Section 19 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
19. Power of Committee to grant licence.
(1)Any person who desires to sell flowers, prasad, books and other literature, pictures and any other material approved by the Committee or to look after cars and other vehicles, bicycles, shoes, umbrellas or other personal effects within and on the precincts of the premises of the Temple Trust shall apply to the Committee for grant of a licence or renewal thereof in such manner and within such period as may be provided by regulations.(2)Every such application shall be accompanied by such fee as the Committee may specify in this behalf by regulations.(3)The Committee may grant or renew the licence or for reasons to be recorded in writing refuse to grant or renew the licence.(4)All the licences granted or renewed under this section shall be subject to the provisions of this Act and the rules and regulations made thereunder.(5)The existing sellers on the appointed day may apply for the license in the manner as may be laid down by regulations.
