(1)No person shall open a new private cart-stand or continue to keep open a private cart-stand without a licence from the Municipality.(2)An application for a licence under sub-section (1) shall be made by the owner of the place in respect of which the licence is sought, no less than six weeks before such place is proposed to be opened as a cart-stand.(3)The Municipality shall, as regards private cart-stands already lawfully established and may, at its discretion, as regards new private cart-stands, grant the licence applied for, subject to such regulations as to supervision and inspection and to such conditions as to conservancy as it may think proper, or it may, for reasons to be recorded in writing, refuse to grant any such licence for any new private cart-stand. The Municipality may, however, at any time modify the conditions of a licence to take effect from any specified date or suspend or cancel any licence granted under this section for breach of the conditions thereof.(4)Where a licence is granted, refused, modified, suspended or cancelled under this section, the Municipality shall cause a notice of such grant, refusal, modification, suspension or cancellation in English and the language of the locality, to be pasted in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.(5)The Municipality may levy for every licence granted under this section a fee not exceeding [three thousand rupees] [Substituted 'three hundred rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] per annum.(6)Every licence granted under this section shall expire at the end of the year in which it is granted.Inspection of places where sale, Etc., is carried on
