Section 435(6) in The Calcutta Municipal Corporation Act, 1980
(6)The Municipal Commissioner shall maintain two separate registers in such form and in such manner as may be prescribed so that in respect of each municipal licence granted under this section, -(a)one Register shall contain premiseswise information on the non-residential uses, and(b)one register shall contain such information, on basis of different non-residential user groups, for factories, warehouses, medical institutions, educational institutions and others as may be prescribed.
