Section 11(5) in West Bengal Municipal (Building) Rules, 2007
(5)In case the intended use of the proposed building or part thereof is such that a license or permission is required from Government or any statutory body under any law for the time being in force, the necessary permission or license shall have to be obtained prior to use of such space and by virtue of the sanction the application will not have any automatic right of such use nor the sanction will have any overriding effect on any other law or statute in force.
