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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(4)(a) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(a)The hawker may push his/her cart or bear his/her head-load for sale along any roads and/or streets in the corporation area but shall not stop to sell his/her goods and/or services along roads where hawking has been banned by the Town Vending Committee to ensure smooth flow of traffic and/or any other reason in general public interest.