Section 123(1) in The Asansol Municipal Corporation Act, 1990.
(1)Every person engaged or intending to be engaged in any profession, trade or calling in any area within the jurisdiction of the Corporation, either by himself or by an agent or representative, shall obtain a certificate of enlistment or get the same renewed annually, as the case may be, from the Chief Executive Officer or, in his absence, the officer authorised to function as the Chief Executive Officer upon presentation of an application together with such application fee, [not exceeding rupees five hundred,] [Words substituted by W.B. Act 31 of 1997.] as may be determined by the Corporation at a meeting:Provided that such enlistment or renewal thereof shall not absolve such person from any liability to take out any licence under this Act or any other law for the time being in force.
