Section 2 in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
2.
A licence, under section 128 of the Haryana Municipal Act, 1973, for premises to be used for any of the purposes mentioned in sub-section (1) of that section may be granted by the committee, on the application of the owner or occupier of such premises, and shall be issued by an officer, appointed by the committee, in form A appended to these bye-laws on payment of fees specified in the schedule to these bye-laws and in other cases as may be approved by the Deputy Commissioner under sub-section (3) of section 128 and on the conditions detailed in bye-laws 6 :Provided that licence fee for each such trade or different types of business carried on in one place and listed in the serial numbers in the Schedule to these bye-laws shall require separate licence for cash serial number excepting those serial numbers in which it is indicated otherwise.
