Section 188 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
188. Prohibition of plying hand-carts without licence.
(1)No person shall ply any hand-cart in any public street or place, except under and in accordance with a licence granted under the bye-laws made by the Council in this behalf:Provided that, no such licence shall be necessary in any municipal area in which the Bombay Public Conveyances Act, 1920 (Bombay VII of 1920) is in force and a licence thereunder is necessary in respect of hand-carts used as public conveyances.(2)Any person who contravenes any provision of sub-section (1) or of any licence issued to him shall, on conviction, be punished, with fine which may extend to fifty rupees.(3)The Chief Officer or any other municipal officer authorised by him in this behalf may seize any hand-carts used in contravention of sub-section (1).
