Concentrators;
Bins and Hoppers;
Blast Furnaces;
Burners, Forges, Furnaces, Kilns, Ovens and Stoves, Chambers;
Absorption of gases or fumes;
Aerographing and Spraying;
Bleaching;
Chemical Reaction;
Conditioning or Treatment;
Cooling;
Dyeing;
Dust or Fume Collecting;
Fibre Separation (Wool Carbonising);
Fuming;
Impregnating;
Refrigerating;
Sandblasting;
Sterilising;
Sulphuric Acid;
Chimneys;
Cooking Ovens;
Condensers and Scrubbers—
Acid,
Alkali,
Gas,
Oil,
Tar;
Conveyor Gantries;
Cooling Ponds;
Crane Gantries;
Coupol as;
Economisers;
Elevators and Hoists;
Evaporators;
Fan Drifts;
Floating, Docks and Pontoons with any Bridges or Gangways, not of a temporary
nature, used in connection therewith;
Flues;
Flumes and Conduits;
Foundations, Settings, Gantries, Supports, Platforms and Stagings for plant and
machinery;
Gas—
Holders,
Producers and Generators,
Purifiers and Cleaners;

144
THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 PART HI]
The West Bengal Municipal Corporation Act, 2006.
(Schedule II.)
Head Gear—
Mine, Quarry and Pit,
Hydraulic Accumulators,
Well;
Pits, Beds and. Bays—
Casting,
Cooling,
Drop,
Inspecting or Testing,
Liming, Soaking, Tanning or other treatment settling;
Rack;
Refuse, Destructors and Incinerators;
Restors;
Ship Construction and Repair;
Cradles;
Grids;
Slipways;
Uprights;
Silos;
Stages, Staithes and Platforms for loading, unloading and handling materials;
Stills;
Superheaters;
Tanks;
Towers for—
Absorption of gases or fumes,
Chemicals Reaction,
Cooling,
Oil Refining and Condensing Treatment,
Water,
Transporter Gantries,
Transverser and Turntables,
Vats,
Weighbridges,
Wheles Masts.
SCHEDULE II
Professions, trades and callings.
[See section 141(1).]
Every certificate of enlistment shall be granted under one or other of the classes
in the second column of the following table:—
Serial
Classes
No.
(1) (2)
1. Company or association or body of idividuals which exercises any profession,
trade or calling whatsoever for profit or as a benefit society, not being a
registered co-operative society.
2. Statutory corporation set up by the Government for trading concerns sponsored
by the Government and carrying on business for profit.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 145
The West Bengal Municipal Corporation Act, 2006.
(Schedule III.)
Serial
Classes
No.
(1)
(2)
3. Company, club, association or body of individuals, having no paid-up capital,
which exercises and profession, trade or calling whatsoever for profit or as
a benefit society, not being a registered co-operative society, merchant, banker,
not being a registered co-operative society, money-lender, wholesale trader,
owner or occupier of a market, bazar or theatre or place of public entertainment,
broker or dalal in jute, cotton, precious stones, landed property, country
produce, silk or other merchandise, retail trader or shop-keeper, boarding-
house-keeper, hotel-keeper, lodging-house-keeper, tea-stall-keeper and eating-
house-keeper.
4. Commission agent, broker not included in serial number 3, architect, engineer,
contractor, medical practitioner, dentist, barrister, and legal practitioner.
5. Itinerant vendors hawking goods for sale.
6. Any other trade, profession or calling not enumerated in serial numbers 1
to 5.
SCHEDULE
Rati of tax advertisement.
[See sectiul: 142(1).1
Per ,:.--101±h
Rs. F.
Per vel.!
RF,
i. 1-Visettis:drieni on hoarding, \sal. of !Jodi Ui
the. ruin non-iilwrianacci
it space up to ; sqtaiic metre
(2) for a space over 1 square metre and up
2.5 square metres
(3) for every additional 2.5 square metres
less
2. Advertisement on cloth hung across street
footpath—
(1) in a street up too metres wide
(2) in a street over 6 17etres wide
to
or
or
1.00
(per
30 centimetres)
1.51
(per rura,rig
30 centir7erres)
12.00
25.00
20.00
3. (1) Advertisements which are fixed u or against
the wail or outer faLe of a buraling
t.'o ria:-tot psoiect.oir or
for up to 1 sqaart jilt tL
12.00
spact.. O\ 1 Ciisa isle tit
and up s;1:i4re ;-. tieLe!,
(:i) for e'iery addiCortal 2.5 srlutre
er 20.00

