Section 15(3) in The West Bengal Law Clerks Act, 1997
(3)When the Licensing Authority is of the opinion that the applicant is a fit and proper person to be employed as a licensed law clerk, it shall enter his name in the register to be maintained for the purpose and issue to him a licence [in the Form set out in the Schedule to this Act] [Words substituted for the words 'in the prescribed form' by West Bengal Act 28 of 1997.]. The licence shall be non-transferable and shall be renewable every five years on payment of a renewal fee of fifty rupees. The fact of renewal of a licence shall be endorsed on the back of the form of the previous licence.
