202. Power to prevent use of premises for specified purpose in particular area for environmental reasons.
(1)The Board of Councilors may give public notice of its intention to declare that in any area specified in the notice, no person shall use any premises for any purpose specified in the notice and for reasons stated therein.(2)Any objection to any such notice shall be received within a period of one month from the publication of the notice.(3)The Board of Councilors shall consider all objections received within the period as aforesaid, giving any person affected by the notice an opportunity of being heard, and may, thereupon, make a declaration in accordance with the notice published under sub-section (1), with such modifications, if any, as it may think fit.(4)Every such declaration shall be published in the manner prescribed and shall take effect from the date of such publication.(5)No person shall, in any area specified in the declaration published under sub-section (4), use any premises for any purpose specified in the declaration, and the Chairman shall have the power to stop the use of any such premises by such means as he considers necessary.(6)The Board of Councilors shall ensure that such declaration is in conformity with the provisions of any Development Plan, if in force, under the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act 13 of 1979).
