Section 479(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whenever it is provided in 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 aranted, and shall be given under the signature of the Commissioner or of a municipal officer empowered under section 68 to grant the same.Fees to be chargeable.
