Section 269(1) in Rajasthan Municipalities Act, 2009
(1)It shall be lawful for the Municipality to direct that no place not belonging to or vested in it, shall be used for the purposes specified in clause (j) of sub-Section (1) of Section 340 except under and in accordance with the conditions of a licence from the Municipality which may from time to time grant, suspend, withhold or withdraw such licences either generally or in individual cases.
