Section 351 in Karnataka Municipal Corporations Act, 1976
351. 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 Commissioner 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 days before such place is opened as a cart-stand or not less than thirty days before the [expiry of the period of licence] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] as the case may be.(3)The Commissioner shall, as regards private cart-stand already lawfully established and may, at his discretion as regards a new private cart-stand grant the licence applied for, subject to such regulations as to supervision and inspection and to such conditions as to conservancy as he may think proper, or he may refuse to grant any such licence for any new private cart-stand. The Commissioner may, at any time for breach of the conditions thereof, suspend or cancel any licence which has been granted under this section. The Commissioners 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 Commissioner shall cause a notice of such grant, refusal, suspension, cancellation or modification, in English and Kannada, 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 Commissioner may levy for every licence granted under this section a fee not exceeding six hundred rupees per annum:Provided that no fees shall be levied in respect of a licence for a cartstand for the use of which no charge is made.(6)Every licence granted under this section shall expire at the [end of the period of five years] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] for which it is granted.
