255. Power to license fuel shops at burning grounds.
(1)The Board at a meeting may, from time to time, grant license to persons applying for the same, for the sale at burning grounds of fuel and other article used for the cremation of dead bodies and in case any such license is granted shall, from time to time, prescribed a scale of rates for the sale of such articles; and no person not so licensed shall within three hundred yards of any such burning grounds, sell or offer for sale any such fuel or other article.(2)The Board may on good and sufficient cause, revoke or withdraw any such license as it may think fit, and any person to whom such license is granted, whose charges for the sale of any such article at any higher rate than the rate fixed, shall be liable to have his license cancelled and shall be also liable to a fine not exceeding fifty rupees.Disorderly House and Persons
