Section 4(1) in Chandigarh Hand Cart (Control and Regulation) Bye-laws, 1975
(1)No handcart shall be used for carrying on the trade mentioned in sub-clause (2) and such other trades as the Chief Administrator, may from time to time by notification in the official gazette specify in this behalf; provided that the Chief Administrator shall not specify any trade under this bye-law unless the same is likely to be harmful to the health, hygiene or sanitation of the general public or is otherwise against the interest of the general public.
