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State of West Bengal - Section

Section 118 in West Bengal Municipal Act, 1993

118. [ Certificate for enlistment of profession, trade and callings. [Substituted by Act No. 18 of 2015, dated 24.7.2015.]

(1)Every persons engaged or intending to be engaged in any profession, trade or calling, as specified in Schedule I, and as may be detailed to the guidelines issued by the State Government for the purpose, in any municipal area 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 sub-section (2), or get the Permanent Certificate of Enlistment renewed, on or before the expiry of the validity period thereof, from the Executive Officer of the Municipality or, in his absence, from the officer authorized to function as the Executive Officer, upon presentation of an application together with such application fee, as specified in the guideline, at such rates, not exceeding rupees one thousand and five hundred per annum, and also the documents as may be determined by the State Government by issuance of guidelines from time to time. Application form for the purpose shall be available either from the Municipal office on payment of such fee as may be determined by the Municipality or through the web portal: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 applications in the guidelines mentioned in sub-section (1). In the case of applications under this sub-section, where any or all necessary statutory clearance remain pending, Provisional of Enlistment be issued for a period of one year, and where all the statutory clearances are available, the Permanent Certificate of Enlistment be issued by the Municipality concerned within the time limit as may be determined by the guidelines under sub-section (1) on receipt of requisite fees. The recipient of the Provisional Certificate of Enlistment shall obtain all statutory clearances based or this Provisional Certificate of Enlistment, and on or before the expiry of validity of the Provisional Certificate of Enlistment shall apply for Permanent Certificate of Enlistment, and shall receive the Permanent Certificate from the municipal office on payment of requisite fees as may be determine 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 sub-section (1).
(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.]
118. Certificate of enlistment for profession, trade and calling.- Every person engaged or intending to be engaged in any profession, trade or calling in a municipal area as specified in Schedule I, 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 Executive Officer of the Municipality or, in his absence, from the officer authorized to function as the Executive Officer upon presentation of an application together with such application fee,[not exceeding rupees one thousand and five hundred] [Substituted by section 8 of the West Bengal Municipal (Amendment) Act 13 of 2003, w.e.f. 1.10.2003 for 'not exceeding rupees five hundred', which was originally Substituted by the West Bengal Act 32 of 1997; w.e.f. 18.3.1998 for 'not exceeding rupees ten'.], as may be determined by the Board of Councilors[by regulations :] [Substituted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000 for 'at a meeting'.]Provided that such enlistment or renewal thereof shall not absolve such person from any liability to take out any licence under this Act or any other law for the time being in force.