Section 276 in West Bengal Municipal Corporation Act, 2006
276. Purpose of use of building and conditions of erection or re-erection of building.
(1)Subject to the provisions of section 262,-(a)every person shall make an application, in writing to the Commissioner seeking permission to erect or re-erect a building and shall specify in the application the purpose for which such building is intended to be used; and(b)every such application shall be accompanied by a building plan.(2)The Corporation 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 Corporation may determine consistent with the provisions of this Act or any other law for the time being in force.
