Section 267 in West Bengal Municipal Corporation Act, 2006
267. Prohibition on change of use of building.
(1)No person shall, without any permission, in writing, of the Commissioner, change, or allow the change of, the use of any building for any purpose, other than that specified in the order of sanction, or convert, or allow the conversion of, tenement under a particular occupancy or use group to be a tenement under another occupancy or use group.(2)Where the Commissioner refuses to give such permission, he shall give the person, seeking permission, an opportunity of being heard before making any order in writing in this behalf.(3)Any person aggrieved by an order of the Commissioner under sub-section (2) may, within thirty days from the date of the order, prefer an appeal to the Mayor.
