Section 433(13) in The Madurai City Municipal Corporation Act, 1971
(13)(a)for the regulation of licensing of hotels, restaurants, eating-houses, stalls, cafes, refreshment-rooms, coffee-houses and any premises to which the public are admitted for the consumption of any food or drink or any place where any article of food or drink is exposed for sale;(b)for the prohibition of sale without any licence, of articles o. food or drink in any place in any street-side, road-side, etc.;
