Section 16(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)Any person who desires to sell flowers, prasad, books and other literature, pictures and any other material approved by the Committee or to look after cars and other vehicles, bicycles, shoes, umbrellas or other personal effects within and on the precincts of the premises of the Devasthan Trust shall apply to the Committee for grant of a licence or renewal thereof in such manner and within such period as may be provided by bye-laws.
