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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of West Bengal - Subsection

Section 232(2) in The Asansol Municipal Corporation Act, 1990.

(2)The Chief Executive Officer may refuse to give such permission or impose such conditions as it thinks fit, if in his opinion such use would be objectionable due to traffic constraint in the vicinity of such premises or inadequacy of space for parking of vehicles or loading or unloading of goods; or would constitute a fire hazard or other nuisance.