Section 375 in Kolkata Municipal Corporation Act, 1980
375. Temporary erections on streets during festivals.
(1)The Municipal Commissioner may grant a written permission for temporary erection of a booth, pandal, or any other structure on any public place on occasions of ceremonies and festivals, on payment of such fee and on such conditions as may be determined by the Corporation by regulations, and for such period as may be mentioned in the letter of permission :Provided that no permission shall be given under this section without the concurrence of the Commissioner of Police, Kolkata.(2)The person to whom such permission is granted shall fill in the ground and reinstate the same to the satisfaction of the Municipal Commissioner within such period as may be mentioned in the letter of permission.E. Provisions concerning executing of work in or near streets
