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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of West Bengal - Subsection

Section 118(3) in West Bengal Municipal Act, 1993

(3)Permanent Certificate of Enlistment under sub-section (1) or sub-section (2) may be obtained for a maximum period of three years together and be renewed for a maximum period of three years together, subject to condition that the fee for enlistment for the entire period shall be deposited together at a time for which the certificate to be issued.]
118. Certificate of enlistment for profession, trade and calling.- Every person engaged or intending to be engaged in any profession, trade or calling in a municipal area as specified in Schedule I, either by himself or by an agent or representative, shall obtain a certificate of enlistment or get the same renewed annually, as the case may be, from the Executive Officer of the Municipality or, in his absence, from the officer authorized to function as the Executive Officer upon presentation of an application together with such application fee,[not exceeding rupees one thousand and five hundred] [Substituted by section 8 of the West Bengal Municipal (Amendment) Act 13 of 2003, w.e.f. 1.10.2003 for 'not exceeding rupees five hundred', which was originally Substituted by the West Bengal Act 32 of 1997; w.e.f. 18.3.1998 for 'not exceeding rupees ten'.], as may be determined by the Board of Councilors[by regulations :] [Substituted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000 for 'at a meeting'.]Provided that such enlistment or renewal thereof shall not absolve such person from any liability to take out any licence under this Act or any other law for the time being in force.