Section 366 in The M.P. Municipal Corporation Act, 1956
366. Licences and permissions.
(1)Whenever it is prescribed [by or under this Act] [Inserted by M.P. Act No. 13 of 1961.] that the permission of the Commissioner is necessary for the doing of any act, such permission shall, unless it is otherwise expressly provided, be in writing.(2)Every licence and written permission granted under this Act or under any rule or bye-law made thereunder, shall be signed by the Commissioner and shall specify-(a)the date of the grant thereof;(b)the purpose and the period, if any, for which it is granted;(c)the restrictions and conditions, if any, subject to which it is granted;(d)the name of the person to whom it is granted;(e)the tax or fee, if any, paid for the licence or written permission;(f)the date by which an application for the renewal of the same may be made.(3)Except when it is otherwise expressly provided in this Act or in any rule or bye-law made thereunder, a fee for every such licence or written permission may be charged at such rate as may be fixed by the Corporation and such lee shall be payable by the person to whom the licence is granted.(4)Every person to whom a licence or permission has been granted shall produce it at all reasonable hours of inspection if required by the Commissioner or any officer authorised by him in this behalf.(5)Any licence or written permission granted under this Act, or under any rule or bye-law made thereunder, may at any time be suspended or revoked, by the Commissioner if any of its restrictions or conditions is infringed or evaded by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act or of any rule or bye-law made thereunder in any matter to which such licence or permission relates.(6)When any such licence or written permission is suspended or revoked, or when the period for which the same was granted, has expired, the grantee shall for all purposes of this Act or of any rule or bye-law made thereunder, be deemed to be without a licence or written permission until such lime whether within the said period or otherwise, as the authority granting the same may see fit to cancel the order suspending or revoking the licence or written permission or until the licence or written permission is renewed, as the case may be.(7)Pending the receipt of orders on his application made on before the date described [by bye-laws] [Inserted by M.P. Act No. 13 of 1961.] for application for renewal, an applicant shall be entitled to act as if it has been renewed.(8)The acceptance by or on behalf of the fee for a licence or permission shall not entitle the person paying the fee to the licence or permission.(9)Every application for a licence or permit shall be addressed to the Commissioner.(10)Save in cases falling under Sections 246 and 248, if the orders of the Commissioner on an application for a licence or permission which complies with the provisions of the foregoing sub-section are not communicated to the applicant within six weeks from the date of receipt of the application by the Commissioner, the applicant may act as if the licence or permit had been granted for the year or for such shorter period as is mentioned in the application.(11)[ The rate of the licence and permission fees shall be revised once in every three years.] [Inserted by M.P. Act No. 12 of 2000.]Evidence
