Section 381(b) in The Gujarat Provincial Municipal Corporations Act, 1949
(b)ices and aerated waters, kulfi, sugar-cane juice, [cut or peeled fruit,] [These words were substituted for the words 'cut or peeled fruit and' by Gujarat 19 of 1964, Section 17 (w.e.f. 15-06-1964).] and vegetables, any confectionery or sweetmeats whatsoever or such other cooked food or other articles intended for human consumption as may from time to time by public notice be specified by the Commissioner, in any place other than a municipal or private market or licensed eating house or sweetmeat shop.
