Section 479(2) in The Mumbai Municipal Corporation Act, 1888
(2)For every such licence or written permission a fee may be charged at such rate as shall from time to time be fixed by the [Commissioner] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 196, (w.e.f. 23-4-1999).], with the sanction of the corporation.Licences and written permissions may be revoked, etc.
