Section 543 in Kolkata Municipal Corporation Act, 1980
543. Signature, conditions, duration, suspension, revocation, etc., of licences and written permissions.
(1)Whenever it is provided in this Act or the Jules or the regulations made thereunder that a licence or a written permission shall be signed by the Municipal Commissioner or by any other officer empowered to grant the same under this Act or the rules or the regulations made thereunder or by any other officer of the Corporation authorised by the Municipal Commissioner or officer empowered as aforesaid in this behalf shall specify in addition to any other matter required to be specified under any other provision of this Act or the rules or the regulations made thereunder(a)the date of the grant thereof;(b)the purpose and the period (if any) for which it is granted;(c) restrictions or conditions, if 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 written permission.(2)Except as otherwise provided in the Act or the rules or the regulations made thereunder, for every such licence or written permission a fee may be charged at such rate as may from time to time be fixed by the Municipal Commissioner with the sanction of the Mayor-in-Council, and such fee shall be payable by the person to whom the licence or the written permission is granted.(3)Save as otherwise provided in this Act or the rules or the regulations made thereunder any licence or written permission granted under this Act or any rules or regulations made thereunder may at anytime be suspended or revoked by the Municipal Commissioner 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 its restrictions or conditions has been infringed or evaded by the grantee, or if the grantee has been convicted for the contravention of any of the provisions of this Act or the rules or the regulations made thereunder relating to any matter for which the licence or permission was granted :Provided that(a)before making any order or suspension or revocation, reasonable opportunity shall be accorded to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked ;(b)every such order shall contain a brief statement of the reasons for the suspension or the revocation of the licence or the written permission.(4)When any such licence or written permission is suspended or revoked, or when the period for which the same was granted has expired, the grantee shall, for the purposes of this Act or the rules or the regulations made thereunder, be deemed to be without a licence or written permission until such time as the order suspending or revoking the licence or the written permission is rescinded or until the licence or the written permission is renewed,(5)Every grantee of any licence or written permission granted under this Act shall, at all reasonable times while such licence or written permission remains in force, if so required by the Municipal Commissioner or by the other officers by whom it was granted, produce such licence or written permission.B. Entry and Inspection
