Section 157(3) in West Bengal Municipal (Building) Rules, 2007
(3)No piece of land where a closed, sick or other industry was located or is in operation, shall be used as a site for construction of any building, other than an industrial building, without the prior approval of the competent authority appointed under clause (d) of section 2 of the Urban Land (Ceiling and Regulation) Act; 1976 (33 of 1976).
