Section 191 in The Howrah Municipal Corporation Act, 1980
191. Factory, etc. not to be established, etc., without permission of the Commissioner.
(1)No person shall, without the previous written permission of the Commissioner [and subject to the payment of such fees as may be determined by regulations] [Words inserted by W.B. Act 29 of 1990.], establish in any premises, or materially alter, enlarge or extend, any factory or workshop or work-place in which it is intended to employ steam, electricity, water or other mechanical power.(2)The Commissioner may, in accordance with such regulations as may be made by the Corporation, refuse to give permission under sub-section (1) if he is of opinion that the establishment, alteration, enlargement or extension of such factory, workshop or work-place in the proposed position would be objectionable by reason of the density of the population in the neighbourhood thereof or would be nuisance to the inhabitants of the neighbourhood.
