(1)No person shall, without the permission, in writing, of the Chief Municipal Officer or otherwise than in conformity with the conditions of such permission,-(a)use, or permit to be used, for the purpose of human habitation any building or part thereof not originally erected or authorized to be used for such purpose,(b)change, or allow the change of, the use of a building for any. purpose other than that specified in the sanctioned plan,(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 or to the use to which such building was actually put,(d)convert, or allow the conversion of, a tenement within a building to an occupational use, other than the use intended in the original sanctioned plan, or materially alter, enlarge, or extend such use.
