Section 395 in The Calcutta Municipal Corporation Act, 1980
395. Purpose for which building to be used and conditions of validity of notice. -
(1)Every person giving any notice of his intention to erect a building under section 393 shall specify the purpose for which such building is intended to be used :Provided that for any building, not more than one class of use, consistent with the occupancy or the use group within the meaning of sub-section (2) of section 390, shall be considered except in respect of the cases where, under this Act or any other law in force for the time being, mixed occupancies of specified nature may be permissible.(2)Every person giving any notice under section 394 of his intention to execute any of the works specified in clause (b) of sub-section (1) of section 390 shall specify whether the purpose for which such work is intended to be executed is proposed, or is likely, to be changed by such execution of work;Provided that if such change would result in mixed occupancies which are contrary to the provisions of this Act or of any other law in force for the time being, such change shall not be allowed.(3)No notice shall be valid until the information required in sub-section (1) or sub-section (2) and any other information and plans which may be required by the rules made in this behalf have been furnished to the satisfaction of the Municipal Commissioner along with the notice.
