Section 203(3) in The Calcutta Municipal Corporation Act, 1980
(3)The Municipal Commissioner shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant, refuse, renew or cancel a licence, as the case may be, on payment of such fees as may be determined by the Corporation by regulations [or as the budget estimate shall state under sub-section (3) of Section 131] [Words, figures and brackets inserted by W.B. Act 26 of 1997.].
