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State of Punjab - Section

Section 464 in The Punjab Municipal Act, 1999

464. Municipal licence for hawking articles, etc.

- No person shall, without or otherwise than in conformity with the terms of a licence, granted by the Chief Officer of the Municipality in this behalf, -
(a)hawk or expose for sale in any place within the municipal area of the Municipality any article whatsoever whether it be for human consumption or not; or
(b)use in any place his skill in any handicraft or render services to the public for their convenience for the purposes of gain or making a living.