Section 5(2) in The West Bengal Religious Buildings And Places Act, 1985
(2)Any person required to obtain permission for any construction or conversion under sub-section (1), shall first obtain permission for such construction or conversion from such local authority or officer having jurisdiction over the area as the State Government may, by notification, specify, and shall thereafter apply to the Collector in the district, or to the Commissioner of Police in Calcutta, for permission under sub-section (1) in the prescribed manner.
