Section 351(3) in Karnataka Municipal Corporations Act, 1976
(3)The Commissioner shall, as regards private cart-stand already lawfully established and may, at his discretion as regards a new private cart-stand grant the licence applied for, subject to such regulations as to supervision and inspection and to such conditions as to conservancy as he may think proper, or he may refuse to grant any such licence for any new private cart-stand. The Commissioner may, at any time for breach of the conditions thereof, suspend or cancel any licence which has been granted under this section. The Commissioners may also modify the conditions of the licence to take effect from a specified date.
