Section 425(2) in Kolkata Municipal Corporation Act, 1980
(2)Notwithstanding anything contained in this Act. the Municipal Commissioner may, while granting permission under this Chapter, specify such special conditions, relevant to each case, regarding disposal of solid, liquid or gaseous wastes or for parking of vehicles or for loading or unloading of goods or for abatement of nuisance of any kind whatsoever as he deems fit.[Chapter, XXIIIA [Chapter XXIIIA inserted by section 34 of the Calcutta Municipal Corporation (Amendment) Act, 1997 w.e.f. 22.12.1997.] Preservation and Conservation of Heritage Buildings
