Section 390(1) in Arunachal Pradesh Municipal Act, 2007
(1)Wherever it is provided in this Act or the rules or the regulations made thereunder that a licence or a permission in writing may be granted for any purpose, such licence or permission shall be signed by the Chief Municipal Executive Officer/ Municipal Executive Officer or by any other officer empowered to grant such licence 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 regulation made thereunder :(a)the date of the grant of licence or permission,(b)the purpose or the period, if any for which it is granted,(c)restrictions or conditions of 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 licence or the permission.
