Section 375(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner may grant a written permission for temporary erection of a booth, pandal, or any other structure on any public place on occasions of ceremonies and festivals, on payment of such fee and on such conditions as may be determined by the Corporation by regulations, and for such period as may be mentioned in the letter of permission :Provided that no permission shall be given under this section without the concurrence of the Commissioner of Police, Calcutta.
