Section 412A in The Mumbai Municipal Corporation Act, 1888
412A. [ Licence required for dealing in milk, etc. [Section 412A was inserted by Bombay 6 of 1923, Section 7.]
- No person shall without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf-(a)carry on within [Brihan Mumbai] the trade or business of a dealer in Or importer or seller or hawker of milk, [butter [ghee] [These words were inserted by Bombay 6 of 1916, Section 8.] or other milk products];(b)use any place in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] for the sale of milk, [butter [ghee] [These words were inserted by Bombay 6 of 1916, Section 8.] or other milk products].]Inspection of places of sales, etc.
