(1)No person shall open a new private parking place and cart-stand or continue to keep open a private parking place and cart-stand unless he obtains from the Gram Panchayat a license to do so. Such license shall be renewed every year.(2)The Gram Panchayat shall as regards private parking places and cart-stands already lawfully established, and may, at its discretion, as regards new private parking places and cart-stands, grant the license applied for subject to such conditions as the Gram Panchayat may think fit as to supervision and inspection, conservancy and such other matters as may be prescribed, or the Gram Panchayat may refuse to grant such license, for any new parking places and cart-stands.(3)The Gram Panchayat may modify conditions of the license to take effect from a specified date.(4)The Gram Panchayat may at any time suspend or cancel any license granted under sub-section (2) for breach of the conditions thereof.(5)The Gram Panchayat may levy on every grant or renewal of a license under this section, a fee.
