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State of West Bengal - Section

Section 282 in West Bengal Municipal Act, 1993

282. Municipal licence for hawking articles, etc.

- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Board of Councilors in this behalf,-
(a)hawk or expose for sale in any place any article whatsoever, whether it is 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 purpose of gain or making a living.