Section 322 — Power to remove anything deposited or exposed for sale in contravention of this Act.

The Commissioner may, without notice, cause to be removed— (a) any stall, chair, bench, box, ladder, bale or other thing whatsoever, placed, deposited, projected, attached or suspended in, upon from or to any place in contravention of this Act; (b) any article whatsoever hawked or exposed for sale on any public street or in other public place in contravention of this Act and vehicle, package, box or any other thing in or on which such article is placed.

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