Section 372(1) in Karnataka Municipal Corporations Act, 1976
(1)No person shall without or otherwise than in conformity with [xxx] [Omitted by Act 32 of 2003 w.e.f. 16.6.2003.] licence granted by the Commissioner in this behalf continue to keep open a private market. Application for the renewal of the licence shall be made not less than thirty days before the commencement of the year for which licence is sought.
