457. Licensing of places for keeping horses and cattle.
(1)Within such limit as the municipality may determine, no cartman, livery stablekeeper of vehicles plying for hire or dairyman shall keep horses, ponies or cattle for the purposes of trade or business except in a place licensed by the Municipal Commissioner or the Executive Officer.(2)The Municipal Commissioner or the Executive Officer may license places for such purpose, and may levy a fee, subject to the approval of the standing committee, not exceeding twenty rupee on the issue and renewal in the first and seventh months of each year.(3)Every license granted under sub-section (1) shall be subject to such conditions as the Municipal Commissioner or the Executive Officer may impose in respect of the site, construction, materials and dimension of any structure erected for keeping horses, ponies or cattle or in respect of the fencing, drainage, cleansing of such place as he thinks necessary.
