(1)Whenever it is provided in this Act or the Rules or the Regulations made thereunder that a licence or a permission, in writing, may be granted for any purpose, such licence or permission shall be signed by the Chief Municipal Officer or by any other officer empowered to grant such licence or permission under this Act or the Rules or the Regulations made thereunder and shall specify the following particulars in addition to any other particulars required to be specified under any other provisions of this Act or the Rules or the Regulations made thereunder:-(a)the date of the grant of licence or permission,(b)the purpose and the period, if any, for which it is granted,(c)restrictions or conditions, if any, subject to which it is granted,(d)the name and address of the person to whom it is granted, and(e)the fee, if any, paid for the licence or the permission.
