Section 199 in The Calcutta Municipal Corporation Act, 1980
199. [ Certificate of enlistment for profession, trade and calling. -] [The heading and section 199 substituted by W.B. Act 9 of 1992.]
[(1) Every person engaged or intending to be engaged in any profession, trade or calling in Calcutta as mentioned in Schedule IV, either by himself or by an agent or representative, shall obtain a certificate of enlistment or get the same renewed annually, as the case may be, from the Municipal Commissioner upon presentation of an application in such form as may be specified by the Municipal Commissioner together with such application fee, not exceeding rupees ten, as may be determined by the Corporation. Such application form shall be available from the Corporation on payment of such fee as may be determined by the Municipal Commissioner.] [Sub-section (1) substituted by W.B. Act 6 of 1996.](2)The Municipal Commissioner shall, after making such enquiry as may be necessary and within thirty days of the receipt of the application, grant him such certificate if the application is in order, or shall reject the application if it is not in order :[Provided that no profession, trade or calling, referred to in sub-section (1), shall be commenced or carried on without any licence or permission, as required under this Act, being taken out and produced before the Municipal Commissioner, failing which the certificate of enlistment shall not be renewed.] [Proviso inserted by W.B. Act 6 of 1996.]
