Section 233 in Siliguri Municipal Corporation Act, 1990
233. Factory, etc. not to be established, etc. without permission of the Chief Executive Officer.
(1)No person shall, without the previous written permission of the Chief Executive Officer, establish any premises, or materially alter, enlarge or extend any factory or work shop or work-place, in which it is intended to employ steam, electricity, water or other mechanical power.(2)The Chief Executive Officer may, in accordance with such regulations as may be made by the Corporation, refuse to give permission under sub-section (1) if he is of opinion that the establishment, alteration, enlargement or extension of such premises, factory, work shop or work-place would be objectionable by reason of the density of the population in the neighbourhood thereof or would be nuisance to the inhabitants of the neighbourhood.