146 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Schedule III.)
Per month
Rs. P.
Per year
Rs. P.
(b) which are placed in a position inclined to
the vertical or otherwise project on or
over a street:
(i) for a space up to 1 square metre 12.00
(ii) for a space over 1 square metre and
up to 2.5 square metres 25.00
(iii) for every additional 2.5 square
metres or less 20.00
(2) Advertisement suspended over or across
street-
(a) for a space up to 1 square metre 12.00
(b) for a space over 1 square metre and up
to 2.5 square metres 25.00
(c) for every additional 2.5 square metres or
less 20.00
4. Advertisement hoarding standing blank but bear-
ing the name of the advertiser or with the an-
nouncement "To be let" displayed thereon-
(1) for a space up to 1 square metre 0.50
(2) for a space over 1 square metre and up to
5 square metres 1.00
(3) for every additional 2.5 square metres or
less 1.00
5. Advertisement board carried on vehicles (or
advertisements displayed on the body of
vehicles)-
(1) for a space up to 1 square metre 20.00
(2) for a space over 1 square metre and up to
2.5 square metres 41.00
(3) for a space over 2.5 square metres and up to
5 square metres 75.00
(4) for every additional 5 square metres or
less: 75.00
Provided that in the case of a person
advertising in more than one vehicle at a time,
the total space advertised in all the vehicles
taken together shall be taken into account for
the purpose of determination of the tax.
6. Illuminated advertisement boards carried on
vehicles (for illuminated advertisements displayed
on the body of vehicles)-
(1) for a space up to 2.4 square metres 75.00
(2) for a space over 2.5 square metres and up to
5 square metres 150.00
(3) for every additional 5 square metres or
less 150.00
7. Advertisement boards carried by sandwich
boardmen-
(1) for each board up to 1 square metre 1.25
(2) for each board over I squaie metre and up
to 2.5 square metres 2.50
(3) for every additional 1 square tiled e or
less 1.25

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 147
The West Bengal Municipal Corporation Act, 2006.
(Schedule III.)
Per month
Rs. P.
Per year
Rs. P.
8. Illuminated advertisement boards carried by
sandwich boardmen—
(1) for each board up to 1 square metre 2.50
(2) for each board over 1 square metre and up
to 2.5 square metres 5.00
(3) for every additional 1 square metre or less 2.50
9. Illuminated sky-signs and advertisements, other
than those referred to in items 6 and 8—
(1) for a space over 2,000 square centimetres 16.00
(2) for a space over 2,000 square centimetres
and up to 5,000 square centimetres 32.00
(3) for a space over 5,000 square centimetres and
up to 2.5 square metres 40.00
(4) for every additional 2.5 square metres or
less 40.00
Note: In the case of projected advertisements,
in addition to the tax as aforesaid, the same rates
of tax relating to projection and thickness as are
provided in item 3 shall also apply.
10. Advertisement exhibited on screens by means of
lantern-slides or similar devices—
(1) for a space up to 5,000 square centimetres 64.00
(2) for a space over 5,000 square centimetres
and up to 2.5 square metres 80.00
(3) for every additional 2.5 square metres or
less, 80.00
11. Posters or wails, hoardings, frames, posts, kiosks
upon or in vehicles—
(1) for a space not exceeding a single royal 0.75
(2) for a space not exceeding double royal 0.50
(3) for every additional 1 square metre 0 37
if a poster for which tax has already been
paid has to be replaced due to damage or
otherwise before the expiry of the period for
which tax has been paid, a stamp may be
affixed to the new poster to the effect that the
new poster is covered by the original receipt
for payment of tax for the poster which has
been replaced, and the number and date of the
said receipt shall be specified on the body of
the new poster:
Provided that the previous approval of the
Commissioner shall be taken before erecting
a new poster.
12. Fly posters or hand-posters--
(1) of a size up to 96 square centimetres
(2) of a size over 96 square centimetres and
up to 192 square centimetres
(3) of a size over 192 square centimetres and
up to 320 square centimetres
(4) of size over 320 square centimetres and
4s0 square centimetres
(5) of eveiy additional 96 square ct-rtmetres
or e.s.s
1 paisa each
2 paise each
3 paise each
5 piise each
I paisa each

