- The Chief Officer of a Municipality may, without notice, cause to be removed. -(a)Any stall, chair, bench, box, ladder, bale, board or shelf or any other thing whatsoever placed, deposited, projected, attached, or suspended in, upon, from or to any place in contravention of the provisions of this Act; and(b)Any article whatsoever hawked or exposed for sale on any public place or in any public street or footpath in contravention of the provisions of this Act, and any vehicle, package, box, board, stall or any other thing in or on which such article is placed or kept for purpose of sale, display or otherwise.
