Section 442 in Greater Hyderabad Municipal Corporation Act, 1955
442. Building for human habitation not to be used as godown, etc.
- No person shall without written permission of the Commissioner or otherwise than in conformity with the terms of such permission use or permit to be used any building or any part of a building originally constructed, or authorised to be used for human habitation as a godown, warehouse, workshop, workplace, factory, stable or a motor garage.
