Section 2(7) in Kolkata Municipal Corporation Act, 1980
(7)"building of the warehouse class" means a building, the whole or a substantial part of which is used, or intended to be used, as a warehouse, factory, manufactory, brewery, or distillery, or for any similar purpose, which is neither a "domestic building" nor a "public building" as defined in this section, and includes a but used or intended to be used for any of the purposes mentioned in this clause;
