Section 123 in The Asansol Municipal Corporation Act, 1990.
123. [ Certificate of enlistment for profession, trade and calling] [Section 123 substituted by W.B. Act 17 of 1995.]. -
(1)Every person engaged or intending to be engaged in any profession, trade or calling in any area within the jurisdiction of the Corporation, 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 Chief Executive Officer or, in his absence, the officer authorised to function as the Chief Executive Officer upon presentation of an application together with such application fee, [not exceeding rupees five hundred,] [Words substituted by W.B. Act 31 of 1997.] as may be determined by the Corporation 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.(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
