Section 143(6) in West Bengal Municipal Corporation Act, 2006
(6)The 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, and(c)in cinema-halls, theatres or other places of public sports.
