Section 420(2) in The Calcutta Municipal Corporation Act, 1980
(2)The Municipal Commissioner may refuse to give such permission if he is of the opinion that the use, or the alteration, enlargement or extension of the use, of any premises as a warehouse or a godown or for running a goods transport business-(a)would be objectionable due to the traffic constraints in the vicinity of such premises, or(b)would be undesirable due to inadequate space for parking of vehicles or loading or unloading of goods, or(c)would constitute a fire hazard, or(d)would be a nuisance to the inhabitants of the neighbourhood.
