Section 348(2) in The City of Nagpur Corporation Act, 1948
(2)Every licence and written permission granted under this Act or under any rule or by-law made thereunder shall be signed by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and shall specify -(a)the date of the grant thereof;(b)the purpose and the period (if any) for which it is granted;(c)the restrictions and conditions (if any) subject to which it is granted;(d)the name of the person to whom it is granted; and(e)the tax or fee, if any, paid for the licence or written permission.
