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Bombay Presidency - Section

Section 384 in The Bombay Provincial Municipal Corporations Act, 1949

384. Licences for sale in public places. - Except under and in conformity with the terms and provisions of a licence granted by the Commissioner in this behalf, no person shall use any public place or any public street for the purpose of hawking or exposing for sale, any article whatsoever, whether it be for human consumption or not.