(1)No person shall, without the written permission of the Chairman or otherwise than in conformity with the conditions of such permission, -(a)use or permit to be used for the purpose of human habitation any building or part thereof not originally erected or authorized to be used for such purpose;(b)change or allow the change of the use of a building for any purpose other than that specified in the sanctioned plan;(c)change or allow the change of the use of any building erected before the commencement of this Act contrary to the use for which such erection was originally sanctioned;(d)convert or allow the conversion of a tenement within a building to an occupational use, other than the use intended in the original sanctioned plan, nor materially alter, enlarge or extend the permitted use.
