Section 179 in The Howrah Municipal Corporation Act, 1980
179. Prohibition on change of use of building.
(1)No person shall without any written permission of the Commissioner change or allow the change of the use of any -building for any purpose other than that specified in the sanction or convert or allow the conversion of a tenement under a particular occupancy or use group to be a tenement under another occupancy or use group.(2)In case the Commissioner refuses to give such permission he shall give a reasonable opportunity of being heard to the person seeking permission.(3)Any person aggrieved by an order of the Commissioner under sub-section (2) may, within thirty days from the date of the order, prefer an appeal before the Municipal Building Tribunal.
