Section 116(1) in The West Bengal Panchayat Act, 1973
(1)No place within a Block shall be used for any trade or business declared by the State Government, by notification, to be [of special nature] [Substituted 'offensive or dangerous' by Act No. 8 of 2015.], without a [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.], which shall be renewable, [annually or after every three years depending on the nature of trad] [Substituted by Act No. 8 of 2015.], granted by the Panchayat Samiti, subject to such terms and conditions as the Panchayat Samiti may think fit to impose.
