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State of West Bengal - Section

Section 199 in Kolkata Municipal Corporation Act, 1980

199. [ Certificate for enlistment of profession, trade and callings. [Substituted by Notification Act No. 22 of 2015, 7.8.2015 (w.e.f. 22.12.1983).]

(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.
(2)Notwithstanding anything contained in sub-section (1), the application for enlistment of profession, trade and calling may also be submitted through web portals, as may be determined by the State Government along with the manner of submission of such application shall be determined by the State Government by issuance of guidelines. In the case of applications, under this sub-section, where any or all necessary statutory clearance remain pending, Provisional Certificate of Enlistment shall be issued by the Municipal Commissioner for a period of one year, and where all the statutory clearances are available, the Permanent Certificate of Enlistment shall be issued by the Municipal Commissioner within the time limit as may be determined by the guidelines under this sub-section on receipt of requisite fees. The recipient of the Provisional Certificate of Enlistment will obtain ail statutory clearances based on this Provisional Certificate of Enlistment, and on or before the expiry of validity of the Provisional Certificate of Enlistment will apply for Permanent Certificate of Enlistment, and shall receive the Certificate from the Corporation office on payment of requisite fee as may be determined by the guidelines. The manner of issuance of Provisional and Permanent Certificate of Enlistment shall be such as may be determined by the State Government in the guidelines mentioned in this sub-section.
(3)Permanent Certificate of Enlistment under sub-section (1) or sub-section (2) may be obtained for a maximum period of three years together and be renewed for a maximum period of three years together, subject to condition that the fee for enlistment for the entire period shall be deposited together at a time for which the certificate to be issued.]
199. [ Certificate of enlistment for profession. trade and calling.-[(1) Every person engaged or intending to be engaged in any profession, trade or calling in Kolkata as mentioned in Schedule IV, either by himself or by an agent or representative, shall obtain a certificate of enlistment or get the same renewed annually, as the case may be, from the Municipal Commissioner upon presentation of an application in such form as may be specified by the Municipal Commissioner together with such application fee,[not exceeding rupees two thousand and five hundred, as may be determined by the Corporation under sub-section (3) of section 131] [Section 199 substituted by section 4(b). ibid, w,r.e.f. 1.4 1990.]. Such application form shall be available from the Corporation on payment of such fee as may be determined by the Municipal Commissioner :(2) The Municipal Commissioner shall, after making such enquiry as may be necessary and within thirty days of the receipt of the application, grant him such certificate if the application. is in order, or shall reject the application if it is not in order.][Provided that no profession, trade or calling, referred to in sub-section (1), shall be commenced or carried on without any licence or permission, as required under this Act, being taken out and produced before the Municipal Commissioner, failing which the certificate of enlistment shall not be renewed] [Proviso added by section 14(b) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.].]