Section 356 in The Madurai City Municipal Corporation Act, 1971
356. Prohibitions of use of public place or sides of public street as cart-stand, etc.
- Where the Commissioner has provided a public landing place, 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:Provided that nothing contained in this section shall be deemed to authorise the Commissioner to prohibit the use of any place in the City by the Government as a stand solely for motor vehicles.
