(1)No person shall without or otherwise than in conformity with a licence from the Secretary-(a)carry on within a municipal area the trade or business of a dealer in or importer or seller or hawker of milk or dairy produce;(b)use any place in a municipal area for the sale of milk or dairy produce; Provided that no such licence shall be granted to any person who is suffering from a dangerous disease.(2)The licence under sub-section (1) may be granted on such conditions as the Secretary may deem necessary which may extend to the construction, ventilation, conservancy, supervision and inspection of the premises, within the municipal area where the animals from which the milk supply is derived are kept or for reasons to be recorded in writing be refused.Markets, Butchers, Fishmongers And Hawkers
