Section 273A(1) in West Bengal Municipal Corporation Act, 2006
(1)In residential buildings alongside major roads commercial or trade activities, which are non-hazardous in nature, specified in Schedule IVA of the Act, wherein Wine and Liquor Shops are not included, may be allowed and legalized by issuance of Certificate of Enlistment against receipt of appropriate fees, subject to condition that the residential buildings may be allowed to use a maximum of 45% of the total floor area for such non-hazardous office or commercial purposes. No hazardous activity involving use of explosives, gas, etc. will be permitted in the residential neighbourhoods.
