Section 4 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
4. [ Certificate of registration.
(1) The prescribed authority shall, subject to the provisions contained under sections 5 and 6A direct the name and the particulars of persons be entered in the register maintained for the purpose and shall issue a certificate of registration for enlistment to the qualified person in the prescribed manner,(2)Certificate issued under sub-section (1) shall be valid for a period of five years from the date of issue and shall be renewable in such manner and on payment of such fees as may be prescribed.] [[Section 4 Substituted by section 7, ibid (w.e.f. 10.9.2010), which read as under :
