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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in Chandigarh Hand Cart (Control and Regulation) Bye-laws, 1975

(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.