Section 203(4) in Kolkata Municipal Corporation Act, 1980
(4)The Municipal Commissioner may, if in his opinion the proposed site for any advertisement is unsuitable from the considerations of public safety, traffic hazards [aesthetic design, or obstruction of the view of, or harmony with, any heritage building,] [Substituted by section 12(2), of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12,1997, for the words "or aesthetic design" .] refuse a licence or refuse to renew any existing licence.
