Section 34 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
34. Power to grant licences.
(1)Any person who desires to sell flowers, prasad, books and other literature, pictures and any other material approved by the Committee or to look after bicycles, shoes, umbrellas or other personal effect within and around the Mandir premises shall apply to the Administrator for grant of a licence or renewal thereof in such manner and within such period as may be prescribed, by bye-laws.(2)Every such application shall be accompanied by such fee as the Committee may, subject to the limits prescribed, specify in this behalf.(3)The Administrator may grant or renew the licence or for reasons to be recorded in writing refuse to grant or renew the licence.(4)All the licences granted or renewed under this section shall be subject to the provisions of this Act and the rules and bye-laws made thereunder.
