444. Licences for places in which animals are kept.
(1)The owner or occupier of any stable, veterinary, infirmaty, stand, shed, yard or other place in which quadrupeds are kept or taken in for purposes of profit, shall, in the first month of every year, or in the case of a place to be newly opened, within one month before the opening of such place, apply to the Secretary for a licence for the use of the same for any such purpose of profit.(2)The Secretary may, by order an subject to such restrictions and regulations as he thinks fit, grant or refuse to grant such licence.(3)No person shall without or otherwise than in conformity with a licence, use place for such a purpose.
