Section 407 in The Calcutta Municipal Corporation Act, 1980
407. Provisions against use of inflammable materials for building etc., without permission. -
(1)No roof, verandah, pandal or wall of a building or no shed or fence shall be constructed or reconstructed of cloth, grass, leaves, mats or other inflammable materials except with the written permission of the Municipal Commissioner, nor shall any such roof, verandah, pandal, wall, shed or fence, constructed or reconstructed in any year, be retained in a subsequent year except with the fresh permission obtained in this behalf.(2)Every permission granted under sub-section (1) shall expire at the end of the year for which it is granted.(3)The Municipal Commissioner may regulate the use of materials, design or construction, or other practices for interior decoration in accordance with the rules and the rules and the regulations made in this behalf.
