Section 351(2) in Karnataka Municipal Corporations Act, 1976
(2)Application for such licence shall be made by the owner of the place in respect of which the licence is sought not less than thirty days before such place is opened as a cart-stand or not less than thirty days before the [expiry of the period of licence] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] as the case may be.
