482. Signature, conditions, duration, suspension, revocation, etc., of licences and permissions.
(1)Whenever it is provided in this Act or the rules or the regulations made thereunder that a license or a permission, in writing, may be granted for any purpose, such license or permission shall be signed by the Municipal Commissioner or the Executive Officer or by any other officer empowered to grant such license or permission under this Act or the rules or the regulations made thereunder and shall specify the following particulars in addition to any other particulars required to be specified under any other provision of this Act or the rules or the regulations made thereunder :-(a)the date of the grant of license or permission,(b)the purpose and the period, if any, for which it is granted,(c)restrictions or conditions, if any, subject to which it is granted,(d)the name and address of the person to whom it is granted, and(e)the fee, if any, paid for the license or the permission.(2)Except as otherwise provided in this Act or the rules or the regulations made thereunder, for every such license or permission, a fee may be charged at such rate as may, from time to time, be fixed by the municipality, and such fee shall be payable by the person to whom the license or the permission is granted.(3)Save as otherwise provided in this Act or the rules or the regulations made thereunder, any license or permission granted under this Act or the rules or the regulations made thereunder may, at any time, be suspended or revoked by the Municipal Commissioner or the Executive Officer or the officer by whom it was granted, if he is satisfied that it has been secured by the grantee through misrepresentation or fraud, or if any of the restrictions or conditions of license or permission has been infringed or evaded by the grantee, or if the grantee has been convicted for the contravention of any of the provisions of this Act or the rules or the regulations made thereunder relating to any matter for which the license or the permission, as the case may be, was granted :Provided that -(a)before making any order of suspension or revocation, an opportunity shall be given to the grantee of the license or the permission to show cause why it should not be suspended or revoked; and(b)every such order shall contain a brief statement of the reasons for the suspension or the revocation of the license or the permission, as the case may be.(4)When any such license or permission is suspended or revoked, or when the period for which such license or permission was granted has expired, the grantee shall, for the purposes of this Act and the rules and the regulations made thereunder, be deemed to be without a license or permission, as the case may be, until such time as the order suspending or revoking the license or the permission, as the case may be, is rescinded or until the license or the permission, as the case may be, is renewed.(5)Every grantee of any license or permission granted under this Act shall, at all reasonable times while such license or permission, as the case may be, remains in force, if so required by the Municipal Commissioner or the Executive Officer or the other officer by whom it was granted, produce such license or permission, as the case may be.Entry and Inspection
