Section 435(6) in Kolkata 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 'premises-wise' information on the nonresidential 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.
