Section 270 in Tamil Nadu District Municipalities Act, 1920
270. Power to prohibit or regulate sale of articles in public streets.
- The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may, with the sanction of the council, prohibit by public notice or licence, or regulate the sale or exposure for sale, of any [animals or] [These words were inserted by section 117 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] articles in or on any public street or part thereof.
