(1)No person, in the municipal area of a Municipality, shall, without any written permission of the Chief Officer of the Municipality or otherwise than in conformity with the conditions, if any, of such permission, -(a)Use or permit to be used for the purpose of human habitation any part of a building not originally erected or authorised to be used for such purpose;(b)Change or allow the change of the use of any building for any purpose other than that specified in the sanction under Section 346 or in the notice given under sub-section (2) of section 343.(c)Change or allow the change of the use of any building erected before the commencement of this Act contrary to the use for which such erection was originally sanctioned;(d)Convert or allow the conversion of a tenement under a particular occupancy or use group to a tenement under another occupancy or use group:Provided that no such permission shall be given if the new occupancy or use group is otherwise than in conformity with the provisions of this Act or the rules and the regulations made thereunder or of any other law in force for the time being.
