Section 270E in Tamil Nadu District Municipalities Act, 1920
270E. Licence for private cart-stand.
(1)No person shall open a new private cart-stand or continue to keep open a private cart-stand unless he obtains from the council a licence to do so.(2)Application for such licence shall be made by the owner of the place in respect of which the licence is sought [not less than thirty and not more than ninety days before the opening of such place as a cart-stand, or the commencement of the year for which the licence is sought to be renewed] [These words were substituted for the words 'not less than six weeks before such place is opened as a cart-stand or before the commencement of the year for which the licence is sought' by section 22 of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).], as the case may be.(3)The council shall as regards private cart-stands already lawfully established and may, at its discretion, as regards new private cart-stands, grant the licence applied for subject to such regulations as to supervision and inspection and to such conditions as to conservancy as the council may think proper; or the council may refuse to grant any such licence for any new private cart-stand. The council may, however, at any time for breach of the conditions thereof suspend or cancel any licence which has been granted under this section. The council may also modify the conditions of the licence to take effect from a specified date.(4)When a licence is granted, refused, suspended, cancelled or modified under this section, the council shall cause a notice of such grant, refusal, suspension, cancellation or modification, in English and a vernacular language of the district to be pasted in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.(5)The council may levy for every licence granted under this section a fee not exceeding three hundred rupees per annum.(6)Every licence granted under this section shall expire at the end of the year.Inspection of Places for Sale, etc.
