Section 249(1) in The M.P. Municipal Corporation Act, 1956
(1)No person shall use or permit to be used any premises for any of the following purposes without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, namely :-(a)carrying on within the city the trade or operations of a farrier;(b)keeping articles in excess of the maximum laid down for such articles by the bye-laws;(c)keeping any article which, except for domestic purposes, is prohibited by any bye-laws;(d)keeping m or upon any building used or intended to be used as a dwelling house or within fifteen feet of such building any quantity of cotton in excess of such quantity as may be prescribed by [bye-laws] [Inserted by M.P. Act No. 13 of 1961.] in this behalf;(e)keeping horses, cattle or other four-footed animals for sale or hire or for the sake of the produce thereof, or for any purpose for which any charge or remuneration is made or received;(f)carrying on any of the prescribed trades or operations connected therewith, or any trade or operation which in the opinion of the Commissioner is dangerous to life, health or properly, or likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, it is carried on.Explanation I. - A person shall be deemed to know that a trade on operation is in the opinion of the Commissioner, dangerous or create a nuisance within the meaning of this clause after a written notice to that effect signed by the Commissioner has been served on him or affixed to the premises to which it relates.Explanation II. - A person shall be deemed to carry on a trade or operation or to allow to be carried on within the meaning of this clause, if he does any act in furtherance of such trade or is in any way engaged or concerned therein as principal, agent, master or servant or in any other similar capacity, or who does not prevent carrying on of such unauthorised trade or operation on such premises as are his or under his control.
