LexSection 279 — Conditions which may be attached to licences.
The Cantonments Act, 2006
A licence granted to any person under section 277 shall specify the part of the cantonment in which the licensee may carry on his trade, calling or occupation, and may regulate the hours and manner of transport within the cantonment of any specified articles intended for human consumption, and may contain any other conditions which the Board thinks fit to impose in accordance with bye-laws made under this Act.Open in Lexace · Ask the AI about this section