Section 191(1) in The Howrah Municipal Corporation Act, 1980
(1)No person shall, without the previous written permission of the Commissioner [and subject to the payment of such fees as may be determined by regulations] [Words inserted by W.B. Act 29 of 1990.], establish in any premises, or materially alter, enlarge or extend, any factory or workshop or work-place in which it is intended to employ steam, electricity, water or other mechanical power.