148 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Schedule IV.)
Explanation I.—In calculating the space or the area referred to in the foregoing
provisions of this Schedule, all the faces of the advertisement hoarding and boards
utilised for the purpose of display shall be taken into account:
Provided that in the case of a sky-sign, in addition to the above, the face surface
of the supporting pillars or raised platforms, if any, below the actual displaying area
shall also be taken into account.
Explanation 11.—An advertisement shall not be deemed to be an illuminated
advertisement within the meaning of this Schedule if such advertisement is illuminated
merely by light which, in the opinion of the Commissioner, is not more than what
is necessary to make the same visible at night.
SCHEDULE IV
Purposes for which premises may not be used without licence.
[See section 273(1).]
Aerated waters—Manufacturing.
Asafoetide—Storing.
Aloe fibre and yarn—Storing, packing, pressing, cleansing, preparing or
manufacturing by any process whatsoever.
Ammunition—Storing, pressing, cleansing, preparing or manufacturing by any
process whatsoever.
Arecanuts—Soaking of.
Articles made of flour—Baking, preparing, keeping or storing for human
consumption (for other than domestic use).
Ashes—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever, dumping or shifting.
Bakelite goods—Manufacturing or processing.
Bamboos—Storing for sale, hire or manufacture.
Bidi leaves—Storing or processing.
Biscuits—Baking, preparing, keeping or storing for human consumption (for other
than domestic use).
Blasting powder—Storing.
Blood—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Bones—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Bread—Making, preparing, keeping or storing for human consumption (for other
than domestic use).
Bricks—Manufacturing.
Camphor—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever or boiling.
Candles—Packing, pressing, cleansing, preparing or manufacturing by any process
whatever.
Carbide of calcium—Storing.
Cardboard—Storing.
Carpets—Manufacturing.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 149
The West Bengal Municipal Corporation Act, 2006.
(Schedule IV.)
Cashewnuts—Storing, packing, preparing or manufacturing by any process
whatever.
Catgut—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Celluloid goods—Storing.
Cement—Storing, pressing, cleansing, preparing or manufacturing by any process
whatever.
Charcoal—Dumping, shifting, selling or storing.
Chemical preparations—Storing, packing, pressing, cleansing, preparing or
manufacturing by any process whatever.
Chillies—Grinding by machinery.
Chillies (dried)—Selling wholesale or storing for wholesale trade.
Chlorate mixture—Storing, packing, pressing, cleansing, preparing or manufacturing
by any process whatever.
Cinders—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever, dumping or shifting.
Cinematograph films—Shooting of, treating or processing.
Clothes—Dyeing, bleaching, mercirising or storing.
Coal—Dumping, shifting, selling or storing.
Cocoanut fibre—Storing, packing, pressing, cleansing, preparing or manufacturing
by any process whatever.
Cocoanut husks and cadjan leaves—Soaking of.
Cocoanut shell—Storing.
Coir yarn—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever.
Coke—Storing.
Combustible materials (Materials required for baking etc. for human consumption,
other than domestic use)—Storing.
Combustibles—Baking, preparing, keeping or storing for human consumption (for
other than domestic use).
Compound gases (namely, oxygen, nitrogen, hydrogen, carbon-dioxide, sulphur,
chlorine, and acetylene)—Storing.
Copra—Preparing or storing or selling wholesale.
Cotton of all kinds, cotton refuse, cotton seed—Storing, packing, pressing, cleansing,
preparing or manufacturing by any process whatever.
Detonators—Storing.
Dry leaves—Storing.
Dyes—Packing, pressing, cleansing, preparing or manufacturing by any process
whatever.
Dynamite—Storing.
Explosive—Storing.
Explosive paints (namely, nitro-cellulose, lacquer, and enamel)—Storing.
Fat—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever,
Felt- -Storing.
Fibre—Selling or storing.
Fins—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Firewood—Selling or storing.
Fireworks—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever.
Fish—Storing, packing. pressing, cleansing, preparing or manufacturing by any
process whatever.

