Section 331 in Haryana Municipal Corporation Act, 1994
331. Premises not to be used for certain purposes without licence.
(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)any of the purposes specified in Part-I of the Second Schedule;(b)any purpose which is, in the opinion of the Commissioner; dangerous to life, health or property or likely to create a nuisance;(c)keeping horses, cattle or other quadruped animals or birds for transportation, sale or hire or for sale of the produce thereof; or(d)storing any of the articles specified in Part-II of the Second Schedule except for domestic use of those articles :Provided that the Corporation may declare that premises in which the aggregate quantity of articles stored for sale does not exceed such quantity as may be prescribed by bye-laws in respect of any such articles, shall be exempted from the operation of clause (d).(2)In prescribing the terms of a licence granted under this section for the use of premises as mills or iron yards or for similar purposes the Commissioner may, when he thinks fit, require the license to provide a space or passage within the premises for carts for loading and unloading purposes.(3)The Corporation shall fix a scale of fees to be paid in respect of premises licensed under sub-section (1) :[-] [Proviso omitted vide Haryana Act No. 11 of 1997.]
