Section 256(2) in Karnataka Municipalities Act, 1964
(2)The Government may by notification direct that no premises within a distance of two miles of the limits of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall be used for any one or more of the purposes mentioned in Part I or II of Schedule XIII without a licence obtained from the Municipal Commissioner or Chief Officer of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] concerned and except in accordance with the conditions specified in such licence and thereupon the provisions of this Act and the rules and bye-laws thereunder applicable to any premises within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] referred to sub-section (1) shall be applicable to the premises outside the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.]:Provided that no such notification shall take effect until the expiry of thirty days from the date of its publication in the official Gazette.
