Section 4 in Chandigarh Hand Cart (Control and Regulation) Bye-laws, 1975
4. Prohibited trades.
(1)No handcart shall be used for carrying on the trade mentioned in sub-clause (2) and such other trades as the Chief Administrator, may from time to time by notification in the official gazette specify in this behalf; provided that the Chief Administrator shall not specify any trade under this bye-law unless the same is likely to be harmful to the health, hygiene or sanitation of the general public or is otherwise against the interest of the general public.(2)Sale of raw meat or raw fish.(3)Cooking of meals and serving the same shall be permissible only if the licensee does not keep any stove, angithi, any other heating apparatus, tub, tin or any other article except on handcart itself and otherwise keeps the surrounding of his handcart neat and clean.
