(1)Wherever it is provided in this Act or the rules or the regulations made thereunder that a licence or a written permission shall be issued by the Board of Councilors or by any other officer empowered to grant the same under this Act or the rules or the regulations made thereunder or by any other officer of the Municipality authorized by the Board of Councilors or the officer empowered as aforesaid in this behalf, the same shall specify, in addition to any other matter 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 thereof;(b)the purpose and the period (if any) for which it is granted:(c)the 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 licence or the written permission.
