Section 334 in Haryana Municipal Corporation Act, 1994
334. Licences for hawking article etc.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, -(a)hawk or expose for sale in any place any article whatsoever, whether it be for human consumption or not;(b)use in any place his skill in any handicraft or for rendering service to and for the convenience of the public for the purpose of gain or making a living.