150 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Schedule IV.)
Fish oil—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Flax--Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Fleshing—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever.
Flour—Packing, pressing, cleansing, preparing or manufacturing by any process
whatever.
Fuel—Using for any industrial purpose.
Fulminate of mercury—Storing, packing, pressing, cleansing, preparing or
manufacturing by any process whatever.
Furniture---Making or storing for sale.
Gas—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Gelatine—Storing.
Ghee—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Gold—Refining.
Grain—Selling wholesale or storing for wholesale trade.
Gram—Husking by machinery.
Grass—Storing.
Ground-nut--Selling wholesale or storing for wholesale trade.
Gun cotton—Storing, packing, pressing or cleansing.
Gunny-bag---Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever.
Gunpowder--Storing, packing, pressing, preparing or manufacturing by any process
whatever.
Hair—Storing, packing, pressing, cleansing preparing or manufacturing by any
process whatever, dyeing or drying.
Hay—Selling or storing.
Hemp—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Hessian cloth—Storing.
Hides—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Hoofs--Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Horns—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Ice--Manufacturing.
Incense—Storing.
Ja. ..2gery—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever or selling wholesale.
jute—Storing, packing. pressing. cleansing, preparing or manufacturing by any
process whatever.
Kakhi--- Preparing.
Lac—Storing. packing, pressing, cleansing, preparing or manufacturing by unv
process whatever.
Lead—Melting.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 151
The West Bengal Municipal Corporation Act, 2006.
(Schedule IV.)
Leather—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever.
Lime—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever.
Limeshells—Storing, packing, pressing, cleansing, preparing or manufacturing
by any process whatever.
Manure—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Machinery—Using for any industrial purpose.
Matches—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever.
Meat—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Metals (including precious metal)—Beating, breaking, hammering, and casting.
Methylated spirit or denatured spirit—Storing.
Nitro-compound—Storing, packing, pressing, cleansing, preparing or manufacturing
by any process whatever.
Nitro-mixture—Storing, packing, pressing, cleansing, preparing or manufacturing
by any process whatever.
Offal—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Oil—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever or boiling.
Oilseeds—Storing.
Paddy—Boiling or husking by machinery.
Paints—Manufacturing or storing.
Paper—Packing, pressing, cleansing, preparing or manufacturing by any process
whatever.
Petroleum products—Storing, packing, pressing, cleansing, preparing or
manufacturing by any process whatever.
Phosphorus—Storing.
Pitch—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Plastic or plastic goods—Manufacturing or storing.
Plywood—Storing.
Pottery—Packing, processing, cleansing, preparing or manufacturing by any
process whatever.
Polythene—Manufacturing or storing.
Radio—Manufacturing, assembling, servicing and repairing.
Resin (including rosin)—Storing, packing, pressing, cleansing, preparing or
manufacturing by any process whatever.
Rugs—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Sago—Manufacturing or distilling.
Saltpetre—Storing. packing, pressing, cleansing, preparing or manufacturing by
any process whatever.

152 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Schedule IV.)
Seekai—Powdering by machinery.
Shellac—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Silk—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Sisal fibre—Storing.
.Skins--Storing" packing,.pressing, cleansing, preparing or manufacturing by any
process whatever.
Soap—Packing, pressing, cleansing, preparing or manufacturing by an; process
whatever.
Spirit—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Straw—Selling or storing.
Sugar—Packing, pressing, cleansing. preparing or manufacturing by any process
whatever.
Sugar-candy---Packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Sulphur—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatever or melting.
Surki—Storing, packing, pressing, cleansing, preparing or manufacturing by any
process whatever.
Sweetmeats—Baking, preparing, keening or storing for human consumption (for
other than domestic use).
Tallow---Storing, packing, pressing, zansing, preparing or manufacturing by any
process whatever or melting.
kieking, pressing, cleansing, preparing or manufacturing by any
process -.Y'wa.evei.
Tarpauit:e—Stocing.
Thatching rnactilial- -Selling or storing.
Timber--Sehri, or storing.
Tobacco Cir,,-;10t f e sn 4f, cigars, eiga 7fq'tts and bid.;) ,--,f toring, packing, :7•:ess:ng,
cleansing, preparing; or manufacturing by any process whatever.
Turpentine—Storing, packing, pressing, cleansing, preparing or manufacturing by
any process whatevei.
Varnish—Alanufacturing or storing.
Wool--Stol-ing packing, pressing, cleansing, preparing or manufacturing by any
process whatever, dyeing or drying.
Yarn—Dyeing or drying.
Manufacturing; articles from which 4- iffe.,' 13;Ve smell. fot,-, e,
or noise arises.
In general, ay, or the course lira-industrial proce
anything, which, i tl':e.opiilion of the C•Jr:ioration., is likely be dangerous to illirria..11
life or health ens is likely ec ;.•-.:•.tio or cause auisauce:
Pre,..ided ha no heonci; shall be trit: tt'f: -Jot tk,r 0111..7 any of
me:q-ioner.1 in OTli Scherli...le for dome.s,ic aid te erh quantitie,
from rime to time, be fixed by the
,J

