Section 435(2) in Kolkata Municipal Corporation Act, 1980
(2)In case of a non-residential use of a premises for a purpose for which a licence or permission is required from Government or any statutory body under any law for the time being in force, no municipal licence under this section shall be given until the licence or permission under the said law has been produced before the Municipal Commissioner, and duly authenticated copies thereof are submitted to him :Provided that in the case where production of a municipal licence is a precondition for the grant of a licence under any other law for the time being in force, the Municipal Commissioner may grant a provisional municipal licence which shall become final only upon production of a licence or permission under the said law :Provided further that such provisional municipal licence shall have validity only for the purpose of fulfilling the preconditions of the licence under any other law as aforesaid.
