212. Power of committee to regulate the manufacture, preparation and sale of food and drink.
- The State Government shall make bye-law applicable to all or any of the municipalities as it may, by notification, specify, by which the committee shall-(a)prohibit the manufacture, sale, or preparation or exposure for sale, of any specified articles of food or drink, in any place or premises not licensed by the committee;(b)regulate the hours and manner of transport within the municipality of any specified articles of food or drinks, and prescribe the route by which such articles shall be carried;(c)prohibit the sale of milk, butter, ghee, curd, meat, game, fish and poultry by persons not licensed by the committee,(d)prohibit the import into the municipality for sale of milk, cream, butter, ghee, curd, meat, game, fish and poultry by persons not licensed by the committee;(e)regulate the grant and withdrawal of licences and the levying of fees therefor under this section :Provided that the State Government may of its own or on a representation from a committee alter, vary or modify the bye-laws so as to suit the particular needs of any committee:Provided further that no person shall be punishable for breach of any bye-law made under clause (a) of this section by reason of the continuance of such manufacture, preparation or exposure for sale, or sale, upon any premises which are, at the time of the making of such bye-law, used for such purpose until he has received from the committee six months' notice in writing to discontinue such manufacture, preparation or exposure for such sale, or such sale in such premises :Provided further that nothing herein contained shall affect the operation of section 43 of the Punjab Laws Act, 1872, and the rules made thereunder.