One thousand rupees. Twenty-five rupees.
One thousand rupees. One hundred rupees.
One thousand rupees. One hundred rupees.
Three times the tax
payable annually.
One hundred rupees.
Seven hundred and
fifty rupees.
Five hundred rupees.
Two hundred and
fifty rupees.
Twenty-five rupees.
Ten rupees.
Seventy-five rupees.
Fifty rupees.
Ten rupees.
Five hundred rupees. One hundred rupees.
Two hundred and
Ten rupees.
fifty rupees.
Two hundred and Ten rupees.
fifty rupees.
One thousand rupees. One hundred rupees.
One thousand rupees. One hundred rupees.
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 153
The West Bengal Municipal Corporation Act, 2006.
(Schedule V.)
SCHEDULE V
Penalties.
[See section 384.]
Section and sub-section, Subject
Maximum fine or
Maximum daily
clause or proviso
imprisonment that
fine that may be
may be imposed
imposed
(1)
(2)
(3)
(4)
Requisition by auditors to produce
documents, to appear in person or to
make and sign declaration or to answer
question or to submit statement.
Failure to obtain certificate of
enlistment.
Prohibition of advertisement without
licence.
Advertisement made without payment
of tax.
Default in payment of tax on carriage
and animal.
Default in furnishing statement and
production of books and accounts.
Use of wholesome water for purposes
other than domestic purposes.
Sinking of tube-well without permission.
Sinking of tube-well in violation of
conditions of licence or without payment
of fee.
Refusal to sink a tube-well.
Refusal to take licence or violation of
conditions of licence or non-payment of
fee.
Refusal to lay separate supply-pipe.
Fraud on water meter.
Premises constructed or reconstructed
after the commencement of this Act not
to be occupied without arrangement for
water-supply.
Requisition to owner of premises or
other persons to take water-supply for
the premises.
Non-compliance with requisition to fill
up well.
Section 87, sub-
section (3)
Section 141
Section 143
Section 144
Section 148
Section 151, sub-
sections (2) and (3)
Section 180, sub-
section (1)
Section 192, sub-
section (1)
Section 192, sub-
section (2)
Section 193, sub-
section (1)
Section 193, sub-
section (2)
Section 199, sub-
section (2)
Section 208, sub-
section (1)
Section 211
Section 212
Section 214
Two hundred rupees. Fifty rupees.
Five hundred rupees. Fifty rupees.
Two hundred rupees. Twenty rupees.

154 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Schedule V.)
(1) (2) (3) (4)
Non-compliance with requisition to the Five hundred rupees. Fifty rupees.
owner of premises to set up pumps or
other contrivances for supply of water to
the topmost storey of the premises.
Use of filtered water, supplied for
Seven hundred and Seventy-five rupees.
domestic purposes, for any other
fifty rupees.
purpose without permission.
Use of unfiltered water for domestic Two hundred and Ten rupees.
purposes, or for any other purpose not fifty rupees.
authorised.
Wastage or misuse of water. Five hundred rupees. Twenty-five rupees.
Construction of private streets, or of One thousand rupees. One hundred rupees.
walls, fence, etc. on municipal drain,
channel etc. without permission.
Unlawful connection of house drain with One thousand rupees. One thousand rupees.
municipal drain.
Non-compliance with requisition for One thousand rupees. One thousand rupees.
construction of closed cesspools and
drains.
Throwing, emptying or discharging One thousand rupees. Fifity rupees.
certain matters not be passed through
municipal drains.
Keeping or maintaining toilet or urinal Five thousand rupees. Fifty rupees.
for public use without permission.
Failure to provide privy, urinal, bathing Five hundred rupees. Fifty rupees.
or other accommodation for washing of
clothes and domestic utensils.
Failure to provide privy or urinal Five hundred rupees. Fifty rupees.
accommodation in premises.
Unlawful construction of cesspool. Five hundred rupees. Twenty-five rupees.
Non-compliance with requisition to fill Five hundred rupees. Twenty-five rupees.
up or remove unlawful cesspool.
Failure to comply with notice for One thousand rupees. Fifty rupees.
removal or alteration of verandah, plat-
form, building, etc.
Prohibition of tethering of animals and Two hundred rupees. Ten rupees.
milking of cattle in public street or other
public place.
Failure to comply with the direction for One hundred rupees
setting back or setting forward any
building or portion thereof.
Utilisation or sale or otherwise disposal One thousand rupees
of land for construction of buildings
without provision for streets giving
access to the site.
Section 215
Section 216
Section 217, sub-
section (3)
Section 218, sub-
section (1)
Section 224
Section 227, sub-
section (1)
Section 228
Section 231
Section 236, sub-
section (3)
Section 238, sub-
section (2)
Section 239, sub-
section (2)
Section 240, sub-
section (1)
Section 240, sub-
section (2)
Section 247, sub-
section (2)
Section 249
Section 250, sub-
section (5)
Section 254, sub-
section (1)

