Section 227 in The City of Nagpur Corporation Act, 1948
227. Factories not to be established, etc. without permission of [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 26 of 1999, Section 59(b).].
- No person shall -(a)newly establish, or(b)remove from one place to another, or(c)re-open or renew after discontinuance for a period of not less than three years, or(d)enlarge or extend the area or dimensions of any factory, workshop or bakery in any area, other than an area set apart for the accommodation of industries by any Act, for the time being in force or by any local authority, except with the permission of the [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 26 of 1999, Section 59(a).] and in accordance with the terms and conditions stated in such permission :Provided that no such permission shall be required in the case under clause (c) if during the period of discontinuance the machinery has not been removed from the place where the factory, workshop or bakery was originally established.
