(2)Subject to the provisions of sub-section (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 Chief Officer of the Municipality in this behalf, namely :-(a)any of the purposes specified in Part I of the Third Schedule; or(b)any purpose which, in the opinion of the Chief Officer, is dangerous to life, health or property or likely to create a nuisance; or(c)storing any of the articles specified in Part II of the Third Schedule except for domestic use of any of those articles :Provided that Municipality may declare that premises in which the aggregate quantity of articles stored for sale, does not exceed such quantity, as may be determined by regulations in respect of any such articles, shall be exempted for the operation of clause (c).
