Section 430(2) in The Delhi Municipal Corporation Act, 1957
(2)Except as otherwise provided in this Act or any bye-law made thereunder, for every such licence or written permission a fee may be charged at such rate as may from time to time be fixed by the Commissioner with the sanction of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] and such fee shall be payable by the person to whom the licence or written permission is granted.
