Section 543(1) in The Calcutta Municipal Corporation Act, 1980
(1)Whenever it is provided in this Act or the rules or the regulations made thereunder that a licence or a written permission shall be signed by the Municipal Commissioner or by any other officer empowered to grant the same under this Act or the rules or the regulations made thereunder or by any other officer of the Corporation authorised by the Municipal Commissioner or officer empowered as aforesaid in this behalf shall specify in addition to any other matter required to be specified under any other provision of this Act or the rules or the regulations made thereunder -(a)the date of the grant thereof;(b)the purpose and the period (if any) for which it is granted;(c)restrictions or conditions, if any, subject to which it is granted;(d)the name and address of the person to whom it is granted; and(e)the fee, if any, paid for the licence or written permission.
