Section 418(1) in The Calcutta Municipal Corporation Act, 1980
(1)No person shall, without the previous permission in writing of the Municipal Commissioner or otherwise than in conformity with the conditions, if. any, of such permission, use any premises in Calcutta for the purpose of a hospital, nursing home, clinic, polyclinic, diagnostic laboratory or such other institutional medical facility as may be specified by the Mayor-in-Council from time to time.
