(3)When, after the unique premises numbers in respect of premises in any ward have been notified under sub-section (2), any person is required under this Act or any other state law for the time being in force to make any application to the municipality for any permission or license or for payment of any tax, or for payment of any dues for any service, or for such other purposes as may be prescribed, the person making the application shall mention in the application the unique premises number assigned under sub-section (1).
