Section 349 in Karnataka Municipal Corporations Act, 1976
349. Prohibition of use of public places or sides of public street as cart-stand, etc.
- Where the Commissioner has provided a public halting place, cart-stand, cattle-shed or cow-house, he may prohibit the use for the same purpose by any person within such distance thereof as may be determined by the standing committee of any public place or the sides of any public street.
