Section 289 in Andhra Pradesh Municipalities Act, 1965
289. Power to prohibit or regulate sale of articles in public streets.
(1)The Commissioner may, with the sanction of the Council, prohibit by public notice or licence or regulate the sale or exposure for sale, of any animals or articles in or on any public street or part thereof.(2)The Commissioner may farm out the collection of fees for licences leviable under sub-section (1) for any period not exceeding one year at a time on such terms and conditions as may be determined by the Council.
