(1)Whenever it is provided in this Act or the rules or the regulations made thereunder that a license or a permission, in writing, may be granted for any purpose, such license or permission shall be signed by the Municipal Commissioner or the Executive Officer or by any other officer empowered to grant such license or permission under this Act or the rules or the regulations made thereunder and shall specify the following particulars in addition to any other particulars 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 of license or permission,(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 license or the permission.
