Section 123(2) in The Asansol Municipal Corporation Act, 1990.
(2)The Chief Executive Officer or, in his absence, the officer authorised to function as the Chief Executive Officer shall, after making such enquiry as may be necessary and within thirty days of the receipt of the application under sub-section (1), grant him a certificate of enlistment if the application is in order, or shall reject the application if it is not in order.E. Tax on advertisements
