Section 2(12)(b) in The Madurai City Municipal Corporation Act, 1971
(b)in relation to a dairy man who does not occupy any premise for the sale of milk, any place in which he keeps the vessels used by him for the storage or sale of milk, but does not include -(i)a shop or place in which milk is sold for consumption on the premises only; or(ii)a shop or place from which milk is sold or supplied for sale in airtight and hermetically sealed and unopened receptacles in the same original condition in which it was first received in such shop or place;