Section 190(1) in The Howrah Municipal Corporation Act, 1980
(1)No person shall, without the previous permission of the Commissioner, [and subject to the payment of such fees as may be determined by regulations, establish] [Words substituted for the word 'use' by W.B. Act 29 of 1990.] or materially alter, enlarge or extend the use of any premises as a warehouse or godown or for running a goods transport business either by his own carriers or by arrangement with the owners of such carriers.
