Section 137B(2) in New Town, Kolkata Development Authority Act, 2007
(2)For the purpose of advertisement, every person-(a)using any site before commencement of this Act, within ninety days from the date of such commencement, or(b)intending to use any site,shall apply for a licence or renewal of a licence, as the case may be, to the Development Authority in such form as may be specified by the Development Authority.
