Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 386] [Entire Act]

State of West Bengal - Subsection

Section 386(2) in West Bengal Municipal Act, 1993

(2)Except as otherwise provided in this Act or the rules or the regulations made thereunder, for every licence or written permission as aforesaid, a fee may be charged at such rate as may, from time to time, be fixed by the Board of Councilors, and such fee shall be payable by the person to whom the licence or the written permission is granted.