Section 275 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
275. Control on dairies and business in milk, milk-products and sweet-meats.
(1)No person shall -(a)carry on the trade or business of a dealer in, or importer or seller of, sweet-meats, milk, butter or other milk-products; or(b)use or permit to be used for the purposes of trade, any premises for storing or selling milk or for making, storing or selling butter or other milk-products or sweet-meats,except under and in accordance with conditions of a licence granted under the provisions of the bye-laws made in this behalf.(2)The Chief Officer may enter and inspect any premises used for any of the purposes specified in sub-section (1) and may inspect any goods, vessels or implements or other articles used for such purpose and may be written notice require the owner or the person in charge of such premises to take such reasonable measures as may be specified in the notice for the cleanly conduct of such business or may require the use of the premises for such purpose to be discontinued.(3)Whoever uses or permits the use of any premises in contravention of the provisions of sub-section (1), or whoever refuses to comply with any notice issued by the Chief Officer under sub-section (2) shall, on conviction, be punished with fine which may extend to, [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 40(1), (w.e.f. 14-1-2011).] and in the case of continuing offence with further fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 40(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
