Section 213 in The Gujarat Municipalities Act, 1963
213. Licensing of dairies.
(1)Except under and in accordance with the terms of a licence from the executive committee, no person shall-(a)carry on the trade or business of a dealer, in, or importer or seller of, sweetmeats, milk, butter or other milk products, or(b)use or permit to be used for the purposes of trade, any place for stabling milch cattle or for storing or selling milk or for making, storing or selling butter.(2)The executive committee may grant such licence subject to such conditions as it may deem fit and may at any time withdraw or suspend such licence on giving one month's notice to the licensee:Provided that where licensee has contravened any of the conditions of the licence, the licence may be withdrawn or suspended without any such notice.(3)Whoever carries on the trade or business of a dealer in, or importer or seller of, sweetmeats, milk, butter or other milk products, or so uses or permits to be used any place for any of the aforesaid purposes without, or in contravention of any of the conditions of, or after the withdrawal of, or during the suspension of, such licence, shall be punished with fine which may extend to one hundred rupees and in the case of a continuing offence with additional fine, which may extend to twenty rupees for each day during which such offence is continued after the date of the conviction for the first such offence.(4)Upon a conviction being obtained in respect of any place under sub-section (3) the Magistrate shall, on the application of the municipality but not otherwise, order such place to be closed, and thereupon, appoint persons or take other steps to prevent such place being so used.(10)Prevention of Dangerous Diseases
