35. Penalty for not taking out a license for warehouse or workshop.
- Any person who without a licence uses any building or place as a warehouse or workshop shall be punishable, on conviction before a Magistrate, with fine which may extend to five hundred rupees or with imprisonment for a term which may extend to two months or with both, and with further fine not exceeding one hundred rupees for each day during which he may continue so to use such warehouse or workshop.
