Section 390 in Arunachal Pradesh Municipal Act, 2007
390. Signature, condition, duration, suspension, revocation etc. of licence and permission.
(1)Wherever it is provided in this Act or the rules or the regulations made thereunder that a licence or a permission in writing may be granted for any purpose, such licence or permission shall be signed by the Chief Municipal Executive Officer/ Municipal Executive Officer or by any other officer empowered to grant such licence or permission under this Act or the rules or the regulations made thereunder and shall specify the following particulars in addition to any other particulars required to be specified under any other provision of this Act, or the rules or the regulation made thereunder :(a)the date of the grant of licence or permission,(b)the purpose or the period, if any for which it is granted,(c)restrictions or conditions of any subject to which it is granted,(d)the name and address of the person to whom it is granted and(e)the fee, if any paid for the licence or the permission.(2)Except as otherwise provided in this Act or the rules or the regulations made thereunder for every such licence or permission, a fee may be charged at such rate as may from time to time, be fixed by the Municipality and such fee shall be payable by the person to whom the licence or the permission is granted.(3)Save as otherwise provided in this Act or the rules or the regulations made thereunder, any licence or permission granted under this Act or the rules or the regulations made thereunder may at any time, be suspended or revoked by the Chief Municipal Executive Officer/ Municipal Executive Officer or the officer by whom it was granted, if he is satisfied that it has been secured by the grantee through misrepresentation or fraud, or if any of the restrictions or conditions of licence or permission has been infringed or evaded by the grantee, or if the grantee has been convicted for the contravention of any of the provision of this Act or the rules or the regulations made thereunder relating to any matter for which the licence or the permission as the case may be was granted :Provided that -(a)before making any order of suspension or revocation, an opportunity shall be given to the grantee of the licence or the permission to show cause why it should not be suspended or revoked and(b)every such order shall contain a brief statement of the reasons for the suspension or the revocation of the licence or the permission as the case may be.(4)When any such licence or permission is suspended or revoked or when the period for which such licence or permission was granted has expired the grantee shall for the purpose of this Act and the rules and the regulations made thereunder be deemed to be without a licence or permission, as the case may be until such time as the order suspending or revoking the licence of the permission as the case may be is rescinded or until the license or the permission as the case may be is renewed.(5)Every grantee of any licence or permission granted under this Act shall at all reasonable times while such licence or permission as the case may be remain in force, if so required by the Chief Municipal Executive Officer/ Municipal Executive Officer or the other officer by whom it was granted, produced such licence or permission as the case may be.B. Entry and Inspection
