Section 404 in Greater Hyderabad Municipal Corporation Act, 1955
404. Licences for use of skill in handicraft or rendering services for purposes of gain in public place or street.
- Except under and in conformity with the terms and provisions of a licence granted by the Commissioner in this behalf, no person shall, for purposes of gain, use his skill in any handicraft or in rendering services to and for the convenience of the public in public place or public street.
