220. Use of public streets by vendors and other persons.
- Notwithstanding any right or privilege (previously) acquired, accrued, or enjoyed in a [municipal area] [Substituted by U.P. Act No. 12 of 1994.] for which bye-laws under sub-head (b) of heading E of Section 298 have been made and are in force, no itinerant vendor, or any other person, shall be entitled to use or occupy any public street or place for the sale of articles or for the exercise of any calling or for the setting up of any booth or stall without the permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] given in accordance with such bye-laws.
