Section 284(1) in West Bengal Municipal Corporation Act, 2006
(1)No roof, verandah, pandal or wall of a building or no shed or fence shall be constructed or reconstructed of cloth, grass, leaves, mats or other inflammable materials except with the written permission of the Commissioner, nor shall any such roof, verandah, pandal, wall, shed or fence constructed or reconstructed in any year, be retained in a subsequent year except with the fresh permission obtained in this behalf.
