210. Licences required for carrying on of certain occupations.-
(1)No person of any of the following classes, namely:-(a)butchers and vendors of poultry, game or fish;(b)persons keeping pigs for profit, and dealers in the flesh of pigs which have been slaughtered in India;(c)persons keeping milch cattle or milch goats for profit;(d)persons keeping for profit any animals other than pigs, milch cattle or milch goats;(e)dairymen, buttermen and markers and vendors of ghee;(f)makers of bread, biscuits or cake, and vendors of bread, biscuits or cake made in India;(g)vendors of fruit or vegetables;(h)manufacturers of aerated or other potable waters or of ice or ice-cream, and vendors of the same;(i)[] [The original cls. (j) to (r) were re-lettered (i) to (q) by Act 24 of 1934, s.2 and Sch. I.] Vendors of any medicines, drugs or articles of food or drink for human consumption (other than the flesh of pigs, milk, butter, bread, biscuits, cake, fruit, vegetables, aerated or other potable waters or ice or ice-cream) which are of a perishable nature;(j)vendors of water to be used for drinking purposes;(k)washermen;(l)dealers in hay, straw, wood, charcoal or other inflammable material;(m)dealers in fire-works, kerosene oil, petroleum or any other inflammable oil or spirit;(n)tanners and dyers;(o)persons carrying on any trade or occupation from which offensive or unwholesome smells arise;(p)vendors of wheat, rice and other grain or of flour; [* * *] [The word "and" was rep. by Act 24 of 1936, s.55].(q)makers and vendors of sugar or sweetmeats; [and [Inserted by Act 24 of 1936, section 55](r)barbers and keepers of shaving saloons];shall carry on his trade, calling or occupation in any part of a cantonment unless he has applied for and obtained a licence in this behalf from the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"].(2)A licence granted under sub-section (1) shall be valid [until the end of the year in which it is issued] [Substituted by Act 24 of 1936 s.55, for "for one year"] and the grant of such licence shall not be withheld by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] unless it has reason to believe that the business which it is intended to establish or maintain would be offensive or dangerous to the public [or that the premises in which the business is intended to be established or maintained are unsuitable for the purpose] [Added by Act 2 of 1954, s.19.].(3)Notwithstanding anything contained in sub-section (1).-(a)no person who was, at the commencement of this Act, carrying on his trade, calling or occupation on any part or a cantonment shall be bound to apply for a licence for carrying on such trade or occupation in that part until he has received from the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] not less than three months' notice in writing of his obligation to do so, and if the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] refuses to grant him a licence, it shall pay compensation for any loss, incurred by reason of such refusal;(b)no person shall be required to take out a licence for the sale or storage or petroleum or for the sale or possession for sale of poisons or white arsenic in any case in which he is required to take out a licence for such sale, storage or possession for sale by or under the Indian Petroleum Act, 1899 {See now the Petroleum Act, 1934 (30 of 1934 , or the Poisons Act, 1919.(4)The [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] may charge for the grant of licences, under this section such fees [not exceeding the cost of granting the licences,] [Inserted by s.55 of Act 24 of 1936.] as it may fix with the previous sanction of the [Central Government] [Substituted by the A.O. 1937, for "L.G."].
