Section 207(1) in Siliguri Municipal Corporation Act, 1990
(1)No person shall, without written permission of the Chief Executive Officer 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 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;(d)convert or allow the conversion of a tenement within a building to an occupational use other than what was intended in the original sanctioned plan, nor materially alter, enlarge or extend the use permitted by the Chief Executive Officer.
