Section 419(2) in Kolkata Municipal Corporation Act, 1980
(2)The Municipal Commissioner may refuse to give such permission if he is of the opinion that the establishment, alteration, enlargement or extension of such factory, workshop or trade premises in the proposed position—(a)would be objectionable by reason of density of population in the neighbourhood thereof, or(b)would be a nuisance to the inhabitants of the neighbourhood, or(c)would be in contravention of any land use control under this Act or any other law for the time being in force.
