Section 481(13) in The Delhi Municipal Corporation Act, 1957
(13)the rendering necessary of licences for the use of premises within [the area of the corporation] [Substituted by Delhi Act 12 of 2011, section 2(c), for Delhi (w.e.f. 13-1-2012).] as stables or cow-houses or as an accommodation for sheep, goat or buffalo, and the fees payable for such licences and the conditions subject to which such licences may be granted, refused, suspended or revoked;
