Section 116 in The West Bengal Panchayat Act, 1973
116. Powers to prohibit certain [of special nature] [Substituted 'offensive and dangerous' by Act No. 8 of 2015.] trades without licence and to levy fee.
(1)No place within a Block shall be used for any trade or business declared by the State Government, by notification, to be [of special nature] [Substituted 'offensive or dangerous' by Act No. 8 of 2015.], without a [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.], which shall be renewable, [annually or after every three years depending on the nature of trad] [Substituted by Act No. 8 of 2015.], granted by the Panchayat Samiti, subject to such terms and conditions as the Panchayat Samiti may think fit to impose.(2)The Panchayat Samiti may levy in respect of any [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] granted by it under sub-section (1) a fee subject to the maximum rate prescribed by the State Government under sub-section (1) of section 133.(3)Whoever uses without a [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] any place for the purpose of any trade or business declared under sub-section (1) to be [of special nature] [Substituted 'offensive or dangerous' by Act No. 8 of 2015.], or fails to comply with any condition in respect of such [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.], shall [on conviction a Magistrate,] [Words inserted by W.B. Act 37 of 1984.] be punished with a fine, which may extend to one hundred rupees, and to a further fine, which may extend to twenty-five rupees for each day after conviction during which he continues to do so.(4)The Panchayat Samiti may, upon the conviction of any person for failure to comply with any condition of a [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] granted under sub-section (1), suspend or cancel the [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] granted in favour of such person.
