Section 213 in Siliguri Municipal Corporation Act, 1990
213. Purpose for which building to be used and conditions of validity of notice.
(1)Every person making an application to erect or re-erect a building shall specify the purpose for which such building is intended to be used.(2)The Mayor-in-Council may require that a building may not be erected or re-erected for more than one occupancy or use or contrary to such mixed uses as the Mayor-in-Council may from time to time determine consistent with the provisions of this Act or any other law for the time being in force.
