Section 188(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)No person shall ply any hand-cart in any public street or place, except under and in accordance with a licence granted under the bye-laws made by the Council in this behalf:Provided that, no such licence shall be necessary in any municipal area in which the Bombay Public Conveyances Act, 1920 (Bombay VII of 1920) is in force and a licence thereunder is necessary in respect of hand-carts used as public conveyances.
