Section 420 in The Calcutta Municipal Corporation Act, 1980
420. Warehouses, godowns, goods transport business, etc., not to be established without permission. -
(1)No person shall, without the previous permission in writing of the Municipal Commissioner or otherwise than in conformity with the condition, if any, of such permission, use, or materially alter, enlarge, or extend the use of any premises as a warehouse of a godown or for running a goods transport business either by his own carriers or by arrangement with the owners of such carriers :Provided that no such permission shall be granted in contravention of the provisions of section 425.(2)The Municipal Commissioner may refuse to give such permission if he is of the opinion that the use, or the alteration, enlargement or extension of the use, of any premises as a warehouse or a godown or for running a goods transport business-(a)would be objectionable due to the traffic constraints in the vicinity of such premises, or(b)would be undesirable due to inadequate space for parking of vehicles or loading or unloading of goods, or(c)would constitute a fire hazard, or(d)would be a nuisance to the inhabitants of the neighbourhood.(3)In a case where such permission is granted, the Municipal Commissioner may specify such conditions for parking of vehicles or loading or unloading of goods as he may deem fit.
