Section 420(1) in Kolkata Municipal Corporation Act, 1980
(1)No person shall, without the previous permission in writing of the Municipal Commissioner or otherwise than in conformity with the condition, if any, of such permission use, or materially alter, enlarge. or extend the use of any premises as a warehouse or a godown or for running a goods transport business either by his own carriers or by arrangement with the owners of such carriers :Provided that no such permission shall be granted in contravention of the provisions of section 425.
