Section 313A in The Mumbai Municipal Corporation Act, 1888
313A. [ Licence for sale in public places. [Section 313A was added by Bombay 1 of 1925, Section 19A.]
- Except under and in conformity with the terms and provisions of a licence granted by the Commissioner in this behalf, no person shall hawk or expose for sale in any public place or in any public street any article whatsoever, whether it be for human consumption or not.]
