Section 256(1) in Karnataka Municipalities Act, 1964
(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 Municipal Commissioner or Chief Officer in this behalf, namely:-(a)any of the purposes specified in Part I of Schedule XIII;(b)any purpose which is, in the opinion of the Municipal Commissioner or Chief Officer dangerous to life, health or property or likely to cause 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 Schedule XIII except for domestic use of any of those articles:Provided that the municipal council 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).
