(1)No place within a municipality shall be used for any of the following purposes, namely :-(a)melting tallow, dressing raw hides, boiling bones, offal or blood;(b)soap house, oil-boiling house, dying house or tannery;(c)brickfield, brick-kiln, charcoal-kiln, pottery or lime-kiln;(d)any other manufactory, engine-house, store-house, or place of business from which offensive or unwholesome smells, gases, noises or smoke arise;(e)yard or depot for trade in unslaked lime, hay, straw, thatching- grass, wood charcoal or coal, or other dangerously inflammable material;(f)store-house for any explosive, or for petroleum or any inflammable oil or spirit;except under a licence obtained by the owner or occupier from the committee which shall be renewable annually.
