Section 36A in New Town, Kolkata Development Authority Act, 2007
36A. [ Fees for certificate of enlistment for profession, trade and calling. [Inserted by West Bengal Act No. 10 of 2010, dated 27.5.2010.]
(1)Every person engaged or intending to be engaged in any profession, trader calling within the area of New Town Kolkata either by himself or by an agent or representative, shall obtain certificate of enlistment or get the same renewed annually, as the case may be, from the Development Authority upon presentation of an application in such form as may be specified by the Development Authority by regulation together with such application fee, not exceeding rupees two thousand five hundred, as may be determined by the Development Authority. Such application form shall be available from the Development Authority on payment of such fee as may be determined by the Development Authority:Provided that such enlistment or renewal thereof shall not absolve such person from any liability to take out any license under any other law for the time being in force.(2)The Development Authority 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.(3)The Development Authority will determine the amount of renewal fee not exceeding [two thousand five hundred rupees:]Provided that no profession, trade or calling, referred to in sub-section (1), shall be commenced or carried on without any license or permission, as required under any law, being obtained and produced before the Chairman, failing which the certificate of enlistment shall be revoked or shall not be renewed as the case may be.Provided further that if it is subsequently detected that the profession, trade or calling is carried on without any license or permission the enlistment shall be revoked or shall not be renewed, as the case may be.]
