Section 2(12) in Greater Hyderabad Municipal Corporation Act, 1955
(12)'dairy' includes any farm, milk store, milk shop or other place from which milk is supplied only on or for sale or in which milk is kept for the purposes of sale, or manufactured into butter, ghee, cheese, curd or dried or condensed milk, for sale, and in the case of a dairy-man who does not occupy any place for the sale of milk, includes the place where he keeps the vessels used by him for the sale of milk, but does not include -(a)a shop from which milk is not supplied otherwise than in a properly closed and unopened vessel in which it was delivered to the shop;or(b)a shop or other place in which milk is sold for consumption on the premises only;
