(1)No person shall open a new private cart-stand or continue to keep open a private cart-stand unless he obtains from the Village Panchayat a licence to do so. Such licence shall be renewed every year.(2)The Village Panchayat shall, as regards private cart-stands already lawfully established, and may at its discretion as regards new private cart-stands, grant the licence applied for, subject to such conditions as the Village Panchayat may think fit as to supervision and inspection, conservancy and such other matters as may be prescribed; or the Village Panchayat may refuse to grant such licence for any new cart-stand.(3)The Village Panchayat may modify the conditions of the licence to take effect from a specified date.(4)The Village Panchayat may, at any time, suspend or cancel any licence granted under sub-section (2) for breach of the conditions thereof.(5)The Village Panchayat may levy on every grant or renewal of a licence under this section, a fee not exceeding two hundred rupees.
