Section 218 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
218. Licence to be obtained for Private Cart Stand in existence at commencement of these provisions.
(1)No person shall continue to keep open in any local area a private cart stand lawfully established at the commencement of the provisions aforesaid in that local area or open a new cart stand unless he annually obtains from the Chief Executive Officer a licence to do so.(2)The Chief Executive Officer shall grant a licence, subject to such regulations as to supervision and inspection and to such conditions as to conservancy as may be prescribed by bye-laws made by the Zilla Parishad in this behalf.(3)The Chief Executive Officer may also levy on every licence granted under this Section a fee not exceeding one hundred rupees per annum.Special provisions for Town Planning in the Hyderabad area of the State
