Section 248(2) in Kolkata Municipal Corporation Act, 1980
(2)The Municipal Commissioner may, with the prior approval of the Mayor-in-Council, grant such permission and issue a tube well licence on such conditions and on payment of such annual fee as the Mayor-in-Council may from time to time specify :Provided that any person owning a tube well sunk before the commencement of this Act shall take out a tube well licence on such conditions and on payment of such annual fee as the Mayor-in-Council may from time to time determine.
