Section 199(1) in Kolkata Municipal Corporation Act, 1980
(1)Every person engaged or intending to be engaged in any profession, trade any profession, trade or calling, in Kolkata as categorized in Schedule IV, either by himself or by an agent or representative, shall obtain a Permanent Certificate of Enlistment or Provisional Certificate of Enlistment, as the case may be, as per modalities specified in subsection (2), or get the Permanent Certificate of Enlistment renewed, on or before the expiry of the validity period thereof, from the Municipal.Commissioner or, in his absence, from the officer authorized to function as the Municipal Commissioner upon presentation of an application together with such application fee, as specified in the guideline, at such rates, not exceeding rupees two thousand and five hundred per annum, as may be determined by the Corporation under subsection (3) of section 131 and also the documents as may be determined by Corporation, or through web portal. In the cases where any or all of the necessary statutory clearance remain pending, the applicant may apply for Provisional Certificate of Enlistment, and where all the statutory clearances are available, the applicant may apply for Permanent Certificate of Enlistment:Provided that the Provisional Certificate of Enlistment shall not be renewable, and on or before completion of the validity period of Provisional Certificate of Enlistment, the same has to be converted into Permanent Certificate of Enlistment:Provided further that such enlistment or renewal thereof shall not absolve such person from any liability to take out any license under this Act or any other law for the time being in force.
