Section 417(3) in The Delhi Municipal Corporation Act, 1957
(3)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall fix a scale of fees to be paid in respect of premises licensed under sub-section (1):[***] [Proviso omitted by Act 7 of 2004, section 5 (w.e.f. 17-12-2004)]
