Section 232 in Siliguri Municipal Corporation Act, 1990
232. Warehouse, godown, etc. not to be established without permission.
(1)No person shall, without the previous permission of the Chief Executive Officer, use or materially alter, enlarge or extend the use of any premises as a warehouse or godown or for running a goods transport business cither by his own carriers or by arrangement with the owners of such carriers.(2)The Chief Executive Officer may refuse to give such permission or impose such conditions as it 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.
