(1)No person shall use or permit to be used any premises in the municipal area-(a)as an eating house, tea or coffee shop, restaurant, dining saloon, refreshment room or for a like purpose; or(b)for the preparation or sale for the purposes of trade of any article of human food or drink; or(c)as a hotel or a lodging house, except under and in accordance with the conditions of a license granted under the provisions of the regulations made in this behalf.
