Section 190 in The Howrah Municipal Corporation Act, 1980
190. Warehouse godowns, etc. not to be established without permission.
(1)No person shall, without the previous permission of the Commissioner, [and subject to the payment of such fees as may be determined by regulations, establish] [Words substituted for the word 'use' by W.B. Act 29 of 1990.] or materially alter, enlarge or extend the use of any premises as a warehouse or godown or for running a goods transport business either by his own carriers or by arrangement with the owners of such carriers.(2)The Commissioner may refuse to give such permission or impose such condition as it thinks fit, if in his opinion such use would be objectionable due to traffic constraints 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.
