Section 36A(3) in New Town, Kolkata Development Authority Act, 2007
(3)The Development Authority will determine the amount of renewal fee not exceeding [two thousand five hundred rupees:]Provided that no profession, trade or calling, referred to in sub-section (1), shall be commenced or carried on without any license or permission, as required under any law, being obtained and produced before the Chairman, failing which the certificate of enlistment shall be revoked or shall not be renewed as the case may be.Provided further that if it is subsequently detected that the profession, trade or calling is carried on without any license or permission the enlistment shall be revoked or shall not be renewed, as the case may be.]
