Section 115(1) in The Manipur Municipalities Act,1994.
(1)Subject to the provisions of this Act and the rules and bye-laws made thereunder, no itinerant vend or or any other person shall use or occupy any public road or place for the sale of articles or for the exercise of any calling, or for setting up any booth or stall without the permission of the Nagar Panchayat or of the Council.
