Section 203(3) in Kolkata Municipal Corporation Act, 1980
(3)The Municipal Commissioner shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant, refuse, renew or cancel a licence, as the case may be, on payment of such fees as may be determined by the Corporation by regulations. [or as the budget estimate shall state under sub-section (3) of section 131] [Inserted by section 12(1) of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.].
