Section 2(d) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(d)"obnoxious trade" shall be deemed to be carried on in any site or building, if the site or the building is used for any of the following purposes :-(i)melting tallow, dressing raw hides, boiling bones, offal or blood;(ii)as a soap house, oil boiling house, dying house, or tannery;(iii)as a brick-field, brick-kiln, charcoal-kiln, pottery or lime- kiln;(iv)as any other manufactory, engine-house, store house or place of business from which offensive or unwholesome smells, gases, noises or smoke arise;(v)as a yard or depot for trade in unslaked lime, dry straw, thatching, grass, weed, charcoal or coal, or other dangerously inflammable material;(vi)as a store-house for any explosive, or for petroleum or any inflammable oil or spirit.
