Section 117 in The West Bengal Panchayat Act, 1973
117. Power of Panchayat Samiti to grant licence for hat or market.
- A Panchayat Samiti may require the owner or the lessee of a hat or market or an owner or a lessee of land intending to establish a hat or market thereon, to obtain a licence in this behalf from the Panchayat Samiti on such terms and conditions as may be prescribed and subject to the provisions of section 133, on payment of a fee for such licence.