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 155
The West Bengal Municipal Corporation Act, 2006.
(Schedule V.)
(1)
(2)
(3)
(4)
Making new streets without prior
approval.
Use of land fir construction of building
lt,..rcon not in accordance with the provi-
.ons of the Act etc.
Leauthorised erection of a building.
::!tange of use of building or conversion
]. tenement uncler ::articular occupancy
or use group to be tenement under
another occupancy or use group, without
One thousand rupees.
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
One hundred rupees
per square metre.
Two hundred rupees.
Two hundred rupees.
Section 256
Section 261
Section 266, sub-
section (1)
Section 267. still-
section (1)
Section 282
Section 300, sub-
section (3)
Section 302, sub-
section (I)
Section 303, sub-
section (1)
Section 304. sub-
section (I)
Section 305
Section 306
Section 308
occupation of a hulling without a
completion certificate.
1-;,=lure to perform duties in the mailer
collection of solid wastes.
Use, or material alteration of use or
enlargement or extension of use. or
premises as warehouse or godown etc.
jthout pet-Mission.
Establishing factory without permission.
Keeping eating how;e etc. witilotn:. or
otherwise than in conformity with the
terms of, licence.
Keeping open theatre, circus etc. with-
out, or otherwise than in conformity with
the terms of, licence.
Violation of order of Commissioner to
stop use of premises.
Keeping open private market etc. with-
out, or otherwise than in conformity
with, a licence.
Five h9-dree rupees
Three handred rupc:es.
Two Mousand and
five hundred rupees
imprisourrerr.
monti-r,: or both.
TWO thousave a i..
five huhoree rupee,
or irnprsounlew.
six months or oil).
Two thousand and
five hundred rupees
or imprisonment for
six months or both.
One thousand rupees.
One thousand rupees.
Two thousand and
five hundred rupees
or imprisonment tor
six months or both.
Twenty-five rupees.
'Iwenty-five rupees.
Two hundred rupees.
'Two hundred rupees.
wo hundred rupees_
One hundred rupees.
One hundred rupees.
Two hundred rupees.

156 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 29, 2008 [PART III
The West Bengal Municipal Corporation Act, 2006.
(Schedule V.)
(1)
(2)
(3)
(4)
Section 309.
clause (a)
Section 309,
clause (b)
Section 312
Section 313
Carrying on the trade or business of a
butcher or sell, or expose or hawk for
sale, any animal, or any meat or fish
etc. otherwise than in conformity with
the terms of a licence.
Prohibition of sale, or exposure or
hawking for sale, of animal, meat or fish
without, or otherwise than in conformity
with the terms of a licence.
Prohibition of hawking, etc. otherwise
than in terms of a licence.
Prohibition of carrying on trade of a
butcher, fish monger, etc. otherwise than
in conformity with a licence.
Two thousand and
Two hundred and fifty
five hundred rupees rupees.
or imprisonment for
six months or both.
Five hundred rupees. Twenty-five rupees.
Five hundred rupees. Twenty-five rupees.
Five hundred rupees. Twenty-five rupees.
Section 316
Failure to register manufactory. Two thousand and
Two hundred rupees.
five hundred rupees
or imprisonment for
six months or both.
One thousand rupees. Two hundred rupees. Prohibition of keeping adulterants in a
place where butter, ghee, etc. are manu-
factured or stored.
Failure to provide protection to articles
of food, drug, receptacle, etc.
Keeping of shop etc. otherwise than in
conformity with a licence or failure to
display the licence.
Failure to give information of dangerous
disease.
Failure to take measures to prevent
spread of dangerous disease.
Non-registration of place for disposal of
the dead and failure to deposit plan in
the office of the Corporation.
Section 317
Section 318, sub-
section (2)
Section 319
Section 321
Section 324
Section 332, sub-
section (1)
Two hundred rupees. Fifty rupees.
One thousand rupees. One hundred rupees.
One hundred rupees.
One hundred rupees.
One hundred rupees.
By order of the Governor,
ANINDYA BHATTACHARYYA,
Secy.-in-charge to the Govt. of West Bengal,
Law Department.
Published by the Controller of Printing and Stationery, West Bengal and printed at Saraswaty Press Ltd.
(Government of West Bengal Enterprise), Kolkata 700 056

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