Section 366(2) in The M.P. Municipal Corporation Act, 1956
(2)Every licence and written permission granted under this Act or under any rule or bye-law made thereunder, shall be signed by the Commissioner and shall specify-(a)the date of the grant thereof;(b)the purpose and the period, if any, for which it is granted;(c)the restrictions and conditions, if any, subject to which it is granted;(d)the name of the person to whom it is granted;(e)the tax or fee, if any, paid for the licence or written permission;(f)the date by which an application for the renewal of the same may be made.
