Section 419 in The Calcutta Municipal Corporation Act, 1980
419. Factory, etc., not to be established without permission. -
(1)No person shall, without the previous permission in writing of the Municipal Commissioner or otherwise than in conformity with the conditions, if any, of such permission, establish in any premises, or materially alter, enlarge or extend, any factory, workshop or trade premises in which it is intended to employ steam, electricity, water or other mechanical power:Provided that no such permission shall be granted in contravention of the provisions of section 425.(2)The Municipal Commissioner may refuse to give such permission if he is of the opinion that the establishment, alteration, enlargement or extension of such factory, workshop or trade premises in the proposed position -(a)would be objectionable by reason of density of population in the neighbourhood thereof, or(b)would be a nuisance to the inhabitants of the neighbourhood, or(c)would be in contravention of any land use control under this Act or any other law for the time being in force.
