(1)The Chief Officer of a Municipality may, from time to time and with the prior approval of the Municipal, notify such other non-residential uses of premises (including the one for an educational building or an institutional building or any assembly building or a business building or a mercantile building or an industrial building or a storage building or a hazardous building), as are not provided for in this Chapter and in the case of which, prior permission of the Chief Officer shall be necessary, subject to the provisions of section 370, for establishing, or materially altering, or enlarging, or extending the use of any premises.
