Section 33(b) in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
(b)The Municipal Commissioner may grant permission for the following purposes, with the approval of the Mayor-in-Council :(i)a public library;(ii)a charitable dispensary;(iii)a doctor's chamber;(iv)a school/college or similar educational institution;(v)a public W.C. urinal, bathing platform;(vi)a public club:(vii)any other public utility services;
