Section 6(1) in The West Bengal Religious Buildings And Places Act, 1985
(1)When an application for permission under section 4 or section 5 is made to the Collector in the district, or to the Commissioner of Police in Calcutta, the Collector or the Commissioner of Police, as the case may be, after making such inquiry as he may think necessary, may, by order, either disallow the application or grant the requisite permission unconditionally or with such conditions as to security or otherwise as he may consider reasonable in the circumstances of each case.
