Section 451 in Uttar Pradesh Municipal Corporation Act, 1959
451. General provisions regarding grant, suspension or revocation of licenses and written permissions and levy of fees, etc.
(1)Whenever it is provided by or under this Act that a licence or a written permission may be given for any purpose, such licence or written permission shall specify the period for which, and the restrictions and conditions subject to which, the same is granted and the date by which application for the renewal of the same shall be made and shall be given under the signature of the Municipal Commissioner or of a Corporation Officer empowered under Section 119 to grant the same.(2)Except as may otherwise be provided by or under this Act, for every such licence or written permission a fee may be charged at such rate as shall from time to time be fixed by the Municipal Commissioner, with the sanction of the Corporation.(3)Subject to the provisions of the proviso to sub-section (2) of Section 423 any licence or written permission granted under this Act may at any time be suspended or revoked by the Municipal Commissioner, if he is satisfied that it has been secured by the holder through misrepresentation or fraud or if any of its restriction or condition is infringed or evaded by the person to whom the same has been granted, or if the said person is convicted of an infringement of any of the provisions of this Act or of any rule, bye-law or regulation in any matter to which such licence or permission relates.(4)When any such licence or written permission is suspended or revoked, or when the period for which the same was granted has expired, the person to whom the same was granted shall, for all purposes of this Act be deemed to be without a licence or written permission, until the Municipal Commissioner's order for suspending or revoking the licence or written permission is cancelled by him or until the licence or written permission is renewed, as the case may be:Provided that when an application has been made for the renewal of a licence or permission by the date specified therein the applicant shall be entitled to act as if it has been renewed pending the receipt of orders.(5)Every person to whom any such licence or written permission has been granted shall, at all reasonable times, while such written permission or licence remains in force, if so required by the Municipal Commissioner, produce such licence or written permission.(6)Every application for a licence or permission shall be addressed to the Municipal Commissioner.(7)The acceptance by or on behalf of the Municipal Commissioner of the fee for a licence or permission shall not in itself entitle the person paying the fee to the licence or permission.
