Section 421(1) in The Calcutta Municipal Corporation Act, 1980
(1)No person shall, without the written permission of the Municipal Commissioner or otherwise than in conformity with the conditions, if any, of such permission, use, or permit to be used, or materially alter, enlarge, or extend the use of, any premises for the purpose of establishing or keeping open an eating house, lodging house, hotel, boarding house, tea shop, coffee house cafe, restaurant, refreshment room, snack shop, snack bar, sweet meat shop, liquor house, tavern, wine shop, beer shop, spirit shop, arrack shop, toddy shop, ganja shop, bhang shop, opium shop, tobacco shop, bidi shop, cigarette shop, zarda shop, betel shop or betel leaf masalla shop or for the purpose of sale of dab or dab water, or any place, where the public are admitted for repose or consumption of, any food or drink or where food is sold or in prepared for sale [for any such purpose, or any premises let out to any person for performance of any sacred thread, marriage, annaprasan or sradh ceremony or marriage or death anniversary or similar other ceremony :] [Words substituted by W.B. Act 26 of 1997.]Provided that no such permission shall be granted in contravention of the provisions of section 425.
