Section 425 in The Calcutta Municipal Corporation Act, 1980
425. Conditions for grant of permission. -
(1)In the case of any premises for the use of which a licence or permission is required from Government or any statutory body under any law for the time being in force, the Municipal Commissioner shall not grant any permission under this Act to any person until such person produces before the Municipal Commissioner the licence or the permission from Government or statutory body, as the case may be, and submits duly authenticated copies thereof to him:Provided that in the case where production of a municipal permission is a precondition for the grant of a licence for permission under any other law for the time being in force, the Municipal Commissioner may grant a provisional permission which shall become final only upon production of a licence or permission under the said law :Provided further that such provisional permission shall have validity only for the purpose of fulfilling any precondition for the licence or the permission under any other law as aforesaid.(2)Notwithstanding anything contained in this Act, the Municipal Commissioner may, while granting permission under this Chapter, specify such special conditions, relevant to each case, regarding disposal of solid, liquid or gaseous wastes or for parking of vehicles or for loading or unloading of goods or for abatement of nuisance of any kind whatsoever as he deems fit.[CHAPTER XXIIIA] [Chapter XXIILA consisting of sections 425A to 425P inserted by W.B. Act 26 of 1997.] Preservation and Conservation of Heritage Buildings.
