Section 38 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
38. Control of development of land and building operation.
(1)No person shall-(a)erect any new building, or(b)alter any existing building, or(c)undertake any specific development of land,in any industrial estate entrusted to the Corporation (hereinafter in this Chapter referred to as the industrial estate) except with permission from, and in accordance with the terms and conditions settled by, such Corporation.(2)On receipt of any application from a person submitted in the prescribed form and manner, for permission referred to in sub-section (1), the Corporation may, after such inquiry as it may deem fit, grant such permission subject to such terms and conditions as may be settled by it.
