104. Prohibition of use of buildings, for carrying on unlicensed refinery.
- No persons,-(a)being the owner, lessor or landlord of any premises or the agent of such owner lessor or landlord, shall let the same or any part thereof with the knowledge that the same or part thereof is intended to be used as a refinery or wilfully allow any person to use such premises or any part thereof as a refinery unless the refiner has been licensed under this Act; or(b)being the tenant, lessee or occupier or any person in charge of any premises, shall use, or allow any person to use, such premises or any part thereof as a refinery unless the refiner has been licensed under this Act.
