Section 213 in The Asansol Municipal Corporation Act, 1990.
213. Purpose for which building to be used and conditions of validity of notice. -
(1)Every person making an application to erect or re-erect a building shall specify the purpose for which such building is intended to be used.(2)The Mayor-in-Council may require that a building may not be erected or re-erected for more than one occupancy or use or contrary to such mixed uses as the Mayor-in-Council may from time to time determine consistent with the provisions of this Act or any other law for the time being in force.
