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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of West Bengal - Subsection

Section 302(2) in West Bengal Municipal Corporation Act, 2006

(2)The Commissioner may refuse to give such permission or impose such conditions as he thinks fit, if, in his opinion, such use would be objectionable due to traffic constraint in the vicinity of such premises or inadequacy of space for parking of vehicles or loading or unloading of goods or would constitute a fire hazard or other nuisance.