Section 200 in The Howrah Municipal Corporation Act, 1980
200. Licence for hawking, etc.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, -(a)hawk or expose for sale in any place any article whatsoever whether it be for human consumption or not; or(b)use in any place his skill in any handicraft or render services to the public for their convenience for the purpose of gain or making a living.
