Section 38(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)No person shall-(a)erect any new building, or(b)alter any existing building, or(c)undertake any specific development of land,in any industrial estate entrusted to the Corporation (hereinafter in this Chapter referred to as the industrial estate) except with permission from, and in accordance with the terms and conditions settled by, such Corporation.
