Section 203(7) in Kolkata Municipal Corporation Act, 1980
(7)The Municipal Commissioner shall cause to be maintained a register wherein the licences issued under this section shall be separately recorded in respect of advertisement sites(a)on telephone, telegraph, tram, electric or other posts or poles erected on or along public or private streets or public places,(b)in lands or buildings,(c)in cinema halls, theatres or other places of public resort.
