(1)Within such local limits as may be fixed by the Board at a meeting, no place shall be used with out license from the Board which shall be renewable annually, for any of the following purposes, namely: -(a)meeting tallow;(b)boiling offal or blood;(c)skinning or disemboweling animal;(d)the manufacture of bricks, pottery, tiles or lime in a kiln, panja or clamp or by any other similar method;(e)as a soap-house, oil boiling house, dyeing house;(f)as tannery, slaughter-house;(g)as a manufactory or place of business from which the offensive or unwholesome odour may arise;(h)as a yard or depot for hay, straw, bamboo, thatching gram, jute or other dangerously inflammable material for the purpose of any trade;(i)any store-house for kerosene, petroleum, naptha, coaltar or any inflammable oil or spirit or wholesale stock of matches exceeding one hundred gross;(j)as a shop for the sale of meet;(k)as a place for the storage of rags or bones, or both;(l)tea stall;(m)sweetmeat stall;(n)hotel or eating house;(o)aerated water;(p)bakery, including biscuit factory.
