Section 36A(1) in New Town, Kolkata Development Authority Act, 2007
(1)Every person engaged or intending to be engaged in any profession, trader calling within the area of New Town Kolkata either by himself or by an agent or representative, shall obtain certificate of enlistment or get the same renewed annually, as the case may be, from the Development Authority upon presentation of an application in such form as may be specified by the Development Authority by regulation together with such application fee, not exceeding rupees two thousand five hundred, as may be determined by the Development Authority. Such application form shall be available from the Development Authority on payment of such fee as may be determined by the Development Authority:Provided that such enlistment or renewal thereof shall not absolve such person from any liability to take out any license under any other law for the time being in force.
