(1)Every persons engaged or intending to be engaged in any profession, trade or calling, as specified in Schedule I, and as may be detailed to the guidelines issued by the State Government for the purpose, in any municipal area either by himself or by an agent or representative, shall obtain a Permanent Certificate of Enlistment or Provisional Certificate of Enlistment, as the case may be as per modalities specified in sub-section (2), or get the Permanent Certificate of Enlistment renewed, on or before the expiry of the validity period thereof, from the Executive Officer of the Municipality or, in his absence, from the officer authorized to function as the Executive Officer, upon presentation of an application together with such application fee, as specified in the guideline, at such rates, not exceeding rupees one thousand and five hundred per annum, and also the documents as may be determined by the State Government by issuance of guidelines from time to time. Application form for the purpose shall be available either from the Municipal office on payment of such fee as may be determined by the Municipality or through the web portal:Provided further that such enlistment or renewal thereof shall not absolve such person from any liability to take out any license under this Act or any other law for the time being in force.
