Section 372(2) in Karnataka Municipal Corporations Act, 1976
(2)The Commissioner may, by an order, subject to such regulations as to supervision and inspection and to such conditions as to sanitation, drainage, water-supply, width of paths and ways, weights and measures to be used and rents and fees to be charged in such markets, as he thinks fit,-(a)grant or refuse to grant or renew such licences, or(b)withhold the licence until the owner or occupier executes such works as may be specified in the order:Provided that the Commissioner shall not refuse or withhold such licence for any cause other than the failure of the owner or occupier thereof to comply with some provision of this Act or some regulation made under section 422 or some bye-law made under section 423 without the approval of the standing committee.
