Section 451(1) in Uttar Pradesh Municipal Corporation Act, 1959
(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.
