Section 479 in The Mumbai Municipal Corporation Act, 1888
479. Licences and written permission to specify condition etc., on which they are granted.
(1)Whenever it is provided in this Act that a licence or a written permission may be given for any purpose, such licence or written permission shall specify the period for which, and the restrictions and conditions subject to which, the same is aranted, and shall be given under the signature of the Commissioner or of a municipal officer empowered under section 68 to grant the same.Fees to be chargeable.(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.(3)Subject to the provisions of [clauses (d) and (dd)] [The words, letters and brackets 'clauses (d) and (dd)' were substituted for the word, letter and brackets 'clause (d)' by Bombay 32 of 1935, Section 15.] of section 403, any licence or written permission granted under this Act may at any time be suspended or revoked by the Commissioner, if any of its restrictions or conditions is infringed or evaded by the person to whom the same has been granted, or if the said person is convicted of an infringement of any of the provisions of this Act or of any regulation or by-law made hereunder in any matter to which such licence or permission relates.When licence or written permission is revoked, etc., grantee to be deemed to be without a licence or written permission.(4)When any such licence or written permission is suspended or revoked or when the period for which the same was granted has expired the person to whom the same was granted shall for all purposes of this act, be deemed to be without a licence or written permission until the Commissioner's order for suspending or revoking the licence or written permission is cancelled by him or until the licence or written permission is renewed, as the case may be.Grantees to be bound to produce licence or written permission.(5)Every person to whom any such licence or written permission has been granted shall at all reasonable times while such written permission or licence remains in force, if so required by the Commissioner produce such licence or written permission.Public Notices and Advertisements
